K. VARDAN Vs. STATE OF A. P.

JUDGEMENT

(1.) Sole accused in Sessions Case No. 305 of 2015 on the file of the Court of learned V Additional District and Sessions Judge, Tirupati (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 three charges:

(2.) Substance of the charges is that the accused used to harass and ill-treat his wife by name Smt. V.Deepa (hereinafter referred to as 'the deceased') by demanding her to get additional dowry from her parents and on 27/7/2014 at about 2.30 p.m., the accused quarrelled with the deceased, beat her with hands, put a towel on her mouth and nose forcibly and pressed her nose and mouth and he tied the same towel around her neck, pulled forcibly and caused her death and in the same process, he poured kerosene on the body and set fire with a matchstick to screen away the evidence, thereby committed offences punishable under Ss. 498-A, 302 and 201 IPC.

(3.) After completion of trial, the trial Court by judgment dtd. 6/2/2017 convicted the appellant-accused for the offence under Sec. 302 IPC and sentenced him to suffer imprisonment for life and also to pay a fine of Rs.1,000.00, in default to suffer simple imprisonment for a period of three months. The trial Court also convicted the appellant-accused for the offence under Sec. 201 IPC and sentenced him to suffer rigorous imprisonment for seven years and also to pay a fine of Rs.1,000.00, in default to suffer simple imprisonment for a period of three months. The trial Court acquitted the appellant-accused of the charge under Sec. 498-A IPC.