GOGULA VENKATESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Introductory:-

(2.) State represented by the Inspector of Police, Nallamada Circle filed Charge Sheet against the appellant/accused, alleging commission of offences under Ss. 498-A on the ground of subjecting his wife to physical and mental cruelty, and under Sec. 302 IPC for causing death of his wife by pouring kerosene and setting fire.

(3.) The Sessions Court found the appellant/accused guilty for the offence under Sec. 302-IPC and sentenced him to suffer imprisonment for life and to pay fine of Rs.10,000.00; in default to pay fine amount to suffer simple imprisonment for a period of one year and acquitted him for the charge under Sec. 498-A IPC under the judgment dtd. 1/3/2017. Questioning the propriety and sustainability of the conviction and sentence, the present appeal is filed.