ANKIREDDY ESWARA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) This appeal is filed against the conviction and sentence dated 01.03.2006 passed in Sessions Case No.91 of 2005 on the file of the Principal Sessions Judge, Cuddapah.

(2.) The appellant is the sole accused in the above Sessions Case. Hence, for the sake of convenience, the appellant will be referred to hereinafter in this judgment as the accused.

(3.) The relevant facts, in brief, are as follows: The Inspector of Police, Rajampet Rural Circle filed the charge sheet in Crime No.79 of 2004 of Mannur Police Station before the Judicial Magistrate of First Class, Rajampet, against the accused, alleging that on 09.07.2004 at about 5.30 a.m. while the wife of the accused was sweeping in front of their house, the accused hacked her to death and when the son of the accused intervened, he was pushed aside by the accused and that the motive for the offence is that the deceased intended to go to Kuwait against the wishes of the accused and was making preparations for the same by securing passport etc. Thereby the accused committed an offence punishable under Section 302 IPC.