BHEEMARI SRINIVAS Vs. STATE OF A.P.

JUDGEMENT

(1.) THIS appeal under Section 374(2) Cr.P.C. is filed by the sole accused in S.C.No.490 of 2008 on the file of the Sessions Judge, Karimnagar. He was alleged to have committed the murder of his wife Yellavva on 22 -08 -2007. The trial Court convicted him for the offence punishable under Section 302 of I.P.C and imposed punishment of imprisonment for life, and fine of Rs.1,000/ -, in default, to undergo simple imprisonment for two months.

(2.) THE facts of the case are that the marriage between the accused and the deceased took place about 25 years prior to the date of the incident and out of their wedlock, a son and a daughter (PW.4) were born. PWs.1 and 2 are the parents of the deceased. PW.1 submitted a complaint (Ex.P.1) before P.S.Vemulawada stating that ever since the marriage of the deceased with the accused, there used to be disputes and quarrels and that accused used to demand additional dowry and suspect the character of the deceased. Panchayats were said to have been conducted on several occasions and that the accused was admonished by the elders. It was also alleged that the accused went to gulf countries and whenever the accused is in India, he used to harass the deceased. PW.1 stated that he dropped his daughter and her children at the house of the accused on 20 -08 -2007, again he went there on 22 -08 -2007 and remained there up to 10.00 a.m. He stated that after he came back to his house, he received a phone call at 2.00 p.m., from one Regula Rajanarsu (PW.6) to the effect that the accused murdered the deceased Yellavva. On his further verification, PW.6 is said to have received the information about the death of the deceased from PW.5, by name Sarupula Thirupathi.

(3.) THE accused is said to have confessed the commission of offence by him before PW.15 in the presence of PW.13. On the basis of the said confession and other information gathered during the course of investigation, PW -15 filed the charge sheet.