KATHERA RAMULAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellant herein, sole accused, was tried for the offences punishable under Sections 302 IPC, for causing the death of a girl, by name Kum.Ankitha, aged about (4) years, by throttling her neck, with the help of her son, Lakshmi Narayana, and also for the offence punishable under Section 201 IPC, for causing disappearance of the evidence, namely, throwing the dead body of Kum.Ankitha in a tank, and by judgment, dated 23rd February, 2012, in Sessions Case No.17 of 2011, the Judge, Family Court-cum-Additional Sessions Judge, Mahabubnagar, convicted the accused for the offences punishable under Sections 302 and 201 IPC and sentenced her to suffer 'imprisonment for life' under Section 302 IPC., and to suffer rigorous imprisonment for a period of ten years under Section 201 IPC. Both the sentences were directed to run concurrently.

(2.) The facts, as unveiled, by the prosecution witnesses, are thus:

(3.) The evidence of PW1 discloses that the accused took PW2 and other villagers to Kummari Kunta, where they saw the body of the deceased. She also deposed that the dead body was tied with the help of a cloth piece and the clothes of the deceased were tied to a plant grown in Kummari Kunta. Immediately thereafter, PW1 went to the police station and lodged a report with PW11, the Sub Inspector of Police. Exhibit P-1 is the report. Basing on the said report, a case in Crime No.205 of 2010 came to be registered under Section 302 IPC. Exhibit P-12 is the FIR. On receiving the F.I.R., PW12, the Circle Inspector of Police, took up investigation and visited the scene of offence and found the dead body of a young girl, aged about (4) years. He got the scene of offence photographed through PW6 and also prepared a panchanama of the scene in the presence of PWs.8 and 9. Exhibit P-5 is the panchanama. He then conducted inquest over the body of the deceased in the presence of PWs.8 and 9. Exhibit P-6 is the inquest report. After completing the inquest, he forwarded the dead body for postmortem examination.