CHENCHU JAYAMPU EERANNA Vs. STATE OF A P

JUDGEMENT

(1.) The Court of 1 Additional District and Sessions Judge, Kurnool, framed charges in S.C. No.42 of 2002 against A-1, A-2 and A-3 for offences under Sections 302, 307 and 324 read with Section 34 I.P.C. It convicted A-1 and A-2 for the offence under Section 302 I.P.C. and sentenced them to undergo imprisonment for life, and to pay a fine of Rs.1,000/- each. A-3 was convicted for the offence under Section 324 I.P.C., and was sentenced to undergo simple imprisonment for one year. He was also imposed a fine of Rs.500/-, in default, to suffer simple imprisonment for three months. This appeal is preferred against the judgment of the Trial Court, by Accused Nos. 1 and 2.

(2.) A-1 is the husband of the deceased, Narayanamma: A-2 is the brother and A-3 is the cousin of A-1. A-1 and deceased are said to have been engaged by one Mahaboob Basha, to watch the mango garden at Chanchu Colony, belonging to one Mr. Rami Reddy. PW. 1 is the brother of the deceased, Narayanamma. It is alleged that on 20-4-2001 at 5:00 p.m., when PW.1 was taking food, served by deceased, Narayanamma, in the hut, in the Mango garden, suddenly, all the appellants have come, and A-l is said to have pushed Narayanamma, to ground and throttled her at the neck to death. While A-2 is alleged to have caught hold of the legs of the deceased, A-3 is stated to have stabbed PW.1. PW.2 is the nephew, and PW.3 is the father of PW.1 and the deceased. A-l was also accused of beating PW.2 with stick. They stated that they witnessed the incident.

(3.) On receiving the complaint, Ex.P- 1, from PW.1, PW.9 registered the case and the further investigation was undertaken by PW. 11. The inquest was conducted on the body of the deceased and it was sent for post-mortem. The Doctor, who conducted the post-mortem, was examined as PW.7. PW.1 was said to have received some injuries, and he was treated by PW.8. In all, the prosecution examined 11 witnesses and marked 8 documents. MOs.1 and 2 are the blouse and cotton petticoat, respectively, recovered from the body of the deceased.