PAPARAMBAKA ROSAMMA Vs. STATE OF ANDHRA PRADESH
LAWS(SC)-1999-9-138
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on September 13,1999

PAPARAMBAKA ROSAMMA Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents


Cited Judgements :-

RATAN LAL VS. STATE OF RAJASTHAN [LAWS(RAJ)-2001-11-50] [REFERRED TO]
MRS. MANASA ALIAS JWALA VS. STATE OF TELANGANA [LAWS(TLNG)-2021-7-18] [REFERRED TO]
MD. SULTAN PATEL VS. K.NAGESWARA RAO [LAWS(TLNG)-2024-2-67] [REFERRED TO]
JOYDEB GHOSH VS. JOGOMAYA GHOSH; STATE OF TRIPURA [LAWS(TRIP)-2014-5-50] [REFERRED]
VENKATESH VS. STATE BY CHELLOOR RURAL POLICE REP. BY S.P.P, [LAWS(KAR)-2021-6-15] [REFERRED TO]
DEVANNA VS. BALLARI [LAWS(KAR)-2020-6-720] [REFERRED TO]
SANGANAGOUDA VS. STATE OF KARNATAKA [LAWS(KAR)-2022-7-1548] [REFERRED TO]
JASPAL SINGH VS. STATE OF H.P. [LAWS(HPH)-2001-5-17] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KARTAR SINGH [LAWS(HPH)-2010-11-37] [REFERRED TO]
KARUPPASAMY VS. STATE [LAWS(MAD)-2001-3-40] [REFERRED TO]
GURTEJ SINGH AND OTHERS VS. STATE OF PUNJAB [LAWS(P&H)-2019-3-111] [REFERRED TO]
ASHOK POKHREL VS. STATE OF SIKKIM [LAWS(SIK)-2012-6-2] [REFERRED TO]
BABULAL VS. STATE OF M P [LAWS(MPH)-2011-1-49] [REFERRED TO]
SOHAN LAL ALIAS SOHAN SINGH VS. STATE OF PUNJAB [LAWS(SC)-2003-10-68] [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [LAWS(SC)-2002-7-113] [REFERRED TO]
NARESH KUMAR VS. KALAWATI [LAWS(SC)-2021-3-66] [REFERRED TO]
VANAMALA AMARANADH VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2001-8-94] [REFERRED TO]
MOTILAL VS. STATE OF M P [LAWS(CHH)-2003-1-13] [REFERRED TO]
STATE OF MAHARASHTRA VS. BABAN S/O KISHANRAO BANSODE [LAWS(BOM)-2018-4-141] [OVERRULED]
RAKESH KUMAR VS. STATE OF J&K [LAWS(J&K)-2023-7-22] [REFERRED TO]
PRABHAKARA VS. STATE OF KARNATAKA [LAWS(KAR)-2017-11-304] [REFERRED TO]
HONNURI VS. STATE OF KARNATAKA [LAWS(KAR)-2004-2-62] [REFERRED TO]
JOHNSON VS. STATE OF KERALA [LAWS(KER)-2002-10-57] [REFERRED TO]
STATE OF H P VS. RAJ KUMAR [LAWS(HPH)-2017-10-78] [REFERRED TO]
BANDANA PATRA VS. STATE OF TRIPURA [LAWS(GAU)-2012-3-14] [REFERRED TO]
Bhagirath VS. State of M.P. [LAWS(MPH)-2003-6-57] [REFERRED TO]
STATE VS. SANJAY [LAWS(DLH)-2011-7-479] [REFERRED TO]
MARUTI HIRAPPA NAIK VS. STATE OF MAHARASHTRA [LAWS(BOM)-2001-6-118] [REFERRED TO]
BHIMRAO S/O HARBAJI GEDAM VS. STATE OF MAHARASHTRA [LAWS(BOM)-2000-8-111] [REFERRED]
BHIMRAO S O HARBAJI GEDAM VS. STATE OF MAHARASHTRA [LAWS(BOM)-2000-8-44] [REFERRED TO]
LAXMIBAI SHANKAR MURARKHARE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2003-6-111] [REFERRED TO]
RAJA GOSWAMI VS. STATE OF WEST BENGAL [LAWS(CAL)-2022-12-31] [REFERRED TO]
DHAVALKUMAR ARUN DOMBE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-4-83] [REFERRED TO]
STATE OF A.P. VS. SHAIK @ MOHAMMED KARIMULLA [LAWS(APH)-2016-1-14] [REFERRED TO]
OM SINGH @ OMBIR VS. STATE DELHI ADMN [LAWS(DLH)-2008-9-241] [REFERRED TO]
RAJ KUMAR VS. STATE [LAWS(DLH)-2001-3-61] [REFERRED]
VISHNU DUTTA SONI VS. STATE OF RAJASTHAN [LAWS(RAJ)-2005-7-1] [REFERRED TO]
