JAMPA PYDIRAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal by the sole accused is from the judgment of the learned Sessions Judge, Vizianagaram, in S.C. No.18 of 1992 convicting and sentencing him to undergo imprisonment for life for the offence punishable under section 302 of the Indian Penal Code.

(2.) The accused was chargesheeted for the offence punishable under section 302 I.P.C. for committing the murder of his father-in-law viz., Adapaka Paparao on 14.9.91 at about 11.30 a.m. at the house of the accused in Nalla-cheruvu, by stabbing him with broken empty glass bottle pieces on his chest and abdomen.

(3.) The facts in brief are that the deceased Adapaka Paparao was the resident of Nallacheruvu, Vizianagaram. Parvathi (P.W.1) his daughter was given in marriage to the appellant-accused and they were living in a house adjacent to the house of the deceased. On 14.9.91 at about 11.30 a.m. the accused asked his wife to give some money. When she replied that there was no money, he asked her to pledge the radio and get Rs. 50/- When she refused to do so, the accused broke the radio. The deceased who came there questioned the accused about his behaviour. Thereupon, the accused pushed down the deceased and there was a scuffle between them. The accused broke an empty bottle and stabbed the deceased with the glass pieces on his chest and abdomen. Sreenu (P.W.2) the son of the deceased beat the accused with a stick and prevented the deceased from further stabbing. The deceased was taken to the Government Headquarters Hospital, Vizianagaram and from there he was shifted to K.G. Hospital, Visakhapatnam where he succumbed to the injuries at 00.30 hrs.