GOGULA RAMANAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in Sessions Case No.12 of 2010 on the file of the Principal Sessions Judge, Ongole, is the appellant herein. He was tried for an offence punishable under section 302 IPC. By judgment, dated 29.10.2010, the Sessions Judge, convicted and sentenced him to suffer "imprisonment for life" and to pay fine of Rs.1000/-, in default to suffer simple imprisonment for a period of three months.

(2.) The gravamen of the charge against the accused is that, on 18.09.2009, during night time, at the house of the accused, situated at Venkatapuram Village, Giddalur Mandal, the accused caused the death of his wife by hacking her with an axe on her head and neck, leading to her death.

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