CHANDUVU CHANDRAKALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal is filed by the Appellants/A1 and A2 aggrieved by the conviction recorded by the VIII Additional Assistant Sessions Judge, Ranga Reddy District, in S.C.No.647 of 2015 dt.14/2/2022, convicting the accused for the offence punishable under Ss. 306 of the Indian Penal Code and sentencing them to undergo rigorous imprisonment for a period of five years each and to pay a fine of Rs.500.00each.

(2.) Heard.

(3.) The case of the prosecution is that on 1/11/2014 in the morning hours there was a fight between these petitioners and the deceased. These petitioners allegedly abused the deceased in filthy language stating that she was having affairs with others. According to the Dying Declaration, the deceased questioned the accused as to why they were speaking bad about her that she was having illicit affair. Then the appellants allegedly abused her stating that she was having affair with two persons. For the said reason of stating so, the deceased poured Kerosene on herself and set herself ablaze.