MORIGONDI SAMPURNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the Conviction and sentence imposed in Sessions Case No. 25 of 2012 on the file of the VI Additional District and Sessions Judge (Fast Track Court), Markapur, Prakasam District, dated 13.07.2012, wherein accused No.1 was convicted for the offences punishable under Sections 302 and 201 of the Indian Penal Code (for short "I.P.C.") and sentenced her to undergo imprisonment for life and to pay a fine of Rs. 1,000/- in default, to suffer simple imprisonment for two months, and to undergo rigorous imprisonment for three years and to pay a fine of Rs. 500/-, in default, to suffer simple imprisonment for one month, respectively, the present appeal came to be filed under Section 374(2) of Cr.P.C. by the appellant accused No.1.

(2.) Originally two accused were tried on two charges - the first charge was under Section 302 r/w. Sec. 34 of IPC and the second charge was under Section 201 r/w. Sec.34 of I.P.C. While acquitting accused No.2 of both the charges, convicted accused No.1 as referred to above.

(3.) The substance of both the charges against accused Nos.1 and 2 is that on 07-09-2011 at 12.30 hours in Ekalavya Colony, Markapur in the house of sister of accused No.1, both the accused caused the deceased boy Yanmani Venkata Siva Prasad, aged about 9 years, by throttling his neck and later poured kerosene over the body of the deceased and set him fire with a match stick, to screen away the evidence.