BODAPURTHI BAJI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed aggrieved by the judgment dtd. 4/12/2014 in S.C.No.327 of 2014 on the file of Judge, Family Court-Cum-Additional Sessions Judge, at Khammam, convicting the appellant/accused for the offence punishable under Sec. 302 of Indian Penal Code (for short 'IPC') and sentenced to undergo Rigorous Imprisonment for Life and to pay a fine of Rs.500.00 and in default of payment of fine to further undergo Simple Imprisonment for one month.

(2.) Heard Ms. Padmalatha Yadav, learned counsel for the appellant/accused and learned Additional Public Prosecutor for respondent-State.

(3.) Briefly, the version of the prosecution is that on 28/12/2011, the deceased who was the wife of the appellant went to her father-PW1's house. From there she went back to appellant house. PW2, who is brother of PW1, stated that the appellant, PW2 and other neighbors are residing side by side. On the date of incident, PW4, who is son of PW2 and PW3 heard some sound and the sound was coming from the portion of the house of the accused. PW4 saw through the window and witnessed that the accused strangulated the deceased with a yellow thread (Mangalasuthram). PW4 was afraid having witnessed the strangulation and informed PW3-mother and PW2-father. Immediately the accused fled from the spot.