NAKKA JAMUNA Vs. STATE OF TELANAGANA

JUDGEMENT

(1.) This appeal is filed against the Judgment dtd. 7/10/2015 in S.C.No.319 of 2014, passed by the learned Principal Sessions Judge, Adilabad.

(2.) The case of the prosecution is that the Sarpanch of Vengawaipet village gave complaint under Ex.P1 on 27/1/2014, stating that on 26/1/2014 at about 10:00 PM, an unknown female person attacked their villager Udutha Bhumavva with a sickle over right side of her head, neck and throat and as a result she sustained severe bleeding injuries. On seeing her condition, he along with the sons of the deceased namely Udutha Ganga Kishan and Udutha Ramu and others shifted her to Government Hospital, Nirmal for treatment, where she succumbed to injuries while undergoing treatment on 27/1/2014 at about 12:00 hours. He did not know the reasons for the murder and thus requested the Police to take necessary action. Complaint was received by the Police on 27/1/2014 at about 12:15 AM and registered a case in Cr.No.3 of 2014 under Sec. 302 of IPC. However, in Telugu complaint given by him, it was specifically mentioned that some unknown persons hacked the deceased on the right side of the neck and she sustained bleeding injuries, as such he along with her sons took her to hospital and she died while she was undergoing treatment, but in the translation it was stated that some unknown female person attacked the villager.

(3.) To prove the guilt of the accused, prosecution examined as many as 17 witnesses i.e., P.Ws.1 to 17 and marked Exs.P1 to P24 and also marked M.Os.1 to 14. The trial Court after considering the oral and documentary evidence on record, found accused guilty and convicted her under Sec. 235(2) of Cr.P.C and sentenced her to suffer life imprisonment and to pay a fine of Rs.1,000.00, in default to suffer S.I for one month for the offence punishable under Sec. 302 of IPC. She was also sentenced to suffer R.I for three years and to pay a fine of Rs.1,000.00, in default to suffer S.I for one month for the offence punishable under Sec. 380 of IPC and further sentenced to undergo R.I for three years and to pay a fine of Rs.1,000.00, in default to suffer S.I for one month for the offence punishable under Sec. 452 of IPC. All the sentences shall run concurrently. Aggrieved by the said Judgment, accused preferred the present appeal.