GALI SRINIVASA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant is questioning the conviction recorded under Sec. 306 of IPC and being sentenced to suffer ten years rigorous imprisonment and also to pay fine of Rs.2,000.00, in default, to suffer simple imprisonment of one month vide judgment in S.C.No.522 of 2007 dtd. 29/12/2008 passed by the Assistant Sessions Judge, Sathupalli.

(2.) Briefly, the case of the prosecution is that the deceased/husband and wife committed suicide for the reason of this appellant's abusing the deceased husband uttering insulting words that the deceased was earning money by sending his wife and children to share bed with others and questioned why he was alive. By saying so, the appellant went away. Unable to bear the insult, around 11.00 a.m, the deceased called daughter Kiranmai (P.W.12) and told that the appellant had insulted them severely and they will not be available in future. P.W.12 in turn called P.W.1, who is the brother of the deceased husband and P.W.1 rushed to the house and having broke open the door, found his brother and sister-in-law hanging to the ceiling.

(3.) On the basis of information given by P.W.2 to P.W.1, P.W.1 lodged complaint Ex.P1. During the course of investigation, the police also seized suicide note Ex.P2. On the basis of evidence collected during investigation, the police filed charge sheet for the offence under Sec. 306 of IPC. Accordingly, charge was framed under the said penal provision.