MOHD. AHMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These appeals are filed by appellants/accused Nos.1, 2, and 3, aggrieved by the judgment, dtd. 11/12/2014 in S.C.No.136 of 2014, passed by the VI Additional District and Sessions Judge, Godavarikhani, questioning their conviction and sentence under Ss. 120-B, 302, and 380 of IPC.

(2.) Heard Mr. T.Niranjan Reddy, learned Senior Counsel for accused No.1, Mr. S.Ram Reddy, learned counsel for accused No.2 and S M Rafeo, learned counsel for accused No.3 and Mr. Dodla Arun Kumar, learned Additional Public Prosecutor, appearing on behalf of respondent-State.

(3.) The brief facts of prosecution case are that, on 8/7/2012, at about 00.05 hours, PW1, who is husband of Mrs. Jyothikala (hereinafter referred to as the deceased), lodged a complaint in NTPC Police Station stating that, on 7/7/2012, at about 01:45 pm, he left for his second shift of official duty in NTPC and the deceased was alone in the house at that time. While he was on duty, he made a phone call to deceased at about 7:30 P.M., but there was no response from the deceased to his call. Again, he made another call to the landline phone, but there was no response from deceased to his second call. He returned home at about 8:00 P.M, and found the deceased lying dead on cot, in the bedroom. He also observed that a kerchief was gagged into her mouth, and that her hands were tied with an electric wire, and also found that gold pusthelatadu and two gold rings were missing. PW1 suspected that some unknown persons committed theft and killed his wife. He gave a report (Ex. P-1) to the S.I. of Police, NTPC, PW-15, who registered a case in Crime No.101/2012 for the offences under Ss. 120-B, 302, and 380 of IPC, and issued express FIR/Ex.P-16.