JAGIRI PARSHARAMULU HUSNABAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The sole accused in the sessions case vide S.C.No.436 of 2013 on the file of I Additional District and Sessions Judge, Karimnagar seeks to assail the judgment of the trial Court dtd. 30/6/2014 and questioning the sentence of life imprisonment imposed by the trial Court in the above referred sessions case, filed this criminal appeal under Sec. 374 (2) Cr.P.C.

(2.) As per the brief averments of the charge sheet that was filed by the Inspector of Police, Husnabad against the appellant, it was specifically alleged that one Smt. Jagiri Uma (hereinafter be referred as deceased) was married to the appellant herein about (9) years prior to 12/1/2013. At the time of said marriage, the parents of the deceased have presented sufficient dowry and household articles, soon after her marriage, the deceased joined the appellant, they lead happy marital life for about (8) years, during which they were blessed with two daughters and a son. The appellant started harassing his wife physically and mentally by suspecting her fidelity and she has informed the said harassment to her elder brother who is examined as PW1 before the trial Court. At the instance of PW1 and the deceased, panchayaths were conducted before village elders who advised the appellant not to harass the deceased. However, there was no change in his attitude and he continued the same physical and mental harassment and he used to abuse his wife in filthy language.

(3.) The prosecution has alleged that on 11/1/2013 at about 08:30 a.m., the appellant had a quarrel with his wife, abused her in filthy language, beat her with hands and by dousing her with kerosene and set her ablaze Even though she was immediately shifted to hospital, she succumbed to the injuries while undergoing treatment on 19/1/2013.