NAVARA JOGACHARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in Sessions Case No.10/93 on the file of the Sessions Court. Visakhapatnam is the appellant in this Criminal Appeal. He was prosecuted and tried for an offence punishable under Section 302 of the Indian Penal Code for causing the death of one Sammangi Appalanarasamma alias Appachi, by stabbing her with a knife. On evidence, the learned Sessions Judge found that the prosecution was able to establish the charge levelled against the accused-appellant and therefore convicted him for the aforesaid offence and sentenced him to imprisonment for life.

(2.) Being aggrieved by the aforesaid order of conviction and sentence, the accused filed the present appeal.

(3.) The prosecution story may be briefly narrated as follows: The accused is a resident of Amberpuram Village within the limits of Chodavaram Police Station. The deceased is the daughter of P.W.5. After deserting her husband, the deceased started residing with her mother i.e., P.W.5 at Govada village. It is alleged by the prosecution that the accused developed illicit intimacy with her. He was also having illicit contact with one lady by name Devudamma who is cited as P.W. 1 in the present case. She was a resident of Venkannaparem. It is further alleged by the prosecution that because of the close association with Devudamma, the accused killed the deceased.