DOLLU VENKATARAMANA Vs. THE STATE OF A.P.

JUDGEMENT

(1.) Strange are the ways of destiny! The appellant, who was presented with the chance of getting away with a lighter punishment of Imprisonment for two years for the offence under Sec. 306 IPC, dug his own grave by filing an appeal and suffered conviction for the offence punishable under Sec. 302 IPC and sentence for Imprisonment of Life for killing his pregnant wife.

(2.) The case of the Prosecution, in brief, is stated hereunder:

(3.) During the investigation, PW.21 proceeded to the scene of offence, recorded the statements of P.Ws.1 to 5 and L.W-5-Himandu Apparao, observed the scene of offence in the presence of PW.14 and LW.17- Kanakala Sankara Prasad, seized MOs.1 to 3, held inquest over the dead body of the deceased in the presence of PW.14 and LWs.17 to 20, sent the same for Post-mortem examination to PW.15 and got the scene of offence photographed through PW.10. PW.15, who conducted autopsy over the dead body of the deceased, found a ligature mark around the neck of the deceased and hyoid bone fracture and opined that the deceased died of ante-mortem hanging. Later, PW.21 altered the provision of Law and sent the express FIRs to all the Officers concerned.