DONTINA VENKATESHWARA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) THIS is an appeal filed by the accused-appellant against the judgment passed by the learned XI Additional District and Sessions judge, Guntur, in S. C. No. 623 of 2003, dated 06-05-2004, convicting him for the offence punishable under Section 302 IPC and sentencing him to suffer Rigorous imprisonment for Life and to pay fine of rs. 500/-, in default, to suffer Simple imprisonment for one month.

(2.) HEARD learned Counsel for the appellant as well as the learned Public Prosecutor.

(3.) THE case of the prosecution is that on 04-05-2003 at 6. 00 p. m. , the accused-appellant committed murder of his wife viz. , Smt. Dontina venkateswaramma, at his house in kukkalavaripalem Village.