DUGUDU CHINA TIRUPATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellant herein, who was sole accused in S.C.No.636 of 2010, tried for an offence punishable under Section 302 IPC, for causing death of his wife by name Digudu Galamma (hereinafter referred to as "the deceased") on 21.01.2006 at 2.00 hours. Vide judgment, dated 17.02.2010, the VI Additional Sessions Judge (Fast Track Court), Markapur, convicted him for the offence punishable under Section 302 IPC and sentenced to suffer "imprisonment for life" and to pay fine of Rs.1,000/- in default to suffer simple imprisonment for a period of four months.

(2.) The case of the prosecution, as unveiled from the evidence of the prosecution witnesses, is as under:

(3.) On appearance, charge under Section 302 IPC came to be framed, read over and explained to the accused, to which he pleaded not guilty and claimed to be tried.