MOHD.SHAKEEL Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellant, along with accused Mohd. Isaq and Mohd. Siraj, was tried and by judgment rendered by the trial court, while the other two accused persons were acquitted, the appellant was convicted u/s. 302 of the Indian Penal Code (for short "IPC") and sentenced to undergo imprisonment for life and to pay fine of Rs. 2000.00, in default to undergo simple imprisonment for a period of six months. Against the order of acquittal, no appeal was preferred. On appeal being preferred by the appellant, the High Court confirmed the conviction. Hence, this appeal by special leave.

(3.) The prosecution case is supported by the evidence of PWs 2, 3 and 4 (Zubeda Bee, Zaheda Begum and Mohd. Sarwar respectively). These witnesses have consistently supported the prosecution case and their statements are corroborated by the medical evidence. Therefore, we are of the view that the prosecution has succeeded in proving its case beyond reasonable doubt.