BONDA PANDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A.1 in Sessions Case No.182 of 2012 on the file of the Court of the learned II Additional Metropolitan Sessions Judge?cum?IV Additional District & Sessions Judge, Visakhapatnam (for short, 'the learned Additional Metropolitan Sessions Judge'), is the appellant in Criminal Appeal No.2094 of 2018, whereas A.2 in the aforesaid Sessions Case is the appellant in Criminal Appeal No.3057 of 2018. They were tried by the learned Additional Metropolitan Sessions Judge under the following two charges:

(2.) Substance of the charge is that on the night of 10/4/2008, A.1 handed over sleeping pills to A.2, who administered to her husband by name Kundrapu Ramakrishna (hereinafter referred to as 'the deceased') and subsequently A.1 came to their house and strangulated the deceased with an electrical wire and in the same process, they carried the dead body to a Casuarina Garden and burnt the dead body in order to screen the evidence, thereby committed offences punishable under Ss. 302 & 201 IPC.

(3.) After completion of trial, the learned Additional Metropolitan Sessions Judge convicted both the accused under Sec. 302 IPC and sentenced each one of them to undergo imprisonment for 'LIFE' and also to pay a fine of Rs.2,000.00 each, in default to suffer Simple Imprisonment for a period of two months each.