PULIGUNDLA SREENU @ SEENAIH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The facts of this case demonstrate the deterioration of family values, particularly in the place where the persons involved in this case, are living. Hardly, we come across any person, accused or deceased, without any allegation as to illicit relationship. If the death has occurred to one of them, hardly eyebrows are raised.

(2.) A1 and A2, the appellants herein, were tried by the Court of I Additional Sessions Judge, Chittoor in S.C.No.498 of 2008 for the offence of committing the murder of Y.Vijay Kumar, the deceased.

(3.) The case of the prosecution was that A1 had already two wives and begot children with them, but was discarded by their family on account of his indisciplined life. A2, by name Ammulu @ Vijaya Lakshmi, was married to her maternal uncle and had three children through him. Alleging that her husband developed illicit relation with another woman, A2 started living in the house of her parents at Nagiripalle. It is here that A1, who was discarded by his wives, and A2, who left her husband alleging infidelity, developed intimacy with each other and both of them started living at a Village, by name Kothur.