PALANCHA RAGHUVEER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal is filed against the Judgment dtd. 14/11/2014 in S.C.No.108 of 2013 passed by the learned VIII ' Additional District and Sessions Judge, Medak.

(2.) The case of the prosecution as per the complaint given by the father of the deceased is that he is having three daughters and a son and the deceased Neelima is the third daughter. He performed the marriage of his daughter/Neelima with one Yadagiri, in the year 2001. His son-in-law was picking up quarrel with his daughter frequently. He along with some elders used to solve the issues. They are blessed with two children. On the date of incident at about 5:00 PM, his son-in-law Yadagiri telephoned him and informed that he was taking her daughter to the hospital. Immediately, he along with other family members went to the hospital and found his daughter with three stab injuries on her chest. He also found blood stains in the kitchen and also in the neighboring rooms. Some of the blood stains were appeared to be washed out. He stated that his son-in-law addicted to bad vices and with an intention to eliminate his daughter/deceased, he along with his nephew Raghuveer killed his daughter in Kitchen while she was intended to give food to her children. At that time, the parents of his son-in-law were also present and thus requested the Police to take action against the concerned persons. The complaint was given on the date of incident i.e., on 15/10/2012 at about 9:00 PM. Basing on the said complaint, police registered a case in Cr.No.75 of 2012, under Sec. 302, 201 r/w.34 of IPC.

(3.) To prove the guilt of the appellant/accused, prosecution got examined P.Ws.1 to 8 and marked Exs.P1 to P8 on their behalf and also marked M.Os.1 and 2. The trial Court after considering the oral and documentary evidence on record, convicted the accused and sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000.00, in default to suffer Simple imprisonment for a period of six months for the offence punishable under Sec. 302 of IPC and also sentenced to pay a fine of Rs.1,000.00, for the offence punishable under Sec. 302 of IPC. Aggrieved by the said Judgment, accused preferred the present appeal.