ANUPURAM RAMACHANDRI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Both the appellants who are arrayed as accused Nos.1 and 2 were convicted by the learned Sessions Judge for the offence under Sec. 302 of IPC and sentenced to undergo life imprisonment. Questioning the said conviction, the present appeal is preferred.

(2.) The case of the prosecution is that on 20/11/2012, in the evening, accused Nos.1 and 2 went to the house of the deceased and asked her to participate in sexual intercourse with them. However, when the deceased refused, there was a quarrel and accused No.2 caught hold the deceased and accused No.1 hit her with a stick on her left eye and also pierced the stick into her vagina. Due to which, she died.

(3.) A complaint was filed by PW1 who is the mother of the deceased on 21/11/2012 at 10:00 A.M. In the complaint, she narrated that her sister namely Sugunamma/PW2 informed about the death of the deceased and accordingly, when she went to the house at around 07:00 A.M., she found that the deceased was lying in one of the rooms with injuries and was dead. She came to know that accused Nos.1 and 2 went to the house and a quarrel took place between them and accused Nos.1 and 2 killed her. The dead body was found without clothes and with injuries to the eye.