REFERRING OFFICER THE I ADDITIONAL DISTRICT AND SESSIONS JUDGE Vs. BONDA VENKATA REDDY ALIAS GANAPATHIREDDY ALIAS CHIRANJEEVI

JUDGEMENT

(1.) This referred trial and criminal appeal arise out of judgment passed by the learned I Additional Sessions Judge, Nellore in SC No. 163 of 1997 on 22-12-1997.

(2.) The sole accused in the case was tried by the learned I Additional Sessions Judge for the following charges : 0.1. Under Section 302 IPC for causing the death of Ayyaru Kavitha (D1), wife of Ramachandran (PW3) by strangulation with a rope. 0.2.Under Section 302 IPC for causing the death of R. Sivaranjani (D2), aged 10 years, daughter of Dl by strangulation with violet blouse piece. 0.3.Under Section 302 IPC for causing the death of R. Rakesh (D3), aged 7 years, son of D1 by strangulation with blue blouse piece. 0.4.Under Section 380 IPC for committing theft of gold ornaments and cash of Rs.350.00 and Rs.8800.00 from the house of PW3. 0.5.Under Section 201 IPC for dictating D2 to write a letter in order to screen the offence.

(3.) The learned Judge have tried the accused of the above offences, convicted and sentenced him as follows : On Charge No. 1 i.e., under Section 302 IPC, the learned Judge convicted the accused and sentenced him to imprisonment for life.On Charges 2 and 3 i.e., under Section 302 IPC, the learned Judge convicted the accused and sentenced him to death subject to confirmation by High Court.On Charge No.4 i.e., under Section 380 read with Section 75 IPC, the learned Judge convicted the accused and sentenced him to suffer rigorous imprisonment for seven years.On charge No.5 i.e., under Section 201 IPC, the learned Judge convicted the accused and sentenced him to suffer rigorous imprisonment for three years.