AMUJURI BALARAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the conviction and sentence imposed in Sessions Case No.18 of 2011 on the file of the Sessions Judge, Vizianagaram, by judgment dtd. 17/7/2013, wherein accused was convicted for the offences punishable under Ss. 302 and 498-A of the Indian Penal Code (for short "I.P.C.") and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000.00 in default, to suffer simple imprisonment for six months, and to undergo imprisonment for a period of one year and to pay a fine of Rs.1,000.00, in default, to suffer simple imprisonment for two months, respectively, the present appeal came to be filed under Sec. 374(2) of Cr.P.C. by the appellant-accused.

(2.) Originally the sole accused was tried on four charges i.e for the offences punishable under Ss. 498-A, 304-B, 302 and 201 of IPC. While acquitting the accused for the offences punishable under Ss. 304-B and 201 of IPC, the learned Sessions Judge convicted the accused as referred to above.

(3.) The substance of the charges against accused is that on 10/7/2010 at about 8.45 P.M., in the house of the accused at Garbham village, Merakamudidam Mandal, Vizianagaram Disitrict, he caused the death of his wife-Amujuri Adilaxmi ("the deceased"), aged about 18 years, by strangulation, after subjecting her to harassment and cruelty. After committing the said offence, he screened the evidence by creating a scene as if the deceased died by hanging.