PEDAKAPU KANNAYYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellant herein, sole accused, who was tried for an offence punishable under Section 302 of IPC, for causing the death of his wife by strangulation, was convicted by the Special Sessions Judge for the trial of cases under SCs & STs (POA) Act cum Additional District and Sessions Judge, Vizianagaram, by judgment dated 07.02.2012 in SC No.80 of 2011, and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1000/-, in default of payment of fine, to undergo rigorous imprisonment for a period of six months.

(2.) The case of the prosecution, as seen from the material on record, is as under:

(3.) The Judicial Magistrate of I Class, Gajapathinagaram, took the case on file as PRC No.4 of 2011 and on appearance of the accused, furnished copies of documents to the accused, as required under Section 207 Cr.P.C., and then committed the case to the Court of Sessions, as the offence alleged against the accused is triable by the court of Sessions.