NEKKALA BANGARAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellant herein was tried as the sole accused in S.C.No.60 of 2007 on the file of the Judge, Mahila Court, Visakhapatnam. She was working as a maid servant in the house of P.W.1, a retired railway driver. He was leading retired life with his wife, and his daughter at Visakhapatnam.

(2.) On 18.11.2006, PW.1 is said to have gone to the Ayyappa Swamy Temple, for Pooja.

(3.) At about 11.00 a.m., PW.2, his tenant and a resident near by, is said to have come to the temple, and informed him that the accused knocked the door, when he was asleep, and informed him that the wife of PW.1, by name Savitramma, was murdered by somebody. P.Ws.1 and 2 were said to have proceeded to the house, and found that the deceased was in a pool of blood, on a cot. PW.1 also said to have noticed a towel, around the neck of the deceased, and a portion of it, having been pushed into her mouth, and on removal of that, he is said to have noticed that the gold ornaments such as chain, mangalasutram were missing. The accused also is said to be present in the house, at that time.