MEESALA NADIPI RAMUDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE appellants herein were tried as Al to A4 for the offences under Sections 302, 109 read with Section 34 I. P. C. in S. C. No. 336 of 2003 in the Court of the m Additional sessions Judge, Kurnool at Nandyal. They were accused of committing the murder of one Paddanna at about 7. 30 p. m. on 17. 11. 2002 near the house of one Sri sreeramulu, who was examined as P. W. 6.

(2.) THROUGH its judgment, dated 6. 9. 2005, the trial Court held A2 and A3 guilty of offence punishable under Section 302 i. P. C. , Al of the offence under Section 302 read with Section 109 I. P. C. and A4 of the offence under Section 302 read with section 34 I. P. C. All of them were sentenced to imprisonment for life.

(3.) THE deceased and the appellants are residents of a village by name thummalapenta of Kolimigundla Mandal, kumool District, so much so, they belong to the same caste and they are known to one another. It was alleged that P. W. 3, the wife of the deceased and A4 travelled in a tractor about two years prior to the date of the incident to attend a marriage at proddutur and that while returning in the tractor, A4 sat by the side of P. W. 3 and pressed her hand. The latter is said to have complained the same to her husband, the deceased, who, in turn, is said to have bet the former i. e. A4. In addition to this, Al and A2 were said to have suspected that the deceased had illicit intimacy with the wife of A2 and that resulted in strained relations between the spouses. With this motive, all the accused are said to have conspired to kill the deceased and waited for an opportunity.