DABBAKUTI RADHA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in S.C.No. 346 of 2011, on the file of the Sessions Judge, Guntur, is the appellant herein. He was tried for the offence punishable under Sec. 302 Penal Code, for causing the death of his wife, by name Dabbukuti

(2.) The facts, as narrated by the prosecution witnesses are as under:

(3.) A charge under Sec. 302 Penal Code was framed, read over and explained to the accused, to which he pleaded not guilty and claimed to be tried.