STATE OF A.P. Vs. JANGAM SADAIAH

JUDGEMENT

(1.) State is questioning the acquittal of the respondent/accused for the offence under Sec. 302 of Indian Penal Code.

(2.) The case of the prosecution is that on 28/11/2010, at around 06:00 A.M., the respondent/accused has committed the murder of his wife namely Smt. Jangam Manemma with an axe by injuring on the neck, suspecting that she was having illicit affair with someone.

(3.) According to the prosecution, after committing the murder of his wife early in the morning with an axe, he has locked the house from outside and went to his mother in Jangedu Village and narrated the incident to her. Thereafter, he came out of the house of his mother and while PW5 was going on a scooter, the accused asked him to give a lift till Bhupalpally village. He was carrying an axe in his hand which was blood stained and his clothes were also blood stained. When PW5 questioned about the axe and the blood stained clothes, accused confessed that he had murdered his wife and then PW5 dropped the accused at Ambedkar Statue, Bhupalpally and went away. Then the accused went to PW4, who was running a Xerox Shop in Bhupalpally and informed him that he had killed his wife with an axe and requested to write a report accordingly. PW4 scribed Ex.P2/complaint, which was given to police.