HANUMANTHU KRISHNA Vs. STATE

JUDGEMENT

(1.) The sole accused in Sessions Case No.34 of 1998, which was tried by the learned Sessions Judge, East Godavari District at Rajahmundry, is the appellant herein. The appellant/accused was tried by the learned Judge for an offence punishable under Section 302 of Indian Penal Code. On evidence, the learned Judge came to the conclusion that the prosecution has been able to establish the guilt of the accused beyond reasonable doubt, and therefore, proceeded to convict him and sentenced him to suffer rigorous imprisonment for life. Aggrieved by the said order, the present appeal has been filed.

(2.) The prosecution story can briefly be narrated as follows: The accused and the material prosecution witnesses are residents of Chelluru village. PW2 is the village servant of the said village, PW3 is happened to be the daughter of the deceased aged about 12 years, PW4 is a pan shop owner, PW5 is the younger sister of the deceased, PW6 is the Village Administrative Officer of Chelluru village, PW7 is the Doctor who conducted autopsy over the dead body.

(3.) It is alleged by the prosecution that the accused and deceased were doing cooli work, the accused was suspecting the character of the deceased. He always felt that she had some illicit intimacy with somebody and therefore, he had decided to get rid of her.