MENUMANTHU KRISHNA Vs. STATE AND ANOTHER

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 Sec. 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:

(3.) It is alleged by the prosecution that the accused and deceased were doing coolie 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.