BALAMURUGAN VS. STATE BY INSPECTOR OF POLICE KOODAKOVIL POLICE STATION MADURAI DISTRICT [LAWS(MAD)-2012-2-550] [REFERRED TO]
MANJIT SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2010-7-52] [REFERRED TO]
ANIL KUMAR VS. STATE OF HARYANA [LAWS(P&H)-2013-9-841] [REFERRED]
RANDHIR AND OTHERS VS. STATE OF HARYANA [LAWS(P&H)-2000-11-287] [REFERRED]
ASHOK KUMAR, RAJ SINGH AND ANOTHER VS. STATE OF HARYANA [LAWS(P&H)-2008-10-132] [REFERRED]
ASHOK KUMAR, RAJ SINGH AND ANOTHER VS. STATE OF HARYANA [LAWS(P&H)-2008-10-132] [REFERRED]
CHOTELAL VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-1-208] [REFERRED TO]
JAGDISH SON OF BADRILAL VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-4-235] [REFERRED TO]
SHANMUGAM ALIAS KULANDAIVELU VS. STATE OF TAMIL NADU [LAWS(SC)-2002-11-31] [REFERRED TO]
STATE OF BIHAR AND ORS VS. GUDDU CHAUBEY SON OF BABU MAN CHOUBEY AND ORS [LAWS(PAT)-2010-10-112] [REFERRED]
RAJENDRAN VS. STATE REP [LAWS(MAD)-2002-12-147] [REFERRED TO]
RAJENDRAN VS. STATE [LAWS(MAD)-1999-12-70] [REFERRED TO]
BIJU ALIAS JOSEPH VS. STATE OF KERALA [LAWS(KER)-2012-7-15] [REFERRED TO]
RAM DAS VS. STATE OF M P [LAWS(MPH)-2002-2-33] [REFERRED TO]
STATE OF GUJARAT VS. KANJI JETHA KHARVA [LAWS(GJH)-2018-1-190] [REFERRED TO]
RAMESH NARSINHJI CAHAUHAN VS. STATE OF GUJARAT [LAWS(GJH)-2001-1-56] [REFERRED TO]
DEBAJIT KALITA VS. STATE OF ASSAM [LAWS(GAU)-2023-7-23] [REFERRED TO]
GAUTAM MONDAL VS. STATE OF ASSAM [LAWS(GAU)-2022-12-2] [REFERRED TO]
DHARAMBIR VS. STATE [LAWS(DLH)-2011-7-398] [REFERRED TO]
DIPAK DAS ALIAS BAIDYA VS. STATE OF ASSAM [LAWS(GAU)-2011-9-60] [REFERRED TO]
MANIK SARKAR VS. STATE OF TRIPURA [LAWS(GAU)-2012-8-64] [REFERRED TO]
PRAKASH WAMANRAO LAKDE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2004-6-141] [REFERRED TO]
BHARAT VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-11-77] [REFERRED TO]
PARVATIBAI KANTRAO WARLE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-9-365] [REFERRED TO]
DINESH KUMAR VS. STATE [LAWS(DLH)-2022-10-117] [REFERRED TO]
STATE OF GUJARAT VS. HABIB KHAMISHA DAL [LAWS(GJH)-2023-1-1029] [REFERRED TO]
RABARI SARDULBHAI RAMSINHBHAI AND ORS. VS. THE STATE OF GUJARAT [LAWS(GJH)-2015-4-9] [REFERRED TO]
JEENU KURUBARA LINGAPPA VS. STATE OF KARNATAKA [LAWS(KAR)-2018-6-436] [REFERRED TO]
STATE OF KARNATAKA VS. AKKAMAHADEVI [LAWS(KAR)-2004-4-41] [REFERRED TO]
LAYAKRAM VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2002-9-44] [REFERRED TO]
SURESH SAHU VS. STATE OF BIHAR [LAWS(JHAR)-2023-2-15] [REFERRED TO]
SHYAMLENDU DEB VS. STATE OF ASSAM [LAWS(GAU)-2017-5-12] [REFERRED TO]
RAKESH KUMAR AND ORS. VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2015-4-22] [REFERRED TO]
BHIM SINGH VS. STATE OF H.P. [LAWS(HPH)-2001-1-24] [REFERRED TO]
BASAVARAJ VS. STATE OF KARNATAKA [LAWS(KAR)-2017-6-43] [REFERRED TO]
RATAN ROY VS. STATE OF WEST BENGAL [LAWS(CAL)-2022-2-142] [REFERRED TO]
BHASHENDRA VS. STATE OF U P [LAWS(ALL)-2005-1-65] [REFERRED TO]
SHALOO @ MANJEET PANDEY AND ANOTHER VS. STATE OF U.P. [LAWS(ALL)-2018-3-34] [REFERRED TO]
RANJEET @ JAMIDAR VS. STATE OF U.P. [LAWS(ALL)-2019-11-30] [REFERRED TO]
