SINGAM NARSA GOUD Vs. STATE OF A P

JUDGEMENT

(1.) This is an appeal filed against the conviction and sentence dated 30-9-2005 in S.C.No.234 of 2004 on the file of the III Additional Sessions Judge (Fast Track Court), Asifabad.

(2.) Brief facts of the case are: The Circle Inspector of Police, Asifabad filed this case against the appellant-accused alleging that on 9-7-2003 at about 9 a.m. the appellant-accused committed the murder of Volvoji Indara as the said Indara, a widow has developed illicit intimacy with his brother Balagoud on account of which frequent quarrels between Balagoud and his wife were occurred. It is also alleged that the appellant- accused after hacking the deceased in her house with an axe came out of the house shouting that he killed the deceased as the deceased was spoiling marital life of his brother and on hearing those cries, the neighbours, daughter-in-law and co-brother- in-law of the deceased came out and went inside the house and found her with bleeding injuries on her body. It is further alleged that on 14-7-2003, the Inspector of Police arrested the accused in the house and the accused made a confession during the interrogation and on his questions, M.Os.1 to 5 were recovered. Prosecution alleged that the accused committed an offence punishable under Section 302 of the Indian Penal Code.

(3.) On the said allegations, the learned Magistrate took the case on file and after observing all formalities duly committed the case to the Court of Sessions, Adilabad District by virtue of the committal Order passed under Section 209 of the Criminal Procedure Code.