CHADALAVADA RAJESHWARI Vs. P. P.

JUDGEMENT

(1.) Having been convicted for the offences under Sections 302 and 506 IPC, having been sentenced to life imprisonment, and imposed with a fine of Rs.1,000/-, and directed to undergo simple imprisonment of one month, in default thereof, for the offence under Section 302 IPC, and further directed to suffer one year of rigorous imprisonment, and imposed with a fine of Rs.1,000/-, in default, to undergo simple imprisonment of one month thereof, for offence under Section 506 IPC, by judgment, dated 01.10.2014, passed by the I Additional Sessions Judge, Warangal, the appellant has approached this Court.

(2.) Shortly put, the facts of the case are that on 08.06.2013 about 10:00 a.m., Ms. Sunkaraboina Laxmi (P.W. 1) lodged a report (Ex. P. 1) at the Police Station, Mangapet, wherein she stated that "about eleven months back, her husband, Yadagiri was expired (sic) and since then, she along with her daughter, Sunkaraboina Vasavi (nine months) (hereinafter referred to as 'the deceased') were residing at the house of her parents house at Ramanakkapet. They are six daughters to their parents, of which, her third sister Chandralawada Rajeshwari, W/o. Srinivasa Rao, 40 years, Yadava, coolie, r/o. Ramanakkapet used to raise quarrel with her demanding that she should reside at the house of her in-laws at Narsimhasagar only and objected her to stay at the house of her mother, Sarojana. On 07.06.2013, night at about 9:00 p.m., her sister, Rajeshwari came to the house of her mother informing that her husband went on his duty as lorry driver and raised quarrel with her demanding to leave the house of her mother. On that, her mother convinced her sister that she has nobody, but her sister deaf ear the advises and threatened her to kill her and her daughter. On that with a scare of her sister, she along with her daughter left from the house and slept at Government school, where, her daughter has not slept and started crying, due to which, in the early hours at about 3:30 a.m., she returned to the house of her mother along with her daughter. Noticing her sister grew wild against her on the (sic) raised quarrel with her alleging that after warned her several times, she again came to the house and threatened to kill her and her daughter, by saying this, she lifted her daughter from the cot and thrown (sic) on the ground. Later, again picked up her daughter from the ground and thrown (sic) into the well and escaped from there. Immediately, her mother got into the well with the help of Motor pipe and while trying to pick her daughter from the well, and on hearing the hues and cries, their colony persons, namely Payyavulu Rama Krishnaiah, Payyavula Shiva Ramakrishna, Bonugu Lavakumar, Mamunuro Sambashiva Rao, Chandalawada Venkateshwar Rao and Golusu Nagasrinu came to the spot and dropped a Bucket into the well, where her mother kept the dead body of her daughter into the bucket and bring out (sic) the dead body. Later, her mother was taken out of the well with the help of Ropes. She stated that as she is staying along with her mother, she suspected that the landed property of her mother will goes (sic) to her, keeping the same in her mind, she used to raise quarrel, threatened to kill her and her daughter and thrown (sic) her daughter into the well and managed to escape. Thus, she requested to take necessary action against her sister who killed her daughter, Vasavi by throwing into the well."

(3.) On the basis of the said report, the police chalked out a formal FIR, namely, F.I.R. No. 74 of 2013 for the offences under Sections 302 and 506 IPC against the accused. The investigation commenced. During the course of investigation, on 13.06.2013 the accused was apprehended and was put up for trial.