KONDAM GANGADHAR Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant/accused questioning the judgment of conviction dtd. 7/2/2012 in S.C.No.231 of 2011 on the file of the Sessions Judge, Nizamabad, for the offence under Sec. 304-II of IPC.

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor for respondent-State. Perused the record.

(3.) The appellant/accused was convicted for the offence under Sec. 304-part II of IPC and sentenced to undergo four years of imprisonment. The case against the accused is that he was married to the deceased 18 years prior to the incident. On 2/12/2010 at about 1:00 p.m. the accused went to the house and there was an altercation in between the spouses. In the said altercation, the accused according to the prosecution, grew angry and attacked his wife with sickle. On account of 11 injuries received by his wife, death occurred. According to the opinion of post mortem Doctor-P.W.15, the death was on account of severe head injury with intracranial hematoma. Ex.P15 is the final opinion.