DUVVATI BABU RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Sole accused in Sessions Case No.16 of 2015 on the file of the Court of Principal Sessions Judge, East Godavari District at Rajamahendravaram, is the appellant. He was tried by the learned Sessions Judge under two charges.

(2.) The 1st charge is under Sec. 498-A IPC and the 2nd charge is under Sec. 302 IPC.

(3.) Substance of the charge is that prior to 27/6/2014 the accused used to harass his wife by name Duvvati Venkata Lakshmi @ Lakshmi (hereinafter referred to as "the deceased") subjecting her to cruelty and used to beat her suspecting her fidelity and on 27/6/2014 at about 2.00 P.M. the accused having quarreled with the deceased, poured kerosene on her and set her to fire and while undergoing treatment she succumbed to injuries on 2/7/2014, thereby committed offences punishable under Ss. . 498-A and 302 IPC.