- (1.)The appellant was charged for offence punishable under section 302 for having committed murder of his wife Satyaveni before the court of sessions, East godavery, division at Kakinada. The learned sessions judge accepted the prosecution case and convicted the appellant and sentenced him to undergo imprisonment for life. The appeal before the High court having been failed, the appellant is before us in this appeal.
(2.)The prosecution case briefly is that the appellant had caught the deceased in a compromising position with one Moshe, who was his neighbour, on 11th of October, 1997. Since that day he was insisting that his wife should apologise to him for the said incident which she was refusing to do so. He was also insisting that she should brake her relationship with the said Moshe which also his wife refused to do so. On 14th of October, 1997 at about 10. 00 a. m. when there was none else except small child, the appellant came there and insisted his wife for apologising for the conduct of 11th of October, 1997. When she refused to do so he tied her hands and legs and using the scissors which he used in his profession as a tailor, stabbed her six times on her neck. In that process it is stated that he also suffered minor injury on his hand. Thereafter he covered the body of his wife, took his minor child and left her with one aya who was working in Anganwadi school. It is also stated that the appellant went to PW 3 who happened to be a ward councillor, in which the appellant was the resident, made confession to him by informing him that he had killed his wife. The said confession of the appellant was recorded by PW3 which is exhibit P-1, The further case of the prosecution is that PW3 took the appellant to the police station where along with this report exhibit P-1, he informed the police of the incident. PW15, the investigating officer registered a crime based on the said statement of PW3.
(3.)Immediately on registering the crime, pw15 took up the investigation, went to the place of incident conducted inquest, he also recovered number of material objects out of which scissors was found stuck to the neck of the deceased and M0. 3 the blood stains shirt which belonged to the appellant.