ALLADI RAMESH Vs. STATE OF A.P.

JUDGEMENT

(1.) Sole accused in Sessions Case No. 65 of 2016 on the file of the Court of learned VII Additional District and Sessions Judge, Ongole (for short, 'the trial Court'), is the appellant in the present criminal appeal before this Court. He was tried by the trial Court under the following two charges:

(2.) Substance of the charges is that prior to 9/10/2015, the accused subjected his wife, namely Alladi Meremma (hereinafter referred to as 'the deceased'), to cruelty by harassing her both physically and mentally demanding her to bring money earned by her and on 9/10/2015 at about 1.30 a.m., he poured kerosene over her while she was sleeping and set fire to her who succumbed to injuries on 14/10/2015, thereby committed offences punishable under Ss. 498-A and 302 IPC.

(3.) After completion of trial, the trial Court convicted the accused and sentenced him to suffer imprisonment for one year and also to pay a fine of Rs.200.00, in default to suffer simple imprisonment for a period of one month, for the offence under Sec. 498-A IPC. The trial Court also convicted the accused and sentenced him to suffer simple imprisonment for life and also to pay a fine of Rs.500.00, in default to suffer simple imprisonment for a period of three months, for the offence under Sec. 302 IPC. Both the substantive sentences were directed to run concurrently.