- (1.)This revision is directed against the Judgment of the learned III Additional Sessions Judge, Karimnagar. The sole petitioner, who was convicted in S.C.No.268 of 2004 by the learned Assistant Sessions Judge Karimnagar, for the offence under Section 306 IPC, was sentenced to suffer rigorous imprisonment for six years and to pay fine of Rs.2,000-00 in default to suffer simple imprisonment for three months, preferred Crl.A.No.70 of 2004, which was dismissed by the learned appellate Judge confirming the conviction and sentence.
(2.)Facts of the case are as follows: On 31-5-2003, at Irukulla village, at about 11.00 p.m., when the deceased, Sathaiah was watching TV at his house, in the company of his father etc., the accused, who was a neighbour, went to their house and requested them to allow her to make a phone call. The deceased informed that their phone is not working, on that she went away. Some time thereafter, the deceased, went out for attending calls of nature. After he returned, the accused came there and started abusing the deceased alleging that he went to her house and attempted to snatch her gold Mangala Sutramu from her neck. She abused the deceased in most filthy language. Next morning, when P.W. 1, father of the deceased and husband of the accused intended to refer the matter to the Village Sarpanch, the accused came and again abused the deceased. The deceased then felt humiliated on account of the false accusation made by the accused, poured kerosene on himself and set afire. He was shifted to Government Hospital, where he died after sixteen days.
(3.)The accused denied the offence.