STATE Vs. JUNUGARI DEVENDER

JUDGEMENT

(1.) On the intervening night of 27/28.03.2010, Bogiri Banaiah (D1), his wife, Banamma (D2), their daughter, Aruna (D3) and their granddaughter, Deepthi (D4), daughter of their son, Ravi (P.W.1), died in their home at Pothana Colony, Godavarikhani. Their deaths were undoubtedly homicidal, having been caused by asphyxia due to strangulation. Junugari Devender (A1), son-in-law of D1 and D2 and the husband of D3, and his relation and friend, Junugari Naresh (A2), were tried for the murders and other offences in Sessions Case No.499 of 2011 on the file of the learned VI Additional District and Sessions Judge, Godavarikhani. By judgment dated 09.10.2014, they were convicted of all charges and sentenced to death by hanging. They were also visited with sentences for the lesser charges held proved against them. Aggrieved thereby, they filed Criminal Appeal No.1413 of 2014 under Sec. 374(2) CrPC. Referred Trial No.2 of 2014 was taken on record under Sec. 366 Crimial P.C. for confirmation of the death sentence by this Court.

(2.) The charges framed against A1 and A2 by the Sessions Court, verbatim read as under:

(3.) A1 and A2 pleaded not guilty and claimed to be tried.