MACHUNURI SHANKER Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole appellant - accused in S.C.No.47 of 2007 on the file of the III Additional District and Sessions Judge (Fast Track Court), Medak, filed this appeal feeling aggrieved by the conviction and sentence handed out to him by the trial Court. The trial Court convicted the appellant for the offence of committing murder under Section 302 I.P.C. and imposed the punishment of imprisonment for life and fine of Rs.500/-.

(2.) The appellant married Lavanya @ Madhavi, the daughter of PWs.1 and 2, on 11.05.2006. At the time of marriage, a sum of Rs.30,000/- cash, 10 tulas of gold and 70 tulas of silver, were said to have been presented. The appellant and Madhavi are said to have lived about two months and Madhavi is said to have complained to her father - PW.1 that the appellant had an affair with one Saritha, living in the neighbourhood, so much so, that he got a tattoo painted on his hand, depicting the name of Saritha. PW.1 is said to have consoled Lavanya, stating that the things would improve in future.

(3.) On 09.08.2006, the appellant and Lavanya are said to have come to the place of PWs.1 and 2, Aminapuram, to tie Rakhi to the brothers of Lavanya and they stayed for the night at that place. On the next day, both of them are said to have left on a scooter for the native place of accused - Sadullanagar. PW.1 is said to have received information at 8.30 P.M. on that day, to the effect that Lavanya died. He is said to have proceeded to the village and found the dead body of Lavanya in Bhulakshmi Kunta (tank) nearby Sadullanagar. He submitted a complaint - Ex.P.1 alleging that the appellant is responsible for causing the death of Lavanya.