GURUVENDAPALLI NAGARAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) The sole accused in Sessions Case No.68 of 2016 on the file of the Court of Sessions Judge, Vizianagaram, is the appellant. He was tried by the learned Sessions Judge under the following charges: The first charge was under Sec. 302 IPC, The second charge was under Sec. 201 IPC and The third charge was under Sec. 498-A IPC.

(2.) Substance of the charge is that on the intervening night of 30/31/10/2014 the accused committed murder of his wife viz., Gurvendapalli Radha (hereinafter referred to as deceased), by placing saree around her neck and forcibly pulled it through the window, as the deceased did not prepare food and she demanded gold Pusthula thradu to her and later with an intention to screen the evidence, the accused tore the saree and hide it in the garments and shifted the dead body to Ramanagar village, Challapalli Mandal, Krishna District and the accused also subjected the deceased to cruelty and harassed her physically and mentally. Thereby, the accused committed the offences punishable under Ss. 302, 201 and 498-A IPC.

(3.) Learned Sessions Judge convicted the accused for the offence under Sec. 302 IPC and sentenced him to undergo rigorous imprisonment for life and to pay a fine of Rs.4,00,000.00, in default, to suffer simple imprisonment for one year. Learned Sessions Judge also convicted the accused for the offence under Sec. 498-A IPC and sentenced him to undergo rigorous imprisonment for two years and to pay a fine of Rs.10,000.00, in default, to suffer simple imprisonment for three months. Further sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.10,000.00, in default, to suffer simple imprisonment for three months for the offence under Sec. 201 IPC. All the substantive sentences were directed to run concurrently. Out of total fine amount, the son and mother of the deceased were awarded Rs.3,50,000.00 and Rs.50,000.00 respectively towards compensation.