JAMPALA VAJRA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant was convicted for the offence under Sec. 302 IPC and sentenced to life imprisonment vide judgment in S.C.No.309 of 2013 dtd. 28/3/2014 passed by the Additional Metropolitan Sessions Judge, Cyberabad at L.B.Nagar. Questioning the said conviction, present appeal is filed.

(2.) Heard Sri Srinivas Srikanth, learned Legal Aid Counsel for the appellant and Sri Arun Kumar Dodla, learned Additional Public Prosecutor for the State.

(3.) Briefly, the case of the prosecution is that P.W.1 is the brother-in-law of the deceased namely Sunkari Krishna. The deceased was residing in Flat No.A-120 of Laxmi Complex, Erragadda. According to the prosecution, the appellant was having relation with the deceased and they were living together without marriage. P.W.1 received information that the deceased was taken to the Gandhi Hospital with burn injuries. He went there and found that the deceased died. P.W.1 also informed P.W.2, who also went to Gandhi Hospital. Both P.Ws.1 and 2 then went to the flat where the incident has taken place and on enquiries, they came to know that the appellant was in a live-in relationship with the deceased. Further, she was responsible and caused the death of deceased by burning him. Ex.P1 complaint was filed with the police. In the said complaint, P.W.1 narrated that on information, he went to Gandhi Hospital and found the deceased dead. He went to the house and found that there was burnt chair and bed in the house and on his enquiry, he came to know that the appellant was living with the deceased for the past 11 months. Further, deceased and appellant were quarrelling with each other constantly. When he enquired with the appellant at the scene, she informed that the deceased committed suicide. However, P.W.1 did not find any kerosene tin and suspected that the appellant poured kerosene on him and burnt him as the watchman informed that the appellant poured kerosene on the deceased and set him on fire.