LALAM RAMU Vs. STATE OF A.P.

JUDGEMENT

(1.) The sole accused in Sessions Case No.131 of 2009 on the file of the learned X Additional District and Sessions Judge, (Fast Track Court), Visakhapatnam at Anakapalle, filed this Criminal Appeal against the judgment, dated 06.10.2010, whereby he was convicted and sentenced to suffer rigorous imprisonment for life and also to pay a fine of Rs.1,000/-, in default, to suffer simple imprisonment for six months for the offence under Section-302 of the Indian Penal Code and further sentenced to suffer rigorous imprisonment for three years and also to pay a fine of Rs.500/-, in default, to suffer simple imprisonment for three months for the offence under Section-498-A of the Indian Penal Code. Both the sentences were directed to run concurrently.

(2.) The case of the prosecution, in brief, is as follows:

(3.) That about 12 years back, the marriage of the deceased was performed with the appellant; that they were blessed with two daughters; that the deceased, the appellant and their children were residing in one portion and the in-laws of the deceased were residing in another portion under one roof; that since two years, the appellant developed suspicion over the fidelity of the deceased and used to harass her by beating and abusing her; that due to intolerable harassment of the appellant, the deceased went to her parents house several times and complained to her parents about the harassment of the deceased; and that P.W-1 and LW-2 convinced her and sent her back to her in-laws' house.