MD. FIROZ VS. THE STATE OF WEST BENGAL [LAWS(CAL)-2016-2-49] [REFERRED TO]
MD. FIROZ VS. THE STATE OF WEST BENGAL [LAWS(CAL)-2016-2-49] [REFERRED TO]
STATE OF UTTAR PRADESH VS. DAMBAR [LAWS(ALL)-2000-7-106] [REFERRED TO]
SHAKUNTALABAI VS. STATE OF MAHARASHTRA [LAWS(BOM)-2011-1-70] [REFERRED TO]
BALRAM SINGH VS. STATE [LAWS(DLH)-2009-7-475] [REFERRED TO]
RADHEY JAISWAL VS. STATE OF U.P. [LAWS(ALL)-2024-3-21] [REFERRED TO]
SAVALAM SURANNA DORA VS. STATE [LAWS(APH)-2003-7-69] [REFERRED TO]
RAVELLI YELLAIAH VS. P S TOOPRAN [LAWS(APH)-2006-12-8] [REFERRED TO]
ANAND SINGH VS. STATE [LAWS(UTN)-2004-9-41] [REFERRED TO]
JAI SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2004-8-28] [REFERRED TO]
SUKHPAL VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-4-199] [REFERRED TO]
PANCHDEO SINGH VS. STATE OF BIHAR [LAWS(SC)-2001-12-42] [REFERRED]
SHER SINGH VS. STATE OF PUNJAB [LAWS(SC)-2008-2-31] [REFERRED TO]
STATE OF MAHARASHTRA VS. GUNTABAI ALIAS BHAGIRATHBAI [LAWS(SC)-2009-4-178] [REFERRED TO]
PURSHOTTAM CHOPRA VS. STATE (GOVT. OF NCT DELHI) [LAWS(SC)-2020-1-10] [REFERRED TO]
PURSHOTTAM CHOPRA VS. STATE (GOVT. OF NCT DELHI) [LAWS(SC)-2020-1-10] [REFERRED TO]
NAGARATNAM VS. STATE OF KERALA [LAWS(KER)-2024-8-93] [REFERRED TO]
SATNAM SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2019-7-408] [REFERRED TO]
DARSHANA RANI VS. STATE OF PUNJAB [LAWS(P&H)-2010-12-34] [REFERRED TO]
RAJU LAL DAS VS. STATE OF TRIPURA [LAWS(TRIP)-2019-7-6] [REFERRED TO]
PARAT SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2013-10-24] [REFERRED TO]
UMESH KUMAR VS. STATE [LAWS(DLH)-2015-3-251] [REFERRED TO]
UMESH KUMAR VS. STATE [LAWS(DLH)-2015-3-300] [REFERRED TO]
D RAJANGAM VS. STATE [LAWS(MAD)-2006-11-322] [REFERRED TO]
PRINCE PAL SINGH ALIAS VICKY AND ORS VS. STATE OF PUNJAB [LAWS(P&H)-2013-8-991] [REFERRED]
JAYAMMA VS. STATE OF KARNATAKA [LAWS(SC)-2021-5-13] [REFERRED TO]
BHAIRO RAUT, SON OF LATE PURNMASHI RAUT VS. STATE OF BIHAR [LAWS(PAT)-2018-2-44] [REFERRED TO]
SALIM S/O SHRI FAKIR MOHAMMAD VS. STATE OF RAJASTHAN [LAWS(RAJ)-2018-1-404] [REFERRED TO]
RAJKUMAR @ CHHUTTAN VS. STATE OF RAJASTHAN THROUGH P P [LAWS(RAJ)-2015-3-283] [REFERRED TO]
CHHOTU VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-11-75] [REFERRED TO]
SAHIDUL ISLAM VS. STATE OF ASSAM [LAWS(GAU)-2013-7-49] [REFERRED TO]
MOHAN LAL VS. STATE NCT OF DELHI [LAWS(DLH)-2006-12-26] [REFERRED TO]
GOKAL VS. STATE [LAWS(DLH)-2009-5-64] [REFERRED TO]
PARMESHWAR S/O BABURAO GHOGARE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2015-1-110] [REFERRED TO]
BADAL BISWAS AND ANOTHER VS. THE STATE OF WEST BENGAL [LAWS(CAL)-2017-1-17] [REFERRED TO]
SANJIT MAJHI VS. THE STATE OF WEST BENGAL [LAWS(CAL)-2016-8-39] [REFERRED TO]
ROHTASH VS. STATE [LAWS(ALL)-2018-1-85] [REFERRED TO]
NAZIMA BIBI VS. STATE OF W B [LAWS(CAL)-2004-4-44] [REFERRED TO]
STATE VS. KUMARI MUBIN FATIMA [LAWS(DLH)-2013-1-340] [REFERRED TO]
SHEIKH MEHEBOOB ALIAS HETAK VS. STATE OF MAHARASHTRA [LAWS(BOM)-2004-2-34] [REFERRED TO]
