SILVERI NARSIAH Vs. STATE

JUDGEMENT

(1.) Silveri Narsiah appeals against the judgment and order dated 23rd May, 1957, of the Sessions Judge, Karimnagar, convicting him under Section 302, Indian Penal Code, of the murder of Poodari Bhoomiah and sentencing him to life imprisonment.

(2.) The facts of the case as adumbrated by the prosecution and attempted to be brought out by the evidence briefly stated are as follows:-

(3.) The accused and the deceased were the residents of Tatjerri village, Garashekurthi taluk, Karimnagar District. The accused, some three months prior to the occurrence, had certain quarrel about the price of the bullocks. In that connection the deceased swore that he had paid the price and the matter was decided by the mediators in favour of the deceased on the strength of his oath. It is alleged that the wife of the accused had also illicit intimacy with the deceased. The matter was brought to the notice of the mediators some 3 or 4 months prior to the date of occurrence and the mediators asked the deceased not to have anything to do with the wife of the accused.