KOPPULA RAMA KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant/accused was convicted by the Additional Sessions Judge, for the offence of murder for throwing his daughter into the well. Aggrieved by the same, present appeal is filed.

(2.) Heard Ms.Padmalatha Yadav, learned counsel for the appellant and Sri V.Jitender Rao, learned Additional Public Prosecutor for the respondent-State.

(3.) According to the case of the prosecution, the marriage of the appellant was performed eight years prior to the incident. The appellant was addicted to Alcohol and was beating his wife, for which reason she lodged a complaint with the Police. Thereafter, unable to bear the harassment, she went away and started staying with her parents. On the basis of complaint given by the wife, the accused was sent to jail and later released on bail. The appellant bore grudge against his wife for sending him to jail. One and half months prior to the incident, the appellant took his deceased daughter to his village without intimating to his wife and in-laws.