SANGAPURI JANGAIAH Vs. STATE OF A P

JUDGEMENT

(1.) The appellant, Sangapuri Jangaiah, has challenged the legality of the judgment dated 05.07.2013, passed by the Sessions Judge, Mahabubnagar, whereby the learned Judge has convicted the appellant for the offence under Section 302 of the Indian Penal Code (IPC) and sentenced him to life imprisonment, and imposed a fine of Rs.100/-.

(2.) Briefly, the facts of the case are that C.Ramaiah (P.W.1) lodged a report (Ex.P.1) on 11.03.2012, with the Sub-Inspector of Police, Kothur P.S., wherein he claimed that "his son Chennagalla Narshimulu was married to Amrutha (L.W.8). According to him, on 10.03.2012, at around 08:00 A.M., his son, either set himself ablaze, or was burned by the relatives of his wife. He is undergoing treatment at the Osmania General Hospital for burn injuries". On the basis of the said complaint (Ex.P.1), initially, an FIR (Ex.P.12), namely FIR.No.32 of 2012, was chalked out for "man burns". However, with the subsequent death of Chennagalla Narshimulu, the offence under Section 302 IPC was added. During the course of investigation, the appellant was arrested. He was put up for trial.

(3.) In order to substantiate its case, the prosecution examined sixteen witnesses, and submitted sixteen documents. After going through the evidence, the learned Judge convicted and sentenced the appellant as aforementioned. Hence, this appeal before this Court.