S.GUNTI RAJAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and sentence dtd. 28/4/2015 in S.C.No.165 of 2014 on the file of the Metropolitan Sessions Judge, Cyberabad at L.B.Nagar, whereby, appellant/accused was sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.1,000.00, in default simple imprisonment for one month for the offence under Sec. 302 of IPC; also sentenced to undergo imprisonment for a period of one year for the offence under Sec. 498-A of Indian Penal Code (for short 'IPC'). Both the sentences of imprisonment were directed to run concurrently.

(2.) Briefly, the case of the prosecution is that on 15/1/2014, the deceased went to her mother's house which was in the very same locality where the accused and deceased were staying. Around 08.00 A.M, accused went to her in-law's house, picked up quarrel and abused her, beat her and took her to house situated at Citizen colony. After reaching house he poured kerosene on her and set her ablaze and closed the doors. When she raised hue and cry, the accused opened the doors and according to the Dying Declaration, he covered her with a blanket and took her to the hospital. Immediately, message was given to the Sub-Inspector of Police, Alwal Police Station, who went to hospital and examined the deceased. Crime was registered for the offence under Ss. 307 and 498-A of IPC and investigation was started. On 18/1/2024, the deceased died while undergoing treatment at 05.00 PM. Accordingly, police issued alteration memo seeking alteration of Sec. 307 of IPC to 302 of IPC.

(3.) Inquest proceedings were conducted on the dead body of the deceased and thereafter, the body was handed over to the relatives.