BHAGIRATHIBAI RAMCHANDRA BELURKAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2006-6-6] [REFERRED TO]
KAUSHILYABAI VS. STATE OF M P [LAWS(CHH)-2010-1-43] [REFERRED TO]
BHARAT GANGARAM BHAGWALE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2000-12-7] [REFERRED TO]
SHIVAJI VEDU SALUNKE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2000-4-2] [REFERRED TO]
DHANRAJ S O KISANA RAUT VS. STATE OF MAHARASHTRA [LAWS(BOM)-2000-9-63] [REFERRED TO]
SURENDRA BENGALI @ SURENDRA SINGH ROUTELA VS. STATE OF BIHAR [LAWS(JHAR)-2009-6-16] [REFERRED TO]
PRASAD VS. STATE OF KERALA [LAWS(KER)-2021-8-12] [REFERRED TO]
CHAYARANI KARMAKAR AND ANR VS. STATE OF ASSAM [LAWS(GAU)-2018-4-12] [REFERRED TO]
M RAJU VS. STATE OF KARNATAKA [LAWS(KAR)-2001-8-58] [REFERRED TO]
STATE OF KARNATAKA VS. SHIVARAJ [LAWS(KAR)-2002-2-27] [REFERRED TO]
SHANKAR LAL VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2018-11-117] [REFERRED TO]
LAKSHMANA @ LACCHA SANJEEVAPPA VS. STATE OF KARNATAKA [LAWS(KAR)-2019-1-36] [REFERRED TO]
PUBLIC PROSECUTOR HIGH COURT OF A P HYD VS. BONGURU JANI [LAWS(APH)-2000-1-48] [REFERRED TO]
PACHIPALA LAXMAIAH VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2001-7-76] [REFERRED TO]
STATE OF GUJARAT VS. HIMATBHAI RAMBHAI VAGHSIA [LAWS(GJH)-2013-7-25] [REFERRED TO]
SUNIL TANTI VS. STATE OF ASSAM [LAWS(GAU)-2022-5-24] [REFERRED TO]
SATHISH VS. STATE OF KARNATAKA [LAWS(KAR)-2016-7-65] [REFERRED TO]
SURINDER VS. STATE OF HARYANA [LAWS(P&H)-2014-1-386] [REFERRED TO]
SAMSER AHMED KHAN VS. STATE OF ORISSA [LAWS(ORI)-2002-4-46] [REFERRED TO]
LAKSHMAMMA VS. STATE OF KARNATAKA [LAWS(KAR)-2023-5-203] [REFERRED TO]
RAJEGOWDA VS. STATE OF KARNATAKA [LAWS(KAR)-2020-9-145] [REFERRED TO]
STATE OF HARYANA VS. RAM PHAL [LAWS(P&H)-2009-5-37] [REFERRED TO]
RAJESH RABHA VS. STATE OF MEGHALAYA [LAWS(MEGH)-2016-11-18] [REFERRED TO]
RAVI VS. STATE OF T N [LAWS(SC)-2004-7-73] [REFERRED TO]
RADHEY SHAM VS. STATE OF PUNJAB [LAWS(P&H)-2002-11-106] [REFERRED TO]
MANGI LAL VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-5-199] [REFERRED TO]
MUNNI AND ORS. VS. THE STATE OF RAJASTHAN AND ORS. [LAWS(RAJ)-2016-1-73] [REFERRED TO]
KALOO ALIAS JAMAL KHAN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2013-4-161] [REFERRED]
IBRAHIMBHAI @ GAGUBHA MANSING RAJ VS. STATE OF GUJARAT [LAWS(GJH)-2017-11-272] [REFERRED TO]
SHANTILAL HARIBHAU KARKELE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2017-12-217] [REFERRED TO]
KUBENDRA VS. STATE OF KARNATAKA [LAWS(KAR)-2019-3-121] [REFERRED TO]
NATHAJI CHHAGANJI THAKOR VS. STATE OF GUJARAT [LAWS(GJH)-2008-12-236] [REFERRED TO]
SANJAY KUMAR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2014-4-1] [REFERRED TO]
MOHAMMAD AFZAL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-9-109] [REFERRED TO]
MURARI LAL VS. STATE [LAWS(DLH)-2012-8-374] [REFERRED TO]
STATE VS. P L JOSEPH [LAWS(CAL)-2010-8-72] [REFERRED TO]
ABBS ALI MONDAL VS. STATE OF WEST BENAGAL [LAWS(CAL)-2008-6-54] [REFERRED TO]
ASHABAI BHASKAR PAGARE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2009-8-55] [REFERRED TO]
