P.SREENU 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. 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.

(2.) 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.

(3.) THE deceased is said to have developed illicit relation with A2. One day, he is said to have noticed A1 and A2 in a compromising position and is said to have chased A1 on that account and warned A2 that he would put her to death. On 04.06.2008, A1 and A2 are said to have killed the deceased by strangulating him and that the dead body that was present in the hut was visited by P.W.6, a relative of the deceased, and other villagers. P.W.6 is said to have informed P.W.2, the father of the deceased, residing at Mahasamudram Village about the incident. However, by the time P.Ws.2 and 6 returned, the dead body is said to have removed to elsewhere and on finding that it was buried clandestinely at a distant place, P.Ws.1 and 2, the brother and father of the deceased respectively, submitted a complaint to the Station House Officer, Pakala Police Station on 06.06.2008 at 4.00 p.m. The Police registered Crime No.77 of 2008 and thereafter, exhumed the body of the deceased. A1 and A2 are said to have made voluntary confession before P.W.5, V.R.O., and he in turn, is said to have informed the matter to the Police. Thereafter, the investigation was taken up and charge sheet was filed.