ANIL KUMAR GOSWAMY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in Sessions Case No.69 of 2008 on the file of the Sessions Judge, Mahila Court, Visakhapatnam, filed this appeal against judgment dtd. 28/6/2012, whereby he was convicted for the offences punishable under Ss. 302 and 201 IPC and inter alia sentenced to undergo life imprisonment.

(2.) The accusation against the appellant in brief is that, he was in relationship with one Barli Chamanthi Revathi Kumari (for short 'the deceased'), caused pregnancy, deceived and misled her into believing that they entered suicide pact by taking sleeping pills and having made the deceased consume sleeping pills and fall unconscious, the appellant has strangulated the deceased by means of a rope and thereby he has committed the offence of murder.

(3.) Based on the charge sheet and the material collected during the investigation by the police, the lower court has framed the following charges: