RACHAPUTI NAGESWARARAO Vs. STATE OF A P

JUDGEMENT

(1.) The sole accused Rachaputi Nageshwara Rao @ Naga Raju in S.C.No. 40 of 1996 on the file of the learned I Additional Sessions Judge, Ongole is the Appellant. He was tried by the trial Court for the offences punishable under Section 302 and 304-B IPC. He was found guilty of the charge for the offence punishable under Section 302 IPC and sentenced to undergo Imprisonment for Life and to pay a fine of Rs. 50.000/- in default to suffer Rigorous Imprisonment for one year. Out of Rs. 50,000/-, a sum of Rs. 45,000/- was directed to be paid to P.Ws. 4 and 5 towards the compensation. However, he was acquitted for the charge under Section 304-B IPC.

(2.) The substance of the charge against the accused was that on the intervening night of 4/5 of February, 1993 in the house of the accused, he caused the death of his wife Rachaputi Swarajyalakshmi (hereinafter called the deceased).

(3.) The case of the prosecution as unfolded at the trial is as follows: P.W. 4 is Chapram Rama Mohana Rao, father of the deceased, P.W. 5 is Chapram Nageswaramma, mother of the deceased, P.W. 6-Venkata Satya Veerupaksha Prasad is brother of the deceased. The parents of the deceased belonging to Piduguraffa while the parents-in-law of the deceased are residents of Markapur. Marriage of the deceased and the accused took place about 6 months prior to the date of the incident.