A LAKSHMI Vs. STATE OF A P

JUDGEMENT

(1.) Both the accused in Sessions Case No.202 of 1999 before the Il-Additional District and Sessions Judge, Ranga Reddy District, at N.T.R. Nagar, Hyderabad were tried for the offences under Sections 302 read with 34 IPC and 201 IPC. both of them were found guilty and sentenced to rigorous imprisonment for life and also to pay a fine of Rs. 1,000/- each, in default to simple imprisonment for a period of six months for the offence under Section 302 read with 34 IPC. They were further sentenced to rigorous imprisonment for three years and also to pay a fine of Rs.500/- each, in default to simple imprisonment forthree months for the offence under Section 201 IPC.

(2.) The present appeal is filed by accused No. 1 Accused No.2 has not filed any appeal.

(3.) The substance of the charge against the accused was that on 20th August, 1998, after 10.00 p.m and before midnight, at Moosapet, both the accused along with one Venkateshwar Rao in furtherance of their common intention, caused the death of husband of accused No.1, A. Laxaman. They further caused disappearance of evidence by shifting the dead body from the house of accused No.1 and throwing the body into a pit. It may also be worthwhile to note that Venkateshwar Rao was not found by the investigating agency and was not even arraigned as an accused in the charge sheet.