USHA RANI VS. STATE (DELHI ADMN.) [LAWS(DLH)-2009-7-412] [REFERRED TO]
STATE VS. RAVI KUMAR VERMA [LAWS(DLH)-2016-2-245] [REFERRED TO]
DHONDA RAMALINGAIAH VS. STATE OF A P [LAWS(APH)-2002-9-69] [REFERRED TO]
BONTHA RAMCHANDRADU VS. INSPECTOR OF POLICE, SIRVEL CIRCLE [LAWS(APH)-2022-2-29] [REFERRED TO]
ASHOK TUKARAM KALE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-4-225] [REFERRED TO]
ASHOK TUKARAM KALE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-4-225] [REFERRED TO]
KAILAS LAXMAN CHAVAN VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-1-132] [REFERRED TO]
KANTA VS. STATE [LAWS(DLH)-2011-11-146] [REFERRED TO]
STATE OF ASSAM VS. ABDUL JALIL [LAWS(GAU)-2002-1-39] [REFERRED TO]
KHUKAN DEBNATH VS. STATE OF ASSAM [LAWS(GAU)-2008-6-66] [REFERRED TO]
HARIRAM VS. STATE OF C.G. [LAWS(CHH)-2017-11-111] [REFERRED TO]
SMT.MAMTA VERMA VS. STATE OF C.G. [LAWS(CHH)-2017-3-19] [REFERRED TO]
PRASHANT SHANTWAN SHINDE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2001-8-119] [REFERRED TO]
SAMADHAN MAHADU BADGUJAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2001-4-84] [REFERRED TO]
HAR SWARUP ALIAS HARI PRASAD VS. STATE OF U P [LAWS(ALL)-2003-11-64] [REFERRED TO]
KANHAIYA VERMA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-12-29] [REFERRED TO]
BALJEET VERMA VS. STATE [LAWS(DLH)-2011-9-450] [REFERRED TO]
MEHFOOZ ALAM @ WAHEED VS. STATE OF U P [LAWS(ALL)-2017-11-400] [REFERRED TO]
KAMLA PRASAD & ANOTHER VS. STATE OF U P [LAWS(ALL)-2017-8-398] [REFERRED TO]
PACHIPALA LAXMAIAH VS. STATE OF A P [LAWS(APH)-2001-6-43] [REFERRED TO]
BACHUBHAI VALJIBHAI VS. STATE OF GUJARAT [LAWS(GJH)-1999-10-92] [REFERRED TO]
STATE OF H.P. VS. RAMESH CHAND [LAWS(HPH)-2016-7-66] [REFERRED TO]
NEELASING SHARNAPPA HAJERI VS. STATE OF KARNATAKA [LAWS(KAR)-2000-6-50] [REFERRED TO]
MANOJ VS. STATE OF KERALA [LAWS(KER)-2004-12-57] [REFERRED TO]
GURUSAMY VS. STATE REPRESENTED BY INSPECTOR OF POLICE [LAWS(MAD)-2019-9-101] [REFERRED TO]
JAISHREE ANANT KHANDEKAR VS. STATE OF MAHARASHTRA [LAWS(SC)-2009-3-18] [REFERRED TO]
DHANRAJ VS. STATE OF MAHARASHTRA [LAWS(SC)-2002-9-17] [REFERRED]
STATE OF BIHAR VS. GUDDU CHAUBEY SON OF BABU MAN CHOUBEY [LAWS(PAT)-2012-3-58] [REFERRED TO]
RAJENDRA SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-8-147] [REFERRED TO]
AJJI VS. STATE OF RAJASTHAN [LAWS(RAJ)-2018-7-35] [REFERRED TO]
RAM NATH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2005-1-24] [REFERRED TO]
ARVIND KUMAR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2001-4-105] [REFERRED]
DILIP SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2006-7-39] [REFERRED TO]
SHARBATI VS. STATE OF RAJASTHAN [LAWS(RAJ)-2011-8-80] [REFERRED TO]
SRI JOYDEB GHOSH AND SMTI. JOGOMAYA GHOSH VS. THE STATE OF TRIPURA [LAWS(TRIP)-2014-5-36] [REFERRED TO]
SURESH VS. STATE OF M P [LAWS(MPH)-2018-4-28] [REFERRED TO]
SURESH VS. STATE OF M P [LAWS(MPH)-2018-4-28] [REFERRED TO]
AKEEL AHMED VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-3-238] [REFERRED TO]
KAMAL SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-2-239] [REFERRED TO]
