(1.) This Criminal Appeal is filed under section 374(2) of Crimial P.C., 1973 challenging the judgment dated 28.02.2013 passed in S.C.No.54 of 2012 on the file of the Court of the III Additional DistrictSessions Judge (FTC) Asifabad, wherein and whereby the appellant herein was found guilty of the offence punishable under Sec. 302 of Penal Code, convicted and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs. 500.00 in default, to suffer imprisonment for one month.
(2.) The case of the prosecution, in a nutshell, is that on 18.09.2011 Tekam Marakka-P.W.1 lodged a complaint (Ex.P.1) before the Station House Officer, Neelwai Police Station, basing on which, the Sub-Inspector of Police registered a case in Cr.No.29 of 2011 under Sec. 302 Penal Code and issued FIR - Ex.P.11.
(3.) During the course of investigation, it is revealed that the accused-Tekam Laxmi is the wife of the deceased-Tekam Anjaiah and they are residents of Rajaram village. About 6 years back they both fell in love and eloped from the village. They lived together happily at Mancherial for some period. When the accused conceived pregnancy, the deceased started suspecting her fidelity and dropped her at her parents' house. After six months, the accused gave birth to a female child. Thereafter, at the intervention of elders, the deceased took the accused to the village and they lived happily for some time. Again the deceased started harassing the accused physically and mentally saying that she is his concubine but not wife. The accused, vexed with the unbearable harassment meted out by the deceased, was waiting for an opportunity to liquidate the deceased.