CHANDRAIAHGARI ANANTHAREDDI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is preferred by A.1 to A.3 in S.C. No. 121/93 on the file of the Additional Sessions Judge, Nizamabad assailing the conviction of A. 1 and A.2 for the offence under Section 302 r/w 34 I.P.C. and sentence to undergo imprisonment for life and to pay a fine of Rs. 500-00 in default to suffer S.I. for six months; conviction of A. 1 and A.2 for the offence under Section 201 r/w 34 I.P.C., and sentence to undergo R.I., for two years and also to pay a fine of Rs. 500-00 in default to suffer S.I. for six months; and conviction of A.3 for the offence under Section 302 r/w 109 I.P.C., and sentence to undergo imprisonment for life and to pay a fine of Rs. 500-00, in default to suffer S.I. for six months. All the sentences were directed to run concurrently.

(2.) The gravamen of the charge against the accused is that on 4-12-1991 in the evening at the outskirts of Ramayampet village, A.1 and A.2 committed murder of one Junkanti Narasimha Reddy (hereinafter referred to as 'the deceased') at the instigation of A.3 to A.5 by inflicting injuries with an axe and further it is alleged that A.1 and A.2 caused disappearance of evidence by burning the face of tile deceased.

(3.) The case of the prosecution is that the deceased was the husband of P.W. 10 and P.W. 4 is the father-in-law of the deceased. P.W. 11 is the brother-in-law of deceased. A.1 is the brother-in-law of A.3. A.5 is the eldest sister of the deceased. A.3 is the husband of A.5. The deceased married P.W. 10 about four years prior to the incident. A.3 married the sister of the deleted. The deceased informed P.W. 10 that A.3 threatened to kill him because of land disputes. A.1 and A.2 went to the house of P.W. 10 and enquired about the deceased and they talked with the deceased reading the sale of motor. A.1, A.2 and the deceased had left the house and returned to P.W. 10's house at midnight and the deceased was in a drunken condition. On the following morning, it is alleged that A.1 and A.2 again went to the house of P.W. 10 and took the deceased along with them. After two days, P.W. 10 learnt about a dead body lying at the outskirts of the village. P.W. 10 went there and found the dead body of the deceased with burns completely.