RAM MOHAN AND ORS. VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-7-151] [REFERRED TO]
ABHASH KUMAR (IN CR. A. (SJ) NO. 746 OF 2015) VS. THE STATE OF BIHAR [LAWS(PAT)-2017-10-155] [REFERRED TO]
RAMILABEN HASMUKHBHAI KHRISTI VS. STATE OF GUJARAT [LAWS(SC)-2002-8-132] [REFERRED]
HEERALAL YADAV VS. STATE OF M P [LAWS(SC)-2006-7-118] [REFERRED TO]
BIJENDRA SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-1-151] [REFERRED TO]
PRADEEP BISOI @ RANJIT BISOI VS. STATE OF ODISHA [LAWS(SC)-2018-10-35] [REFERRED TO]
KAMLESH DEVI VS. STATE OF J AND K [LAWS(J&K)-2007-7-2] [REFERRED TO]
STATE OF H P VS. SANTOSH KUMAR [LAWS(HPH)-2007-9-15] [REFERRED TO]
BHABIRATH VS. STATE OF M P [LAWS(MPH)-2003-6-30] [REFERRED TO]
STATE OF GUJARAT VS. JITENDRA CHANDULAL THAKKAR (CHANDE) [LAWS(GJH)-2017-4-34] [REFERRED TO]
ARMUGAM RAMAMMA AND THIRUVANNAMALAI RANI VS. STATE OF A P [LAWS(APH)-1999-2-13] [REFERRED TO]
BACHUBHAI VALJIBHAI VS. STATE OF GUJARAT [LAWS(GJH)-1999-10-3] [REFERRED TO]
RAMESH NARSINHJI CHAUHAN VS. STATE OF GUJARAT [LAWS(GJH)-2001-1-79] [REFERRED TO]
SHARDABEN MAHENDARABHAI PAREKH VS. STATE OF GUJARAT [LAWS(GJH)-2006-12-93] [REFERRED TO]
MIRABAI AND ORS. VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2015-3-13] [REFERRED TO]
MALHARI VITTHAL JADHAV VS. STATE OF MAHARASHTRA [LAWS(BOM)-2013-8-172] [REFERRED TO (S.C.) 15]
SHRI S D KALDATE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2012-3-49] [REFERRED TO]
DEORAO SONBAJI BHALERAO VS. STATE OF MAHARAHSHTRA [LAWS(BOM)-2008-6-22] [REFERRED TO]
MOHAMMAD AFZAL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-9-1] [REFERRED TO]
MOHAMMAD AFZAL SON OF SAMSHODDIN MUS VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-9-272] [RELIED ON]
DHANRAJ KISANA RAUT VS. STATE OF MAHARASHTRA [LAWS(BOM)-2000-9-10] [REFERRED TO]
NANA ALIAS DNYANESHWAR MAHADEO GOHATE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2004-2-10] [REFERRED TO]
RAVIRAJ SAYBANNA GUNTNOL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2004-2-132] [REFERRED TO]
BHABANAND KAKOTI VS. STATE OF MEGHALAYA [LAWS(GAU)-2007-9-3] [REFERRED TO]
MAZIR UDDIN VS. STATE OF ASSAM [LAWS(GAU)-2008-6-3] [REFERRED TO]
GHANASHYAM DAS VS. STATE OF ASSAM [LAWS(GAU)-2002-9-42] [REFERRED TO]
GHANTA RAGHUBABU VS. STATE [LAWS(APH)-2004-8-36] [REFERRED TO]
SHAIK MAHABOOB BASHA VS. STATE OF A P [LAWS(APH)-2003-7-89] [REFERRED TO]
ANZAR ALI ALIAS SADDAM VS. STATE OF NCT OF DELHI [LAWS(DLH)-2019-2-251] [REFERRED TO]
VEERPAL AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2020-5-91] [REFERRED TO]
ASOKE DAB VS. STATE OF WEST BENGAL [LAWS(CAL)-2011-5-45] [REFERRED TO]
KALLUBAI VS. STATE OF M P [LAWS(MPH)-2012-7-316] [REFERRED]
INDU BAI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2009-12-22] [REFERRED TO]
BRIJLAL VS. STATE [LAWS(RAJ)-2019-1-67] [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [LAWS(SC)-2002-8-46] [REFERRED]
ARVIND SINGH VS. STATE OF BIHAR [LAWS(SC)-2001-4-147] [REFERRED]
SHARIFAN AND ORS. VS. THE STATE OF RAJASTHAN [LAWS(RAJ)-2015-1-326] [REFERRED TO]
