JUMMIDI BHETM RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant is questioning the conviction for the offence under Sec. 306 of IPC and sentenced to undergo Rigorous Imprisonment for a period of seven years and also sentenced to undergo Rigorous Imprisonment for a period of three years under Sec. 498-A of IPC and further sentenced to undergo Rigorous Imprisonment for a period of two years under Sec. 506 of IPC by Judgment dated 14. 05.2020 in SC No.236 of 2017. Fine was also imposed, which was paid.

(2.) Charge sheet dtd. 28/8/2016 was filed under Ss. 302 and 506 of IPC and accordingly, charges under Ss. 302 and 506 of IPC were framed against the accused. On conclusion of trial, the trial Court, having found not guilty for the offence under Sec. 302 of IPC, sentenced as aforementioned.

(3.) Briefly, the case of the prosecution is that on 12/5/2014, P.W.1, who is the father-in-law of the appellant filed complaint Ex.P1 alleging that on 11/5/2014, he received information from P.W.3 stating that the deceased was serious and asked P.W.1 to reach immediately. When P.W.1 reached Mancherial, he found his daughter dead. Both P.W.3 and the appellant were absconding. In the said complaint, P.W.1 also mentioned that he was suspecting the appellant for committing murder of the deceased and requested for taking necessary action.