IN RE: UPPUTHOLLA SREENIVASULU Vs. STATE

JUDGEMENT

(1.) This is a reference under Section 374, Cr.PC for confirmation of death sentence passed by the Sessions Judge, Chittoor. The accused, Uppathola Srinivasulu alias Seenugadu has also come In appeal against his conviction under Sections 302 and 201, IPC read with Section 34, IPC and sentence of death and five years rigorous imprisonment passed against him. This judgment will govern both the proceedings.

(2.) The appellant is one of the six accused who were Jointly tried for having first murdered one Alivelamma of Krishnareddiguaripalli on 10th April, 1956 and then, having caused the disappearance of evidence by burying her dead body in the river bed at Gurralarevu.

(3.) The prosecution story is that the deceased was a Mala married woman of attractive features but of loose morals. She had illicit connections with several persons, including A-l to A-4, For a number of years she was in continuous keeping of A-l who before his marriage, which took place one year prior to her murder, either used to visit her house or send for her through A-6 (Appellant), his farm servant. He was giving her money, clothes and grain. Her husband was a road cooly and could not get enough for a decent living. He had no control over her. He had, therefore, to reconcile himself with his inevitable lot.