MUNDLAPADI KRISHNAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is a case where Shivamma, wife of the Appellant is alleged to have been killed by the Appellant by ligature strangulation on the night of 18.12.1995. The trial court and the High Court found him guilty of the offence and convicted him under Section 302 of the I.P.C. and sentenced him to imprisonment for life. This appeal is by special leave.

(2.) Shivamma was married to another person, but that marriage did not last long. The Appellant had also married another person first but his wife of that first marriage died. Thereafter the Appellant took Shivamma as his wife. They had no children.

(3.) Prosecution case is that the Appellant started doubting the fidelity of Shivamma. Some mediation efforts were made to narrow-down the differences between them. On the intervention of persons like P.W. 4, Shivamma again agreed to live with the Appellant. This is the background.