SRAVANTHI Vs. STATE OF A.P.

JUDGEMENT

(1.) THIS appeal is preferred by the sole accused in S.C. No. 76 of 2009, who was tried by the VI Additional District and Sessions Judge (Fast Track Court) Nizamabad at Kamareddy for the offence under Section 302 IPC and was convicted of the same and was sentenced to undergo simple imprisonment for Life and was imposed a fine of Rs. 1,000/ - in default of the payment of the same, was ordered to suffer simple imprisonment for a period of one month. The appellant was also found guilty for the offence under Section 201 IPC and was sentenced to undergo simple imprisonment for a period of one year. The period of remand undergone by the appellant from 21.12.2008 to 17.04.2009 is ordered to be set off.

(2.) THE case of the prosecution is that the accused was the wife of the deceased and that their marriage took place on 03.12.2008 and in pursuance of the said marriage the accused started living with the deceased at his home, however, because of the past love affair between the accused and L.W.12, she was not happy that her parents got her married to the deceased. Therefore, she has planned to do away with the life of the deceased, so that she can go back to the company of L.W.12.

(3.) P .W.1 is the father of the deceased and consequently the father -in -law of the accused, whereas P.W.2 is the mother of the deceased. P.W.1 has stated about the marriage that took place on 03.12.2008 between the deceased and the accused and that on 19.12.2008 after consuming food the accused and the deceased went into their room for sleeping and that at about 11.30 in the night the accused came to them (P.Ws.1 and 2) and woke them up and informed that the body of their son, the deceased, is very cold and hence P.Ws.1 and 2 rushed to the room where the deceased was found lying on the cot and that they have taken him in an auto to the Government Hospital at Kamareddy and on examination of the body, the Medical Officer, in -charge of the hospital, has declared that their son is brought dead and hence P.W.1 gave the complaint, Ex.P.1.