SYED HYDER ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellants are A2 and A3 who are convicted by the learned Sessions Judge for the offence under Sec. 302 of the Indian Penal Code.

(2.) Though, A1 was tried along with the appellants, he died during trial, for which reason, the case stood abated against him.

(3.) According to the prosecution case, Inspector of Police-PW.14 received information at 2.50 p.m., on 3/2/2009 that a quarrel took place in Morning Star Caf, SRT Colony, Yakutpura, Hyderabad. Having made a GD entry, PW.14 along with other police personnel went to the hotel. There, a dead body was lying in a pool of blood. The dead body was then shifted to Osmania General hospital, where the doctors declared the injured as brought dead. On the same day, in the evening at 5.10 p.m., PW.1 who is the wife of the deceased went to the police station and lodged complaint. The said complaint was recorded by the Police. PW.1 stated in her complaint that she is the second wife of the deceased and the first wife is one Saleha Begum and 3rd wife was Zaibunnisa begum @ Sultana. A1 to A3 are children of Zaibunnisa Begum. There were disputes between family members regarding the family owned properties. The children of the three wives were fighting amongst themselves. The deceased, without knowledge of PW.1 and her children sold their house at Talabkatta and received advance sale consideration. The amount was given to the appellants.