PITLA CHANDRAM Vs. STATE OF A.P.

JUDGEMENT

(1.) THIS case presents a typical example as to how the Courts become helpless, if the kith and kin of a deceased woman become dishonest and change their version after being won over. The sad part of the matter is that almost all the key prosecution witnesses changed their stand, nearly two years after their evidence supporting the case of the prosecution was recorded. Neither the Public Prosecutor was vigilant, nor the trial Court was careful to prevent such nefarious activity.

(2.) THE sole accused was married to one Suguna, daughter of PW.1 and sister of PW.2, who are residents of Kasulabad village of Medak district. The accused and the deceased (Suguna) were blessed with two children PWs.3 and 5. Initially, they were said to be residing at Rudraram village of Medak District, but migrated to Ankapoor, Nizamabad district, for livelihood.

(3.) THE trial Court framed relevant charges against the accused, and on his pleading not guilty, conducted the trial. PWs.1 to 17 were examined, Exs.P.1 to P.11 were filed, and M.Os.1 to 7 were taken on record. Through its Judgment dated 19.02.2009, the trial Court held the accused guilty of the offences alleged against him. It sentenced him to undergo imprisonment for life and to pay fine of Rs.1,000/ -, and in default of payment of fine suffer simple imprisonment for six months, for the offence under Sec.302 I.P.C; and to undergo rigorous imprisonment for three years and pay a fine of Rs.500/ - and in default suffer simple imprisonment for two months for the offence under Sec.201 IPC, which shall run concurrently. Hence, this appeal.