SHAIK MADAR MIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Sole accused in Sessions Case No.589 of 2007 on the file of the learned I Additional Sessions Judge, Kurnool is the appellant in the present Criminal Appeal.

(2.) The appellant/Accused was tried by the learned Additional Sessions Judge for the offence punishable under Sec. 302 IPC.

(3.) Substance of the charge against the accused is that, on 13/5/2007, at about 02.00 pm, at his house situated at Nandikotkur village, he caused the death of his wife namely Shaik Sadik Bee (hereinafter referred to as "the deceased") by pouring kerosene on her and setting fire to her with match sticks, thereby committed the offence punishable under Sec. 302 IPC.