THOKALA ANJANEYULU Vs. STATE OF A.P.

JUDGEMENT

(1.) The accused, Thokala Anjaneyulu, is alleged to have caused the death of his own wife. He has been convicted by the learned I Additional Sessions Judge, Adilabad, by his Judgment dated 08.08.2012, in S.C.No.150 of 2012, for offence under Section 302 of the Indian Penal Code (IPC). He has been sentenced to life imprisonment, imposed with a fine of Rs.2,000/-, and in default, to undergo a simple imprisonment for six months.

(2.) Briefly stated, the facts of the case are that on 05.02.2012 at about 16:10 hours, Talla Bhumanna (P.W.1), the father of the deceased, Gangamani, lodged a complaint (Ex.P.1) before the Police Station, Echoda, wherein he stated that about eight months back, he had performed the marriage of his daughter, Gangamani with the accused. They led a happy marital life for a period of two months. Thereafter, the accused started harassing the deceased stating that she is not beautiful, and that he would marry another woman. Upon knowing the same, P.W.1 and his wife Talla Laxmi (P.W.2) counseled and convinced the accused. While so, on 05.02.2012 at about 3:00 pm., there was an argument between the deceased and the accused over the issue of accused marrying another woman. In a fit of anger, the accused pick up a knife, and stabbed the deceased over her right abdomen. On hearing the cries of the deceased, Saganti Venkatesh (P.W.3), Jinka Narsimlu (P.W.4), Jella Bhumanna (L.W.6), Jinka Gangadhar (P.W.5) and Jinka Ramesh (P.W.6) rushed there. While shifting the deceased to the hospital, the deceased succumbed to the injuries on the way.

(3.) On the strength of the complaint (Ex.P.1), the Sub-Inspector of Police, Echoda Police Station (P.W.10), registered a case in Crime No.14/2012 for the offence punishable under Section 302 of IPC. The Circle Inspector of Police, Boath (P.W.11), during the course of investigation, recorded the statements of the witnesses, seized the blood stained maroon colour kurtha (M.O.1) and blood stained white petty coat (M.O.2) and sent the dead body for post-mortem examination. Dr. K. V. Swamy (P.W.9) conducted the autopsy of the deceased, and opined that the cause of death is due to 'intra abdominal hemorrhage due to stab injury in the abdomen caused cardio respiratory failure and death'. On 07.02.2012, the Circle Inspector of Police, Boath (P.W.11) arrested the accused. At the instance of the accused, he seized a knife (M.O.3) used for committing the offence. On the strength of the evidence collected during the course of investigation, P.W.11 filed the charge sheet against the appellant.