GUMMIDI CHINA PEDDAPURAM MANNIYYA Vs. STATE

JUDGEMENT

(1.) The sole accused in Sessions Case No.376 of 1996 was tried by the learned Principal Sessions Judge, Rajahmundry, East Godavari District. On evidence the learned Judge came to the conclusion that the prosecution was able to prove the guilty of the accused and therefore the accused was convicted and sentenced to suffer imprisonment for life. Hence the appeal by the sole accused.

(2.) The accused was charged for an offence punishable under Section 302 IPC for causing the death of deceased No.1. The accused was found guilty under the said charge and he was convicted and sentenced to suffer imprisonment for life. The accused was also charged for an offence punishable under Section 302 IPC for causing the death of deceased No.2. The accused was found guilty under Section 304 Part II IPC and he was convicted and sentenced to suffer rigorous imprisonment for five years. Both the sentenced imposed upon the accused-appellant were made to run concurrently. The accused was acquitted of the offence punishable under Section 302 IPC.

(3.) The prosecution story can briefly be narrated as follows : That the accused had married one Gummadi Subbalakshmi (deceased No.1) about 18 years back. Deceased No.2 Gummadi Surayya was the son of deceased No. 1 and the accused. The accused suspected fidelity of deceased No.1 and therefore there used to be quarrel between them on that score. The accused used to complain to one Pulugu Nagesh, who was the junior paternal uncle of D1 regarding her character. The accused was used to tell Nagesh that Dl is indulging in prostitution. The said Nagesh suggested the accused to catch D1 red-handed.