VITTIPALLI SURESH Vs. STATE OF A.P.

JUDGEMENT

(1.) Sole accused in Sessions Case No. 100 of 2013 on the file of the Court of learned Sessions Judge, Mahila Court, Vijayawada (for short, 'the trial Court'), is the appellant in the present criminal appeal before this Court. Initially, the accused was tried by the trial Court under the following two charges:

(2.) Substance of the charges is that prior to 11/4/2012, the accused used to harass his wife by name Vattipalli Nagamani (hereinafter referred to as 'the deceased') both physically and mentally demanding her to withdraw an amount of Rs.10,000.00 accrued to her credit in Agri Gold Savings and being unable to bear the harassment, the deceased consumed acid on 11/4/2012 in her house situated at Peter Street, Pejjonipet, Vijayawada, and thereafter succumbed to internal burns, thereby committed offences punishable under Ss. 498-A, 306 and 304-B IPC.

(3.) After completion of trial, the trial Court convicted the accused and sentenced him to suffer imprisonment for three years and also to pay a fine of Rs.25,000.00, in default to suffer simple imprisonment for a period of three months, for the offence under Sec. 498-A IPC. The trial Court also convicted the accused and sentenced to suffer imprisonment for life for the offence under Sec. 304-B IPC. Both the substantive sentences were directed to run concurrently.