BODDETI GOPALA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) IN Sessions Case No.70 of 2005 on the file of District and Sessions Judge, Vizianagaram, the sole accused was tried for the offence of committing the murder of his wife, B.Manjuladevi on the intervening night of 12/13.09.2004.

(2.) THE trial Court convicted the sole accused for the offence punishable under Section 304 -II I.P.C. and sentenced him to undergo rigorous imprisonment for six years. Fine of Rs.5,000/ - was also imposed, and in default of payment thereof, the accused was required to undergo simple imprisonment for three months. He was also convicted for the offence under Section 309 I.P.C. and was sentenced to undergo rigorous imprisonment for one year.

(3.) THE accused was married to the deceased and it was a love marriage. The deceased was working as a Nurse and the accused was employed as Driver on a private vehicle. The father of the deceased, P.W.1, submitted a complaint, Ex.P1, to the Station House Officer, II Town Police Station, Vizianagaram stating that he received information at 9.00 a.m. to the effect that his daughter died in her residence at Gudachari Street, Vizianagaram, and when he went there, he noticed some marks on the body of his daughter. He expressed suspicion as to the cause of death. Crime No.117 of 2004 was registered under Section 174 Cr.P.C. The Station House Officer went to the spot and on noticing that Manjuladevi was found dead, he arranged for inquest by the Mandal Revenue Officer and panchanama thereof (Ex.P4) was drawn. Post -mortem on the dead body was also conducted and a report thereof, Ex.P16, was obtained.