BOMMIDI SESHAGIRI RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Sole accused in Sessions Case No.367 of 2010 on the file of the Court of IX Additional Sessions Judge, (FTC), Krishna District at Machilipatnam is the appellant herein. He was tried by the learned Additional Sessions Judge under two charges :-

(2.) Substance of the charge as against the accused is that the accused harassed his wife-P.W.5 both physically and mentally demanding additional dowry and also by suspecting her fidelity and on 15/1/2010 at about 11.00 a.m., he caused the death of his son and daughter by name Keshav aged 7 years and Swathi aged 4 years (herein after referred to as "D.1 and D.2"), in his house, bearing door No.25-2/450 situated at Daaravari Veedhi, Kojjillipet, Machilipatnam, thereby, committed offences punishable under Ss. . 498-A and 302 IPC.

(3.) After completion of trial, the learned Additional Sessions Judge while acquitting the accused under Sec. 498-A IPC, convicted him under Sec. 302 IPC and sentenced him to suffer imprisonment for "LIFE" and also to pay a fine of Rs.5000.00, in default to suffer simple imprisonment for a period of five months.