CHANDA LAKSHMINARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in Sessions Case No. 472 of 1993 on the file of the II Addl. Sessions Judge, Karimnagar is the appellant herein. He faced his trial on three charges. The first charge against him was under Section 498A. I.P.C. On evidence, the learned Judge found that the prosecution was not able to prove the said charge and therefore he was acquitted of that charge. The second charge against the appellant was under Section 302, I.P.C. The learned Sessions Judge found that the prosecution has been able to establish the said charge and therefore he convicted him thereunder and sentenced him to suffer imprisonment for life. The third charge against him was under Section 304B, I.P.C. On evidence, the learned Judge acquitted him of that charge.

(2.) The prosecution story can be briefly narrated as follows : The accused is alleged to have committed murder of his wife on the intervening night of 17/18-8-1992 in Rampur village and caused her death by stabbing her.

(3.) It is further alleged by the prosecution that the accused and the prosecution witnesses are residents of Rampur village. The deceased was the wife of the accused. P.W. 1 is the brother of the deceased P.Ws. 2 and 3 are the mother and father of the deceased respectively. P.W. 4 is the brother of the accused.