CH BALA SUBBARAYUDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in S.C. No. 73 of 1992 on the file of the learned II Additional Sessions Judge, Cuddapah, is the appellant. He was convicted by the learned Judge under Section 302 I.P.C. and sentenced to suffer imprisonment for life for committing the murder of his wife - Shantamma - by throttling her on 10-11-1991 at his house situated in Harijanawada of Kamalapuram village,...........

(2.) In brief, the case of the prosecution is as follows :

(3.) Smt. Bhaskara Lakshmi, learned counsel for the appellant, contends that the circumstantial evidence available on record is not sufficient to connect the accused with the crime in question. No one had seen the deceased in the house of the accused on the fateful night. The motive aspect, which assumes great relevance in cases resting on circumstantial evidence, the prosecution has failed to prove in this case. When the accused was released from jail, two days prior to the incident, it is difficult to believe that PW 2 had agreed to send her daughter, the deceased, along with the accused to the house of the latter in a different village and that too, without anybody accompanying her.