P BALANANDAM Vs. STATE OF AP

JUDGEMENT

(1.) This is an appeal by the de facto complainant against the judgment of the learned Metropolitan Sessions Judge, Hyderabad, in Sessions Case No.20 of 2011, whereby, the 2nd respondent/accused was acquitted of the charges for the offences under Sections 302 and 201 of IPC.

(2.) The allegations on the basis of which charges were framed against the 2nd respondent/accused were that on 13.11.2011, at about 15.00 hours, he committed murder of his wife Smt.G.Hemalatha, by strangulating her with a saree and that he tried to screen himself by trying to dispose of the body of the deceased without intimating to the Police.

(3.) Accordingly, charges were framed under Sections 302 and 201 of IPC, to which, the accused pleaded not guilty and claimed to be tried. Prosecution examined 14 witnesses and exhibited 7 documents and 1 material object.