HARIJANA NARASIMHA Vs. STATE OF A P

JUDGEMENT

(1.) The sole accused in Sessions Case No.348 of 2010 on the file of the Additional Sessions Judge, Hindupur, is the appellant herein. He was tried for the offences punishable under Sections 302 and 379 IPC for causing the death of one, Nagamani by pouring kerosene and setting her ablaze on 24.2.2010 and also for committing theft of gold ornaments from the body of the deceased. By its judgment dated 08.02.2011, the Sessions Judge convicted the accused under both counts and sentenced him to undergo 'imprisonment for life' for the offence punishable under Section 302 IPC and was further sentenced to undergo rigorous imprisonment for 3 years for the offence punishable under Section 379 IPC. M.Os.1 to 3 were directed to be returned to mother of the deceased.

(2.) The facts as culled out from the evidence of the prosecution witnesses is as under :

(3.) On that day at about 7.00 or 7.30 AM, P.W.12 Head Constable, Hindupur Police Station, received Ex.P15 - intimation from the Government Hospital, Hindupur for recording the statement of the injured. Immediately, he rushed to the hospital and found the injured undergoing treatment. She was in a fit state of mind to give statement. In the presence of P.W.9 duty Doctor, the Head Constable P.W.12 recorded the statement of the injured. The Doctor, who is present there, also certified with regard to the state of mind of the injured at the time of giving the said statement. On point of jurisdiction, he sent the statement and requisition to the Taluk Police, Hindupur.