MOOLA NARENDER GOUD Vs. STATE OF A P

JUDGEMENT

(1.) The sole accused in S.C.No.361 1995 on the file of Principal Sessions Judgemnt, Ranga Reddy District, is the appellant hevein. The accused appellant who was trited for the offence under Section 302, I.PC was found guilty of the said charge and was convicted and sentenced to suffer imprisonment for life by judgment dated 16-1-1998 against which the present appeal is filed.

(2.) The substance of the charge against the accused appellant is that on 6-3-1994 around 1.00 p.m. in the house of P.W.1 at Qutubullapur village the accused caused the death of one Laxmi by pouring kerosene on her and set her on fire. On 7-3-1994 around

(3.) 40 p.m. in Osmania General Hospital the said Laxmi died while undergoing treatment due to burn injuries. 3. The case of the prosecution in brief is as under: P.W.1 is the father of the deceased. P.W.2 is the mother of the deceased. P.W.3 is the brother of the deceased and P.W.5 is the sister of the deceased and wife of P. W.4. The accused is the resident of Qutubullapur village. The deceased is the sister-in-law of the accused. That on 6-3-1994 at about 1.00 p.m. the accused went to the house of P.W.1 and demanded the deceased to marry him. The deceased and her members of the family refused to oblige his demand. Thereupon the accused appears to have told the members of the deceased family that the deceased should marry him or else he would not allow her to live and so saying he went into the house and brought a kerosene tin and poured kerosene on the deceased and set fire to her. Thereafter, P.W.1 and other members of the family shifted the deceased to Hayathnagar P.S. where P.W.1 lodged a complaint before the S.I. of Police on the basis of which a case in Cr.No. 46/1994 for the offence under Section 307 came to be registered. Ex.P-1 is the complaint and Ex.P-10 is the FIR. P.W.9 S.I. of Police after recording the statements of P.Ws.1 and 2 proceeded to the scene of offence and drawn a sketch of the scene of offence. Thereafter he conducted panchanama in the presence of Jangaiah and Lachaiah. Ex.P-13 is the panchanama and Ex.P-14 is the rough sketch. After completing the panchanama, he also recorded the statements of P.Ws.3, 4 and one Rani. On 6-3-1994 he made a requisition to P.W.7 J.F.C.M., Hyderabad West and South, Ranga Reddy District. On receipt of requisition, P.W.7 proceeded to the hospital and at around 4.30 p.m. on 6-3-1994 he recorded the statement of the victim (deceased) in the presence of the duty Doctor after putting some preliminary questions to the victim (deceased). Ex.P-8 is the requisition and Ex.P-9 is the dying declaration recorded by P.W.7.