LAWS(APH)-2006-4-86

SHAIK MAQBOOL Vs. STATE OF A P

Decided On April 12, 2006
SHAIK MAQBOOL Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) The present appeal is preferred by the appellant-sole accused againstthe conviction and the sentence imposed for the offence under Section 302 IPC by the learned Special Judge-cum VI Additional Metropolitan Sessions Judge, Secunderabad, in Sessions case No.446 of 2003 on 19-02-2004.

(2.) The brief facts that are necessary for disposal of the present appeal may be stated as follows:

(3.) 'One Mahamooda alias Krishnu (for short 'the deceased') deserted her husband and was living with the accused, who was already married, as his wife for the last 12 years prior to her death and begot two children through the accused. The accused had disputes with his first wife and abstained from going to the house of his wife for the last two months prior to the incident.