KEERTHI KUMAR MODANI Vs. STATE OF A P
LAWS(APH)-2005-7-102
HIGH COURT OF ANDHRA PRADESH
Decided on July 08,2005

KEERTHI KUMAR MODANI Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents




JUDGEMENT

- (1.)This appeal is filed against the judgment of the learned Principal Sessions Judge, Ranga Reddy District in S.C. No.608 of 2002. The appellant, who is the sole accused before the learned Sessions Judge, is convicted for the offence under Section 302 IPC and sentenced to imprisonment for life.
(2.)The case against the accused is that he killed his wife, Saroj, whom he married two years earlier to the incident; he used to harass the deceased by asking her to get money from her mother and that on 27-12-2001 he killed her at the house where he was living with the deceased as a tenant at L.B. Nagar, owned by the family of PW-10 by stabbing her. According to the prosecution case, the accused killed the deceased, somewhere in the morning and locked the doors from outside and went away. PW-1, a co-tenant saw the dead body of the deceased in the locked room. Thereafter information was sent to police. The police broke upon the lock and found the dead body. The evidence against the accused is only circumstantial i.e., of his living with the deceased in the house that is being found locked from outside, while the dead body was lying in the house and recovery of certain material objects.
(3.)Accepting the prosecution evidence of the accused killing the deceased, locking the door from outside and the recoveries, the learned Sessions Judge convicted the accused.


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