BOYA YUGANDHAR Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellant herein, sole accused in S.C.No.431 of 2008, on the file of the II Additional District and Sessions Judge, Anantapur, who was tried for an offence punishable under Section 302 IPC for causing the death of his wife by name Boya Rajamma (hereinafter referred to as the deceased) on 18.09.2006, by administering poison forcibly into her mouth. Vide judgment, dated 29.04.2011, in S.C.No.431 of 2008, the II Additional District and Sessions Judge, Anantapur, convicted the accused for the offence punishable under Section 302 IPC and sentenced him to undergo rigorous imprisonment for life and to pay a fine of Rs.2,000/-, in default to suffer simple imprisonment for a period of six months.

(2.) The facts, as culled out, from the evidence adduced, are as under:

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