DARLA JOGIRAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE sole accused in S.C.No.4 of 2009 on the file of the VII Additional District and Sessions Judge, (Fast Track Court), Visakhapatnam, was tried for the offence of committing murder of his wife - Laxmi, on 21.08.2008 at 7.30 P.M., in Janakayyapeta Village, Nakkapalle Mandal, Visakhapatnam District. It was alleged that the accused was married to the deceased, the daughter of PW.1 and sister of PW.2, four years prior to the incident, but he used to harass her sometimes by suspecting her character. Panchayats were also said to have been held.

(2.) PW .3 is a resident of the same village. He is said to have seen the accused and the deceased in the fields at about 5.30 P.M., and that when he went to the fields at 7.30 P.M., he found the accused running away with a sickle in his hand, and proceeding further, he noticed the dead body of the deceased. He is said to have seen the footwear and some other articles, such as, a bag, which contains gingelly seeds, and ear buds upon the body of the deceased. He is said to have informed the same to the villagers.

(3.) ON behalf of the prosecution, PWs.1 to 9 were examined and Exs.P.1 to P.15 were filed. M.Os.1 to 5 were taken on record. The contradiction in the statement of PW.1 recorded under Section 161 Cr.P.C., was marked as Ex.D.1.