AVUTHU SIVA REDDY Vs. STATE A P

JUDGEMENT

(1.) IN S. C. No. 88 of 2005, the Court of vii Additional District and Sessions Judge, (Fast Track Court) Krishna at Vijayawada tried a-1 toa-11 forthe offences punishable under sections 302 and 120-B I. P. C. All the accused were alleged to have conspired and ultimately, killed onethummuru Soul Reddy and his wife, by name Srilatha, between 5:00 and 5:30 PM on 23. 11. 2004 on the road between butumillipadu and Buddavaram of Krishna district. During the pendency of the case, a-5 died. Through its judgment, dated 24. 09. 2007, the trial Court acquitted A-2 and convicted A-1, A-3, A-4 and A-6 to A-11 for the offences punishable under Sections 302 and 120-B I. P. C. All of them were sentenced to undergo imprisonmentfor life. Nofine amount was imposed. A-1 anda-6 to A-11 filed Criminal appeal No. 1514 of 2007, A. 3 filed Criminal appeal No. 1425of 2007 and A-4 filed Criminal appeal No. 1436 of 2007, assailing thejudgment of the trial Court.

(2.) DECEASED No. 1, Soul Reddy, P. W. 1 and P. W. 3 are the sons of A-1. P. W. 2 is their mother. A-2 is the sister of A. 1. There existed disputes between A-1 and his sons, in relation to the properties. Disputes also existed between A-1 and his wife-P. W. 2, as to matrimonial matters. For quite some time, a-1 was residing in the house of his sister- A-2

(3.) P. W. 1 submitted a report-Ex. P. 1 to the a. S. I, of police-P. W. 23 at 7: 30 PM on 23. 11. 2004, stating that on 22. 11. 2004, his brother Soul Reddy wenttovempadu Village, to oversee the agricultural operations, and on 23. 11. 2004, his sister-in-law, Srilatha wentto that place carrying lunch. He is said to have received information at about 6:00 PM from one Mr. Venkateswara Rao-P. W. 7 that the dead bodies of Soul Reddy and Srilatha were found on the road between Butumillipadu and buddavaram. He mentioned the property disputes, that are existing between theirfather and paternal aunt, on the one hand, and himself and his brothers, on the other. He suspected the involvement of his father-A-1, his paternal aunt-A-2 and her sons in the murder of the deceased. On receiving the information, the police proceeded to the site and preliminary steps were taken. Inquest and post mortem were conducted on the next day, vide Exs. P-8, P-9, P-20 and P-21.