(1.) The appellant is the sole accused convicted and sentenced to imprisonment for life under Sec. 302 of IPC and he is also sentenced to undergo rigorous imprisonment for one year under Sec. 201 IPC vide judgment in S.C.No.264 of 2014 dtd. 2/3/2016 passed by the Principal Sessions Judge, Medak at Sangareddy.
(2.) In all three persons died in the present case, who are parents and elder sister's son of the appellant. Parents will be referred as D1 an D2 and the boy as D3 hereinafter.
(3.) Briefly, the case of the prosecution is that on 29/8/2013, at around 3.15 a.m, P.Ws.3 and 4 heard screams of the appellant. When they opened the door, they observed the appellant outside his house screaming and they found smoke coming from his house. P.W.3 called the Fire Station in BHEL. Around 3.30 a.m, P.W.9/fire station officer received information that smoke was coming from home of the deceased. Immediately, he along with his crew took the fire engine and proceeded towards the house of the deceased. There, he found smoke and sprayed water. Around 3.50 a.m, the appellant telephoned to his cousins P.Ws.1 and 2 and asked them to come to his house in BHEL. Immediately, they proceeded to the house and observed a fire engine and fire personnel trying to extinguish the fire. D2 and D3 were shifted in an ambulance to Apollo DRDO Hospital. One more ambulance came and shifted D1 to BHEL Hospital. The accused informed them that he was sleeping in the hall. Around 8.30 a.m, P.W.1 gave report to P.W.21/Sub-Inspector of Police, Ramachandrapuram Police Station. Basing on the said report, P.W.21 registered case in Crime No.395 of 2023 under Sec. 174 Cr.P.C. Ex.P16 is the original FIR sent to the Court. P.W.21 recorded the statement of P.W.1 in the police Station. P.W.21 found the dead body of D1 in the BHEL Hospital and proceeded to the scene of offence and conducted scene of offence panchanama under Ex.P5 and seized MO1-Bottle containing liquid. P.W.21 conducted inquest over the dead body of D1 in the presence of P.W.10 at BHEL Hospital. Ex.P3 is the inquest report of D1 and shifted the dead body of D1 to Government Hospital, Sangareddy for postmortem examination.