KAPARAPU SATYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed by the petitioners aggrieved by the action of respondent No.5 - the Station House Officer, Dammapet Police Station, Bhadradri Kothagudem District, in not considering their representation dtd. 27/5/2022 seeking to alter the provision of law from Sec. 174 of the Code of Criminal Procedure 1973 (for short 'Cr.P.C.) to Sec. 302 read with Sec. 34 of the Indian Penal Code 1860 (for short 'IPC') as illegal, arbitrary and unjust.

(2.) The case of the petitioners is that their son viz., Mr. Kaparapu Nookaraju alias Rajababu was killed by their daughter-in-law and grandchildren. The petitioners received a phone call from Dammapet on 11/11/2021 at about 11.30 p.m. night informing them that their son has committed suicide. When enquired about the death of their son, their daughter-in-law Smt. Bhavani, and grandchildren Satya Kaveri and Satya Varaprasad have informed that their son has committed suicide. The police have registered a case in Crime No.184 of 2021 under Sec. 174 of Cr.P.C. The police have not examined the petitioners or any other relative of the petitioners. Their daughter-in-law and grandchildren have stated before the police that the deceased has committed suicide due to loss in cultivation.

(3.) According to the petitioners, their son was financially sound. He was a brave person and not a coward to commit suicide. Their son did not commit suicide and he led a disciplined life. Their son did not face any loss in agriculture/cultivation and they are suspecting their daughter-in-law and grandchildren, who are none other than the wife and children of their deceased son.