KILLO MODANO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE sole accused in S.C.No.338 of 2008 on the file of the Principal Sessions Judge, East Godavari at Rajahmundry was accused of committing the murder of his wife, by name Kilo Gowri, on 27.04.2008.

(2.) THE complaint, Ex.P1, was submitted in this behalf by P.W.1, one of the brothers of the deceased, to the Station House Officer, Donkarai Police Station. He stated that he has two brothers and one sister and the first husband of his deceased sister died due to illness and thereafter, she married the accused. They are also said to have been blessed with a child, who was aged about three years by that time. He stated that the accused and the deceased lived happily for some time in Navaguda Village and the deceased stayed for about two weeks in their house at Nelajartha Village complaining that the accused was harassing her alleging that she is not preparing the food properly and thereafter, the accused came to the house and took her away.

(3.) IN the course of trial, the prosecution examined P.Ws.1 to 9 and Exs.P1 to P12 were marked. M.O.1, bamboo stick, was also taken on record.