REDDY SAMPATH KUMAR Vs. STATE OF A P

JUDGEMENT

(1.) The appellant-accused was tried for offences under Sections 302, 201, 467, 468 and 420 of IPC and under Section 15(2)(b) of Indian Medical Council Act, 1956. He was acquitted of all the charges except charge under Section 302 IPC and was sentenced to imprisonment for life on five counts. On each count he has to pay fine of Rs.200/-, in default of payment of fine he will have to undergo simple imprisonment for one month on each count.

(2.) The allegations on the basis of which charges were framed were that, on 12th March, 1998 at about 4.00 hours in the house of the deceased persons at Jhansinagar, Srirampur the accused caused death of the entire family comprising of 3 children and their parents by giving a poisonous injection 'Pavulon' to the members of the entire family in order to grab their property and also in order to secure the job of Deceased No.1. He was further accused of having caused disappearance of evidence, manipulation and forgery to mislead investigation so that it is believed that deceased No.l had committed suicide after committing murder of his family members. On the basis of these allegations, following charges were framed against the accused:

(3.) Before coming to the evidence of each of the witnesses it may be profitable to note that the prosecution tried to establish the case mainly on the basis of circumstantial evidence. The prosecution tried to establish motive, they also tried to establish that the accused was in possession of the poison that was injected to the deceased persons and thirdly it was tried to establish that the accused had the know-how and the opportunity to administer the poisonous injection. In this background, now let us go to the evidence of the witnesses.