KANDUKURI SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed by appellant/accused No.1, aggrieved by the judgment, dtd. 5/1/2018 in S.C.No.275 of 2015, passed by the learned VI Additional District and Sessions Judge, Siddipet, convicting the appellant/accused No.1 for the offence under Sec. 302 of IPC and sentenced to undergo life imprisonment. The appellant was tried along with his family members A2 to A4, who were acquitted by the trial court.

(2.) Heard Mr. P.Vishnuvardhana Reddy, learned counsel for the appellant and Mr. Dodla Arun Kumar, learned Additional Public Prosecutor appearing on behalf of respondent-State.

(3.) PW1 is the brother of deceased. According to him, the deceased was married to accused No.1 and PW2 is their son. According to PW1, he received information on 17/5/2015, at 09.30 A.M., from Chandlapur Village, that deceased was lying on the floor in the house. Again one of the villagers called him and informed that his sister, i.e., the deceased died. Then, PW1 and his brother went to the house of deceased, where they found the deceased lying dead in the room. PW1 then went to the Police Station and lodged Ex.P1 complaint. In the complaint, PW1 narrated about marriage between the appellant and the deceased, and thereafter, appellant harassing the deceased for dowry. He further narrated that on 17/5/2015, at 09.30 A.M., he received information from the villagers about the deceased being found dead in the house. Further, the villagers informed PW1 that the deceased questioned the appellant about his absence on the previous night and a quarrel ensued. During the said quarrel, appellant strangulated the deceased with a belt.