RAVULA SARANGAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in S.C.No. 243 of 1993 on the file of me learned Sessions Judge, Adilabad is the appellant He was tried for an offence under Section 302 I.P.C. and was found guilty. He was sentenced to undergo imprisonment for life.

(2.) The case of the prosecution is that on 20-12-1991 at about 5.00 A.M. in the house of the accused at Dharmaram Village, the accused caused the death of his wife Ravula Vijaya by strangulation.

(3.) The accused is the husband of the deceased. P.Ws.1 and 2 are the parents of the deceased and are residents of Tekumatla village. The other material witnesses are residents of Dharmaram village. About six years prior to me date of the incident, the accused and the deceased got married and they were blessed with a daughter. On 20-12-1991 in the morning on hearing the cries of the accused P.Ws. 3 to 6 and several omers went to the house of the accused and found the dead body of his wife 1ying on the cot Then they sent one Jianmidi Banaiah to Tekumatla to inform P.Ws 1 and 2 about the death of their daughter (deceased). P.Ws.1 and 2 were informed about the incident at 12.00 noon and by evening they came to the village (Dharmaram). On seeing the dead body, P.W.1 said mat the deceased had been killed by strangulation. According to P.W.2 the public garnered there told them mat the accused had killed the deceased suspecting her fidelity. According to P.W.1, by the time they went there, the accused was in the police station and also confessed about the crime. According to P.W.11, the Sub-Inspector of Police, on 21-12-1991 at 9.00 A.M. the accused came to the police station and informed that he killed his wife by strangulating. P.W. 11 recorded the statement of the accused in the presence of P.W.7. Ex. P3 is the statement on the basis of which a case was registered as crime No. 8/91 under Section 302 I.P.C. and issued Ex.P.13, F.I.R. Along with the accused, he (P.W. 11) went to the scene of offence and prepared Ex. P.5 seizure Panchanama. On 21-12-1991, P.W.10, the Circle Inspector of Police on receiving information took over further investigation from P.W.10. He proceeded to the scene of offence, seized the dead body under Ex.P.5, Panchanama, and conducted inquest over the dead body in the presence of P.W.7. Ex. P.4 is the inquest report He got the photographs taken which were Exs. P.6 to P.11 and later sent the body for post mortem examination On 21-12-1991 at 2.30 P.M. the f Deputy Civil Surgeon, Mancherial conducted autopsy over the dead body of tile deceased and issued Ex. P. 12, the post mortem certificate. According to the Doctor, the death was due to Asphyxia due to strangulation. The accused was produced before me Court and was remanded to custody. After completing the investigation, P.W.10 filed the charge-sheet