SUNIL KUMAR AND OTHERS VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-3-265] [REFERRED TO]
BHAGWAN VS. STATE OF MAHARASAHTRA [LAWS(SC)-2019-8-133] [REFERRED TO]
MOHAN @SRINIVAS @ SEENA @TAILOR SEENA VS. STATE OF KARNATAKA [LAWS(SC)-2021-12-43] [REFERRED TO]
MD. HUSAIN SON OF SK. ABDUL VS. STATE OF BIHAR [LAWS(PAT)-2013-4-38] [REFERRED TO]
PARAT SINGH VS. STATE OF H.P. [LAWS(HPH)-2004-12-43] [REFERRED TO]
RAJENDRA MANDAL @ RAJU MANDAL; UPENDRA NATH VS. STATE OF BIHAR [LAWS(PAT)-2004-4-136] [REFERRED]
SURESH VS. STATE REP. BY THE INSPECTOR OF POLICE, TUTICORIN [LAWS(MAD)-2012-2-555] [REFERRED TO]
Raju VS. State [LAWS(MAD)-2002-10-166] [REFERRED TO]
FRANCIS VS. STATE OF KERALA [LAWS(KER)-2015-6-54] [REFERRED TO]
Akbar Babu alias Babu VS. State by Bylukuppe Police Station, Mysore [LAWS(KAR)-2013-10-318] [REFERRED TO]
STATE OF KARNATAKA VS. BASAVARAJ [LAWS(KAR)-2002-1-86] [REFERRED TO]
ANAND GAWAS, S/O BABURAO GAWAS VS. STATE, THROUGH P P , HIGH COURT OF BOMBAY AT PANAJI, GOA [LAWS(BOM)-2018-1-179] [REFERRED TO]
RADHAKISAN S/O DHONDIBA BHALEKAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2018-2-322] [REFERRED TO]
GOPALI DEVI VS. STATE GOVERNMENT OF NCT OF DELHI [LAWS(DLH)-2000-11-122] [RELIED]
MAHENDRA TEKCHAND BEHERE VS. THE STATE OF MAH.THR.PSO NAGPUR [LAWS(BOM)-2017-11-148] [REFERRED TO]
JITENDRA ALIAS JITU GANPATI SHANKAR VYAS VS. STATE OF GUJARAT [LAWS(GJH)-2011-7-130] [REFERRED TO]
NITIN KUMAR ARORA VS. STATE (NCT) OF DELHI [LAWS(DLH)-2013-8-206] [REFERRED TO]
KAMLA PRASAD VS. STATE (NCT) OF DELHI [LAWS(DLH)-2013-9-303] [REFERRED TO]
AMAKKA SHANKAR POTRAJ VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2012-12-186] [REFERRED TO]
SUBHASH DATTA VS. STATE OF TRIPURA [LAWS(GAU)-2007-12-17] [REFERRED TO]
GULAB SINGH VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2019-9-301] [REFERRED TO]
ASUTOSH DAS VS. STATE OF WEST BENGAL [LAWS(CAL)-2015-6-79] [REFERRED TO]
SK LATIF SK MUNNU VS. STATE OF MAHARASHTRA [LAWS(BOM)-2002-7-44] [REFERRED TO]
ASHOK GIRI GOSWAMI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-40] [REFERRED TO]


JUDGEMENT

S. P. Kurdukar, J. - (1.)The three-appellants, namely, Paparambaka Rosamma (A-1), Baduru Sashi @ Sashikala (A-2) and Baduru Venkatesarlu (A-3) have filed this criminal appeal after obtaining the leave of this Court, challenging the legality and correctness of the judgment and order of conviction for offences punishable under Sections 498-A, 302 and 302/114, IPC passed by the Andhra Pradesh High Court, Hyderabad. Originally A-1 to A-3 and acquitted accused A-4 were put up for trial for the aforesaid offences. The appellants, the acquitted accused and Venkata Ramana (since deceased) are closely related to each other. A-1 is the maternal grand mother of Venkata Ramana, A-2 is the daughter of A-1 and is married to A-3. A-4 is the son of A-1. A-4 was married to Venkata Ramana and he happened to be the real maternal uncle of Venkata Ramana. A-3 is also the son of sister of A-1.
