AKKENAPALLI RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant/accused aggrieved by the conviction under Sec. 302 of the Indian Penal Code, is before this Court.

(2.) The prosecution version against the appellant is that he was a tenant in the premises of the deceased. The deceased, her mother and others were staying in the same building which was ground plus two floors. The ground floor had five mulgies which were given on rent. First and second floors' portions were also given on rent. The deceased and her mother who was the complainant examined as PW.1 were residing in one portion. The deceased Karunasri was collecting rents from the tenants in the said building. She lent an amount of Rs.2.00 lakhs as hand loan to the appellant in the month of April, 2013 and the amounts were repaid partially. The entire amount was promised to be repaid on 15/5/2013. The premises was vacated in the month of April, 2013 itself. On 15/5/2013, the appellant went to the portion where PW.1 and deceased stayed, at 4.00 p.m. and requested to lease out the very same shop which was vacated by him. PW.1 and the deceased informed that the shop was leased out to someone else, as such, the appellant left the house. However, he went back at 9.00 p.m. on the same day and asked PW.1 to provide some food. When PW.1 went inside, the appellant attacked the deceased with a knife and stabbed her indiscriminately. PW.1 came back and found the appellant attacking the deceased. The grand-son by name Sheshanth who was aged about 5 years ran upstairs and called PW.3 and PW.8, however, the appellant ran away along with the knife. The deceased died instantaneously at the spot. PW.1 went to the Police Station and gave complaint at 00.30 hours on 16/5/2013 which is Ex.P1. On the basis of the complaint filed, PW.11 registered the complaint and went to the scene of offence from where he shifted the dead body of the deceased to the Government Hospital, Karimnagar. Inquest proceedings were concluded and thereafter, the body was sent for postmortem examination. The postmortem doctor found the following injuries on the body of the deceased:

(3.) The doctor opined that all the injuries are ante-mortem in nature and might have been caused by stabbing with a knife. The approximate time of death was less than 24 hours.