P. Venkatarama Reddi, J. - (1.) By the impugned judgment, the High Court of Andhra Pradesh reversed the acquittal recorded by the Sessions Judge and convicted the appellant under Section 302, IPC and sentenced him to life imprisonment. However, the acquittal under Section 498-A was confirmed.
(2.) The appellant, who was an elementary school teacher, married the victim Lakshmi Devi in the year 1991. A daughter and son were born to them in 1993 and 1995 respectively. At the crucial time they were residing in Pulivendla, Cuddapah District.
(3.) It is the case of the prosecution that there were intermittent quarrels between the couple and there were also demands from the appellant for additional dowry. The accused even suspected the fidelity of his wife.;