VEMAGIRI BUJJI BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellant herein is the sole accused in SC.No.132/2014 on the file of III Additional District and Sessions Judge, East Godavari District at Kakinada (for short learned Additional Sessions Judge). He was tried by the learned Additional Sessions Judge under two charges, the first charge was under Sec. 498-A IPC and the second charge was under Sec. 302 IPC.

(2.) Substance of the charges is that, prior to 20/4/2013, the appellant who is the husband of Vemagiri Kumari (herein-after referred to as the deceased), subjected her to cruelty both physically and mentally and on 20/4/2013 at about 3 pm, the appellant poured kerosene on her and lit with a match stick causing her death, thereby committed offences punishable under Ss. 498-A and 302 IPC.

(3.) After completion of trial, the learned Additional Sessions Judge convicted the accused for the offence punishable under Sec. 498-A IPC and sentenced to suffer rigorous imprisonment for one (01) year and also to pay fine of Rs.500.00, in default to suffer simple imprisonment for a period of two (02) months. The trial Court also convicted the accused under Sec. 302 IPC and sentenced him to suffer imprisonment for life and to pay a fine of Rs.500.00, in default to suffer simple imprisonment for two (02) months.