DHAIK SADIK Vs. STATE OF A P

JUDGEMENT

(1.) SHAIK Adam Shafi of Pedakurapadu Village, Guntur District, was initially working as a cleaner, and thereafter as driver on a lorry. He was married to PW.2, by name, Shaik Johny Mukthyar. On 08.01.2009, PW.1, the Village Revenue Officer, submitted a complainant, Ex.P1, before the Station House Officer, Pedakurapadu P.S., stating that at about 4.00 p.m., a villager, PW.3 informed him that he has seen the dead body of a male person in the field of one Perecherla Nageswara Rao, and on receipt of the information, he went to the spot. Other people are said to have gathered at that place. Some of them are said to have recognized the dead body as that of Shaik Adam Shafi. The people are also said to have expressed suspicion that A3 herein, by name, Shaik Saida, was having illicit intimacy with PW.2, and that may have led to death of the deceased.

(2.) THE complaint was received by the Station House Officer, and Crime No.4 of 2009 was registered by alleging offence punishable under Section 302 IPC, against A3. The police visited the scene of occurrence, prepared scene of offence panchanama, caused inquest, and sent the body for postmortem examination. The postmortem report revealed, serious injuries, around the neck of the deceased. The Doctor, who conducted autopsy, on 09.01.2009 in the noon, opined that the death of the deceased may have taken place about 36 to 48 hours, prior to the examination.

(3.) DURING the course of investigation, the police examined PW.6, by name, Shaik Mohammad Rafi, who is said to have informed that on 06.01.2008, he was returning from Patibandla Tiranala, and when he reached Podapadu Bus stop, he noticed A1, the deceased, Adam Shafi, and four others, and on enquiry, they informed that they were discussing about family matters.