GOWRAMMA Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel for the appellant and the learned State Public Prosecutor.

(2.) THE present appeal is filed by Accused No.2, in the following background:

(3.) THE accused having pleaded not guilty and claimed to be tried, the prosecution had tendered evidence through 12 witnesses namely PW -1 to PW -12, apart from producing other material documents. After recording the statement of the accused under Section 313 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Cr.P.C.', for brevity), the court below had framed the following points for consideration: