ANAGANDULU RAJENDRA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed by the appellants/A1 and A2, questioning the conviction recorded by the I Additional Sessions Judge, Karimnagar FAC: VI Addl.Sessions Judge, Godavarikhani, in SC.No.63 of 2015 dtd. 27/1/2017, for the offences under Ss. 302 and 201 of the IPC.

(2.) The case of the prosecution is that PW-1, who is the father of the deceased, namely Smt. Anjali, lodged a complaint with the police at 02:30 PM on 21/1/2012, stating that he was informed by one Chandra Mouli (not accused), the brother of Rajender (A-1), who met him and informed that the deceased was found dead in her house. Immediately, he went to the house, and found that there was an injury on the fore head of the deceased. There was also an injury on her throat. A chunni was found hanging from the ceiling fan. According to PW-1, 4 or 5 days prior to her death, the deceased informed PW-2 (wife of PW-1) that A-1 was harassing her. According to PW-1, the deceased and the appellant were husband and wife, and were staying together.

(3.) PW-12, who received the complaint, registered it as F.I.R, and then went to the scene of offence. The scene of offence was photographed. The dead body was also photographed. Thereafter, in the presence of independent witnesses, PW-9 and another, Ms. Laxmi, the scene of offence panchanama was prepared. According to PW-1, he seized the chunni with which the deceased committed suicide, i.e., M.O.1, from the scene of offence.