RAMJANI Vs. STATE OF A.P.

JUDGEMENT

(1.) THE appellant herein was accused of killing none other than his daughter, by name Irfana Begum (hereinafter referred to as the deceased), aged about 18 years at 12.00 noon on 12.10.2007 in Telephone Colony, Nizamabad.

(2.) IT was alleged that the accused was married to PW.1 and the couple had two sons, by name Arif, who has gone to Dubai for livelihood, and Rafi -PW.2, and one daughter, the deceased. The accused was said to be an auto -driver. PW.2 was a student, and the deceased was learning tailoring work. At the time of occurrence, the accused was said to be taking rest in their house, since one of his upper limbs were broken and he was operated upon. On 12.10.2007 at about 1200 noon, PWs.1 and 2 are said to have gone to market to purchase provisions on the eve of ensuing festival, Ramzan, and in the house, the accused and the deceased were present. After returning home, PW.1 is said to have knocked the door and after quite sometime the accused opened the door, and his hands and clothes were stained with blood. Frightened on seeing the accused in that condition, PWs.1 and 2 are said to have gone inside the house and found the deceased in a pool of blood. She is said to have beaten by the accused with a big hammer on the head and with a sharp weapon. Several parts of her body are cut into pieces, and that the clothes on her were also torn.

(3.) THE case was committed to the Court of Sessions and numbered as S.C.No.327 of 2008. Before the trial Court, PWs.1 to 14 were examined, Ex.P.1 to P.12 were filed, and MOs.1 to 8 were taken on record. Though the evidence was recorded by the Court of II Additional Sessions Judge (Fast Track Court), Nizambad, the hearing of it was taken place before the Sessions Judge, Nizambad, as per the orders of this Court. Through its judgment dt. 24.09.2009, the trial Court found the accused guilty of the offence charged and sentenced him to undergo imprisonment for life and to pay fine of Rs.200/ -, and in default to undergo simple imprisonment for two months. Hence this appeal by the accused.