MALLURI RAMA DEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Even to narrate the facts of this case some amount of courage and strong will is needed. The entire case turned around the saga of a woman, who figured as victim with reference to one incident, and accused, in relation to another.

(2.) The sole appellant herein was tried as A1 together with A2 and A3 in S.C.No.61 of 2008 on the file of V Additional Sessions Judge (FTC), Rayachoty, Kadapa District. The facts that were presented by the prosecution before the trial Court were :

(3.) A1 is the wife of one Malluri Madana Mohan Reddy of Malluruvandlapalli Village. Their marriage took place somewhere in the year 1998, and out of their wedlock, they were blessed with two children. Thereafter, the relationship is said to be not that cordial, particularly because, A1 is said to have been sent to Kuwait by her mother and husband of A3, Sriramula Reddy, and after coming from Kuwait, A1 was said to be living in the house of her parents at Kanakantivaripalli Village, Hamlet of Bonamala, Chinnamandem Mandal. Madan Mohan Reddy is said to have caused the death of his mother-in-law i.e., mother of A1 herein, and the husband of A3 i.e., one Sri Sriramula Reddy, on the intervening night of 28th /29th of April, 2006. Crime No.29 of 2006 was registered and the Madan Mohan Reddy, the deceased, was being tried in S.C.No.51 of 2007 by the same trial Court; and he came out on bail.