MALAVATH BABULAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed challenging the judgment dated 09-11-2004, passed by the learned V Additional Sessions Judge (Fact Track Court), Nizamabad, in Sessions Case No. 191 of 2002, wherein the appellant/ accused No.1 was found guilty forthe offence punishable under Section 302 IPC, and was convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 1000/- in default, to undergo simple imprisonment for one year.

(2.) The brief facts that are necessary for disposal of the present case can be delineated as follows.

(3.) The case of the prosecution is that P. W.2 Bhukya Saduram, who is the father of the deceased, lodged a compliant before the police alleging that his youngest daughter Smt. Lambadi Malavath Bujji (hereinafter referred to as 'the deceased') was given in marriage with A-1 Malavath Babulal about two months priorto the death of the deceased, at Manikbandar thanda. After the marriage the deceased started living with her husband and in-laws. The deceased and her husband lived happily for afew days. Thereafter A-1 started illegal contacts with another lady. There were disputes between them on that context. On 20-7-2001, A-2 Jaguram, the father of A-1 sent one person, who informed him that his daughter died due to snakebite. Then he rushed to Manikbhandar thanda and found his daughter's dead body. On seeing the dead body, he suspected that A-1 -his-son-in-law and A-2 and A-3 his family members, murdered his daughter by strangulation, and thereafter, hanged her during the intervening night of 19/20-07-2001.