- (1.) The accused was alleged to have committed murder of his father-in-law on 06.07.2008 at 1.00 p.m. in his house at Horispet Village, Nizampatnam Mandal, Guntur District. The complaint, Ex.P1, in this behalf was submitted by his mother-in-law, P.W.1, at 3.00 p.m. before the Station House Officer, Adavuladeevi Police Station. She stated that she had two daughters and one son and the eldest daughter, by name Krishna Kumari, was married to the accused and the couple were blessed with two children. According to P.W.1, the accused used to harass his wife, Krishna Kumari, and in that context, whenever attempt was made to settle the dispute, he became inimical towards his father-in-law i.e. the deceased. Both of them are said to be not in talking terms.
(2.) On 05.07.2008, P.W.1 and her husband, the deceased, are said to have come to Kothaharispet to see the ailing elder brother of the deceased. After calling upon him, P.W.1 and the deceased are said to have come to the house of the accused to see their daughter. They are said to have slept in the night at that house. On the next day, Krishna Kumari is said to have gone to Repalle to see her daughter, who is staying in Hostel. P.W.1 is said to have served lunch to the deceased so that they can go to their native place. After completion of the lunch, the deceased is said to have gone to the backyard of the house to answer a nature call and when he sat for urination, the accused is said to have taken a crowbar and hit the deceased first on the head and thereafter on the jaw. P.W.1 is said to have gone to the spot and implored the accused by holding his feet, but she was kicked by the accused. On hearing the cries of P.W.1, P.Ws.2 and 3 are said to have come to the place and when all of them have taken the injured to the hospital in an auto-rickshaw of P.W.6, he died after they travelled a distance of about 2 k.ms. She prayed for necessary action in this behalf.
(3.) Crime No.21 of 2008 was registered by the police and the investigation was taken up. As a first measure, the scene of offence panchanama, Ex.P4, was prepared and inquest, Ex.P3, and post-mortem, Ex.P2, were conducted. A confessional statement is said to have been recorded from the accused. Ultimately, a final report was submitted and based on the same, the trial Court framed the charges. Since the accused denied the allegation made against him, the trial was conducted, wherein P.Ws.1 to 11 were examined and Exs.P1 to P11 were marked on behalf of the prosecution. M.Os.1 to 7 were also taken on record.;