DASARI GURUMURHTY @ SATEESH Vs. STATE OF A.P.

JUDGEMENT

(1.) This appeal is filed by the appellant challenging the judgment dated 28.12.2010 in Sessions Case No. 145 of 2008 on the file of Special Judge for Trial of Cases under S.Cs. & S.Ts. (POA) Act-cum-Additional District and Sessions Judge, Vizianagaram, wherein the accused was convicted for the offence punishable under Section 302 IPC and sentenced to imprisonment for life and to pay fine of Rs. 500/-, in default to suffer simple imprisonment for a period of one month. However, he was acquitted for the offence punishable under Section 498-A IPC.

(2.) The gravamen of the charge against the accused is that, at about 8.30 at Srinivasa Colony, the accused is said to have caused the death of his wife, Kanakamma, by beating her and, thereafter, pressed her neck.

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