(2.)The marriage between A-4 and Smt. Venkata Ramana was solemnised some time in 1990 and since then she was residing at her matrimonial home. A-4 was working as a coolie in a steel company and had constructed a thatched hut at Tenali. The hut of parents of Smt. Venkata Ramana was situated at a short distance from the hut of A-4 at Tenali. A-2 and A-3 after their marriage had come to stay with A-1. It was not liked by Smt. Venkata Ramana and, therefore, she was instigating A-4 to live separately or A-2 and A-3 should be asked to leave the hut. It is the prosecution case that A-2 and A-3 were residing in a separate portion in the same hut. It is then alleged by the prosecution that there used to be frequent quarrels between Smt. Venkata Ramana on one side and A-1 to A-4 on the other as Smt. Venkata Ramana was insisting that she should stay along with her husband separately. A-1 to A-4 were not prepared to concede to her demand and as a result thereof, they meted out ill treatment to Smt. Venkata Ramana. It has come on record that Smt. Venkata Ramana on the earlier occasion tried to commit suicide, but, however, failed in her attempt.
(3.)The incident in question which gave rise to the present prosecution occurred on March 4, 1994 at about 12.30 noon. It is alleged by the prosecution that when Smt. Venkata Ramana was in her hut, A-2 and A-3 came there and picked up a quarrel with Smt. Venkata Ramana. A-2 and A-3 then at the instigation of A-1, poured kerosene on Smt. Venkata Ramana and thereafter they threw a lighted matchstick on her. Within a short time, the clothes of Smt. Venkata Ramana caught fire. A-3 then poured the water and tried to extinguish the fire. The injured was then taken to the government hospital at Tenali where Dr. K. Vishnupriya Devi (PW 10) examined her and found to be in a serious condition. She sent a requisition to K. Lakshmana Rao (PW 13), the Addl. Munsiff Magistrate, Tenali, for recording the dying declaration. K. Lakshmana Rao (PW 13) reached the hospital at about 2.30 p.m. and recorded the dying declaration (Ex. P-14). The injured was then shifted to Guntur Medical College, Guntur, for further treatment. The injured succumbed to her injuries on March 9, 1994 in the hospital. Vaitheru Sambaiah (PW 2) the father of Smt. Venkata Ramana, lodged the first information report at Tenali police station as regards the incident and on the basis thereof, a crime came to be registered for the offences punishable under Sections 498-A, 307 read with Section 34, IPC. After receipt of the information about the death of injured, offence punishable under Section 307, IPC read with Section 34, IPC came to be altered to one under Sections 302/114 and 498-A, IPC. After completing the investigation, charge sheet came to be filed against all the four accused for the offences punishable under Sections 498-A, 302, 302/114, IPC. The trial Court framed the charges against all the four accused, but they denied all these charges. According to them, they are innocent and have been falsely implicated in the present crime.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.