GOKAM YADAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant was found guilty of committing murder of his wife by strangulation and was sentenced to undergo rigorous imprisonment for life under Sec. 302 IPC vide judgment in S.C.No.530 of 2014 dtd. 28/10/2015 passed by the Principal Sessions Judge, Mahabubnagar. Aggrieved by the same, present appeal is filed.

(2.) According to the prosecution case, the appellant is A1 and the acquitted accused A2 is father of A1 and A3 is his friend. The case as projected by the prosecution is that 14 years prior to the day on which the dead body was found i.e., 13/10/2013, the marriage of the deceased and appellant/A1 was performed. They had two sons and one of them was examined as P.W.7 and he was aged around 14 years when the incident happened. The deceased was addicted to toddy and was frequently quarrelling with A1 and father-in- law(A2). The motive, according to the prosecution is that an amount of Rs.50,000.00 loan was availed by A2 from Union Bank of India and said amount was handed over to the deceased for safe custody. However, the deceased spent that amount for consuming toddy. For which reason, altercation ensued in between the deceased and the father-in-law/A2. On account of the conduct of the deceased misusing Rs.50,000.00 for the purpose of consuming toddy, the appellant along with A2 and A3 planned to murder the deceased. Accordingly, A1 with the help of A2 and A3 took the deceased near to Karnamaiah kunta and strangulated her. Later, her saree was tied to a boulder and body was pushed into said tank (water body).

(3.) According to P.W.1(Village Revenue Officer), on 18/3/2014, A1 told him that he killed his wife with the help of his father (A2 and friend (A3). After killing her, he removed silver chains from her legs and handed over one chain each to A2 and A3. On the very same day, P.W.1 came to know that skeleton bones and saree of A1's wife were floating in the water tank. Due to fear that police might harass him, A1 went and confessed to P.W.1 regarding the murder.