MAKINETI RAMAKRISHNA Vs. STATE OF A P

JUDGEMENT

(1.) Sole accused in S.C.No, 292 of 1994 on the file of the I Additional Sessions Judge, Eluru, is the appellant. He was tried for the offences punishable under Section 498-A and 302 of Indian Penal Code. The learned Sessions Judge acquitted the accused for the offence under Section 498-A, IPC, however, the accused was convicted for the offence under Section 302, IPC and sentenced to suffer imprisonment for life.

(2.) The substance of the charge against the accused is that on 10-3-1994 around 2.30p.m. at Tamarada village the accused caused the death of his wife Makineti Satyavathi by pouring kerosene on her clothes and setting fire to her.

(3.) The case of the prosecution in a nut shell is as under- The accused is the husband of the deceased. P.W.1 is the father of the deceased, P.W.3 is the son-in-law of P.W.1, P.W.4 is the mother of the accused. P.W.2 is related to P.W.1 and P.W.6 is the brother-m-law of the accused. The accused after the death of his first. wife, married the deceased Satyavathi about two years prior to the date of incident. After the marriage, the accused was subjecting the deceased to cruelty and harassing her by beating her and causing humiliation to her. The father of the deceased along with the elders P. Ws. 2 and 3 chastised the accused about his attitude towards the deceased, the accused promised to treat the deceased well.