BOMMU PRASANTH Vs. P. P. HYD

JUDGEMENT

(1.) Heard Sri. K. Srinivas, learned Counsel appearing for the Appellant and Sri. S. Dushyanth Reddy, Additional Public Prosecutor, through Blue Jeans video conferencing APP and with their consent, the appeal is disposed of.

(2.) The substance of the charges against the accused is that, on 15.06.2010 at about 8.00 P.M. at Tadepalli, Accused No. 1 is said to have caused the death of Smt. Patchala Suneetha @ Indira [ 'deceased' ] by using a pillow, which lead to the instantaneous death and thereafter the Accused No. 1 is said to have hanged the deceased to the ceiling fan with a chunni, so as to make it appear as if the deceased committed suicide.

(3.) The case of the prosecution, as it unfolds from the evidence of prosecution witnesses, is as under: