HARIJANA PEDDINTI ERIKALANNA Vs. STATE REP BY ITS PUBLIC PROSECUTOR HIGH COURT OF A P , HYDERABAD AND ANOTHER

JUDGEMENT

(1.) The sole accused in Sessions Case No. 728 of 2007 on the file of the III Additional Sessions Judge (F.T.C) Anantapur, is the appellant herein. He was tried for an offence punishable under Section 302 IPC, for causing the death of his wife Harijana Sreedevi (hereinafter referred to as the deceased) on 27.04.2007 at 3.00 a.m., in his house in Ferror colony, Rani Nagar, of Anantapur. By its judgment dated 03.06.2010, the learned Sessions Judge convicted the accused under Section 302 IPC and sentenced him to suffer imprisonment for life and to pay a fine of Rs. 200/-in default, to suffer imprisonment for a period of one month.

(2.) The facts in issue are as under:-

(3.) Basing on the material available on record, a 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.