KARREWAR RAJU AND OTHERS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) With the consent of the parties, this case is being decided at this stage itself.

(2.) The appellants, Karrewar Raju (A-1), Bethalwar @ Mangali Laxman (A-2), and Hajare Nagurao (A-3) have challenged the legality of the judgment dated 11.07.2013, in Sessions Case No.20 of 2013, passed by the Court of Sessions, Nizamabad Division, Nizamabad, whereby the learned Trial Court has convicted them for offence under Section 302 read with Section 34 IPC, and has sentenced them to life imprisonment, imposed a fine of Rs.1,000/- on each one of them, and further directed them to undergo simple imprisonment for a period of one month in default thereof. They have also been convicted for offence under Section 201 IPC read with Section 34 IPC, and sentenced to suffer two years of rigorous imprisonment, imposed with a fine of Rs.100/- each, and to undergo a simple imprisonment of one month in default thereof. The sentences were directed to run concurrently.

(3.) Briefly the facts of the case are that one year prior to the alleged incident, A-1 had migrated from Gundekallur Village to Mallapur Village. He initially stayed with his joint family. Subsequently, he separated from his family. Since he was facing financial difficulties, he borrowed an amount of Rs.2,000/- from his paternal uncle, and went to Mallapur Village. After dinner, A-1 went to the house of his sister-in-law, Laxmibai. There, he found that the doors were closed. He also discovered that the footwear of Maankare Baburao (the deceased) were lying in front of the door. Therefore, he suspected that Maankare Baburao had an illicit affair with his sisterin-law.