AGGU POSHETTY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant was convicted and sentenced to life in prison for the offence under Sec. 302 IPC vide judgment in S.C.No.265 of 2014 dtd. 3/8/2015 passed by the I Additional Sessions Judge at Nizamabad, for murdering the daughter of P.W.3 and L.W.5 (not examined). Aggrieved by the same, present appeal is filed.

(2.) Briefly, the case of the prosecution is that the villagers of Manikbandar saw dead body of an unknown woman on 7/11/2013 in Mosali Kunta Cheruvu at Borgam (K) village shivar (outskirts). Woman was aged around 40 to 45 years. At the scene, there were blood stains near the tank bund, broken bangles and foot wear. The said information was given by the villagers to P.W.1, who was working as Village Revenue Officer (VRO) of Manikbandar Village. The throat of the dead body was found to be slit. P.W.1 having seen the dead body went and lodged complaint with the police, which is Ex.P1, dtd. 7/11/2013.

(3.) The police, having taken up investigation went to the scene of offence, photographs were taken and also scene of offence panchanama was conducted. Foot wear pair and broken bangles were collected (MOs.1 to 3). The dead body was sent for the purpose of postmortem examination. After postmortem was conducted by P.W.9 on 8/11/2013, he issued opinion that the cause of death was due to 'neck cut anteriorally including trachea below hyoid bone'. According to P.W.9, the body was putrefied and death might have occurred three to four days prior to the postmortem examination. Thereafter, the dead body was buried since no one came forward to identify the body or claim body.