KURAKULA JAMPAIAH Vs. STATE OF A. P.

JUDGEMENT

(1.) Having been convicted for the offence under Section 302 I.P.C, having been sentenced to life imprisonment, having been imposed with the fine of Rs.500/-, and further directed to undergo simple imprisonment for three months in default thereof, also having been convicted for the offence under Section 307 I.P.C, having been sentenced to one year imprisonment, having been imposed with the fine of Rs.500/- and further directed to undergo simple imprisonment for one month in default thereof, the appellant has challenged the judgment dated 14.02.2013, passed by the III Additional Sessions Judge, Warangal, in S.C.No.421 of 2012, before this Court.

(2.) Briefly stated, the facts of the case, are that P.Laxmi (P.W.1), the mother of Suguna (hereinafter referred to as 'the deceased'), had lodged a written report (Ex.P.1) before the SubInspector of Police, Parkal Police Station, wherein she claimed that 'My elder daughter Palleboina Suguna D/o Late Yellayya, age 35 years, was married in the young age and was divorced. Since then my daughter is residing in a room adjacent to our house and she has illegal contact with our villager viz., Kurakula Jampaiah, since 15 years. In this context Jampaiah visit my daughter regularly. To-day i.e., on 27.10.2011, Thursday night at about 9.00 p.m., Jampaiah came to my daughter and he broke into quarrel with my daughter as to why she spent Rs.500/- towards the religious vow (puja) in her parent's house. At that time, myself, my three daughters viz., Naredla Bhadramma, Parisha Soundarya and Naredla Sumalatha and my second sonin-law Parisha Chinnanna who came for Deevali Festival were present there. Thereafter, Jampaiah and my daughter Suguna went into the room and shut the doors and we also went into our house to sleep. After some time during night at 10.30 p.m we saw flames and smoke coming out of the room of my daughter which is adjacent to our house and myself and my daughters Naredla Bhadramma, Parisha Soundarya, Narendla Sumalatha and my second son-in-law Parisha Chinanna shouted and hearing our shouts, my brother-in-law's son viz., Palleboina Prabhakar and Nagula Sammakka came to us and all of us went and knocked the doors and then Jampaiah with an intention to kill me attacked me with a knife and caused injury to my right hand. When we went into the room, we found my daughter was burnt to death. Jampaiah also sustained burn injuries on face and on the other parts of his body.'

(3.) On the basis of the said report, the Police, Parkal Police Station, chalked out a formal FIR, namely F.I.R No.271 of 2011 for the offences under Sections 302 and 307 I.P.C., and commenced the investigation. During the course of the investigation, the appellant was arrested by the police. Subsequently, he was put up for trial.