(1.) The sole accused in S.C.No. 180 of 2005 on the file of II Additional Sessions Judge, Karimnagar preferred this appeal. He was tried and convicted of an offence under Section 302 IPC for allegedly committing patricide with adaze.
(2.) The prosecution story in brief is as follows: The deceased-Narsaiah having five sons, three sons got married and living separately. The younger son-P.W.1 is staying with the deceased in the tiled house covered by 20 gts. of agricultural land. The 4th son- accused after his marriage living with his in laws and due to quarrel with his wife and in laws came back and living in front of the house of the deceased and used to quarrel with the deceased with regard to his share in the property which the deceased denied. Keeping, the enmity in his mind, on 18-08-2004 the accused beat the deceased indiscriminately with adaze resulting instantaneous death of the deceased. Meanwhile the younger son-P.W.1 returned to his house from his tailor shop and noticed the accused running way from the house. Accordingly, he lodged a complaint with the police. P.W.8 - the Sub-Inspector of Police registered a case in Cr.No.90 of 2004 under Section 302 IPC and issued FlR and thereafter examined P. W.1 and recorded his statement. P.W.9, the Circle Inspector of Police, who took up investigation, visited the scene of offence on the next morning i.e. 19-08-2004, prepared panchanama and examined P. W.2; conducted inquest over the dead body of the deceased in the presence of P.W.5 and another under Ex.P-4 and seized M.Os.1 to 4 during the inquest. After completion of inquest he sent the dead body to postmortem examination. P.W.7, the doctor who conducted autopsy over the dead body of the deceased found lacerated wound on right occipital region 1 "x 3" and opined that the cause of death is due to head injury. P.W.9, the investigating officer arrested the accused on 20-8-2004, and on his confessional statement- Ex.P-5 made in the presence of P.W.6 and another recovered M.Os.1 and 2 hiden in the haystack by the side of his house under the cover of Panchanama - Ex.P-6 . M.Os.1 to 4 were deposited in the court for sending them to chemical examination. After completion of investigation police laid the charge sheet for the above offence.
(3.) The accused pleaded not guilty and claimed for trial.