GOVINDARAM KANAKAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant was tried for the offence under Sec. 302 of IPC for committing murder of his wife. However, since the learned Sessions Judge found that the offence falls within Sec. 304-II of IPC, he has sentenced the appellant to undergo 10 years imprisonment for the said offence. Further, the appellant was also convicted for the offence under Sec. 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act') and sentenced to undergo life imprisonment.

(2.) Heard learned legal aid counsel for the appellant and learned Additional Public Prosecutor appearing on behalf of respondent-State.

(3.) The facts of the case are that the appellant has poured kerosene on the deceased, who is his wife, belonging to SC community, on 7/8/2015, in the evening, when she refused to prepare Upma. She was set on fire and then taken to hospital. Initially, the case was registered under Sec. 307 of IPC. Thereafter, she died on the next day i.e., on 8/8/2015. Accordingly, Sec. of law was altered to 302 of IPC.