LAWS(TLNG)-2024-4-50

POTHA RAJU SAIDULU Vs. STATE OF TELANGANA

Decided On April 25, 2024
Potha Raju Saidulu Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This Criminal Appeal is filed against the Judgment dtd. 25/3/2015 in S.C.No.524 of 2012 passed by the learned VIII ' Additional District and Sessions Judge, Miryalaguda.

(2.) The case of the prosecution as per the complaint given by the father of the deceased on 15/4/2024, is that he is having three daughters and a son. Out of which, deceased is the second daughter. He performed her marriage with the accused about 8 years back. He gave 10 guntas of agricultural land at the time of marriage. Accused and deceased lived happily for some time and blessed with a daughter and a son. From the past 3 years, his son-in-law addicted to bad vices and obtained so many loans and insisting his daughter to sell away the 10 gts of land for clearing the loans. He along with his wife trying to convince him saying that there are children, as such the land could not be sold out. On 14/1/2012, accused insisted his daughter to sell away the land, but she refused. Immediately, he poured kerosene on her and set her ablaze. He along with his wife went to the hospital and found their daughter with burn injuries, as such he gave complaint against his son-in-law on 15/1/2012 at about 2:00 AM. Basing on the said complaint, police registered a case in Cr.No.6 of 2012, under Sec. 498-A and 307 of IPC. When she succumbed to injuries, Sec. of law was altered to 302 of IPC.

(3.) To prove the guilt of the appellant/accused, prosecution got examined P.Ws.1 to 19 and marked Exs.P1 to P22 on their behalf and also marked M.Os.1 and 2. The trial Court after considering the oral and documentary evidence on record, convicted the accused and sentenced to undergo imprisonment for life and to pay a fine of Rs.100.00, in default to suffer Simple imprisonment for 15 days for the offence punishable under Sec. 302 of IPC and also sentenced to undergo Rigorous Imprisonment for a period of one year and also to pay a fine of Rs.100.00, in default to suffer Simple imprisonment for 15 days for the offence punishable under Sec. 498-A of IPC. Aggrieved by the said Judgment, accused preferred the present appeal.