EPURI VENKATA LAKSHMI Vs. EPURI RAJANI

JUDGEMENT

(1.) This Criminal Revision Case, under Sec. 397 and 401 of the CrPC, is filed by the petitioners impugning the order dtd. 11/7/2018 in Crl.A.No.80 of 2015 on the file of the learned VII Additional Sessions Judge, West Godavari Division, Eluru.

(2.) For delivering justice, law is made. Justice is required to be delivered in accordance with the law. Certain times, grievances are raised that in the process of evaluation for justice law is violated. The case before this court is one such instance as argued before this court.

(3.) Sri Krishna Murthy and Smt.Rajani got married on 12/5/1990. During their wed lock, they were blessed with a female child by name Posamma. It was a normal happy life. Sri Krishnamurthy purchased Ac.1.71 cents of land in R.S.No.700/1 in MM Puram Village under a registered sale deed dtd. 11/8/1993. Thereafter, it was on 10/2/1997 he died intestate. Thus, he was survived by his wife Smt.Rajani and his daughter Posamma.