LexKATTA RAMUDU versus STATE OF ANDHRA PRADESH
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A KATIA RAMUDU v. STATE OF ANDHRA PRADESH MARCH 3, 1997 B [K. RAMASWAMY AND G.T. NANAVATI, JJ.] Penal Code, 1860: S.302-Murde~Accused inflicting a knife blow on the chest of the · C victim cutting the right ventricle through and through-Victim died instant- ly-Oral evidence to the effect that before inflicting the injury accused had uttered to do away with the deceased-Held, in the circumstances the offence is clearly one of murder-High Court committed no error in confirming the conviction of accused u/s 302 and sentence to undergo imprisonment for life passed by trial court. D E F G CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 247 of 1997. From the Judgment and Order dated 18.10.95 of the Andhra Pradesh High Court in Cr!. A. No. 32 of 1995. Ms. K. Sharada Devi (SCLSC) for the Appellant. G. Prabhakar for the Respondent. The following Order of the Court was delivered : Leave granted. This appeal by special leave arises from the judgment and order dated 18.10.1995 passed by the Division Bench of the High Court of· Andhra Pradesh in Criminal Appeal No. 32/95. The appellant-accused, according to the prosecution, is the uncle of accused No. 2. They were residents of Velleturu Village of Krishna District of Andhra Pradesh. One V. Nageswara Rao alias Naguru, (hereinafter called the "deceased"), was a resident of Sattupalli in Khammam District. PW-9 is the widow of the deceased. PW-1 is the native of Veeramallu H village in Khammam District. It is the prosecution case that all of them are 632 KATTARAMUDUv. STAIB 633 'Y erukala' by caste. The deceased and PW-6 used to commit thefts and A they were ex-convicts. A-1 along with the deceased, also used to commit the offences. While the investigation in Crime No. 110 of 1991, for an offence under section 395, was in progress, PW- 16, the Sub-Inspector of Police had sent for PW-1 through the deceased and two constables. At about 11 a.m. on January 17, 1992, they reached Bhimavarppadu village B and went into a Hotel at Junction. While PWs. 6 and 10 stayed back, the deceased went to the house of PW-1. The deceased informed PW-1 that he was called by the Sub-Inspector of Police. PW-1 then told him that he could not walk because he was having pain in the legs. They proceeded towards the coffee hotel at the Junction. It is the proseciition case that when PW-1, the deceased and PW-3, who joined them on the way reached C the Bhimvarappadu junction, the appellant and A-2 came on two cycles from behind and caught -hold of the deceased. It is the further case of the prosecution that A-1 came near the deceased put a towel around the neck of the deceased and pulled him. It is also said to have been uttered by the appellant that the deceased should be done to death on that date. There- D after, A-2 caught hold of the deceased after twisting his hands towards back. Thereupon, A-1, the appellant took out a knife from his waist and stabbed the deceased. According to the evidence of PW-15, the doctor, who conducted autopsy, the deceased had three injuries of which Injury No. 3 is "an eliptical oblique injury of 2-1/2" x l" penetrating through chest wall tapering towards lower and exposing cut muscles and cut ribs 2" E medial to left nipple. Clotted blood present. Sharp edge weapon. Internal Injuries: On opening the skin over the chest wall 7th and 8th ribs complete- ly cut and 6th rib partially found cut just lateral to left margin of sternum corresponding to external injury No. 3. On opening the chest wall, an oblique injury of 1-1/2" through and through present over the right verticle. F Pericardium is found torn. Extravasation of blood into surrounding tissues in respect of all the injuries mentioned noticed. All the injuries are ante- mortem ." As per the evidence of PW-15, the injury to the heart was caused with a sharp object and the injury was sufficient to cause death in the G ordinary course of nature which would come under clause thirdly of Section 300 IPC. The question, therefore, is: whether the offence is one of murder or culpable homicide not amounting to murder? Ms. K. Sharada Devi, learned counsel appearing for the appellant, contends that the ap- pellant was not in know whether the deceased would be coming there as H 634 SUPREME COURT REPORTS [1997) 2 S.C.R. A an informer to the police; the deceased had several enemies and that they were in search of him. As a consequence, it was not known that he
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