REFERRING OFFICER I ADDITIONAL DISTRICT AND SESSIONS JUDGE WEST GODAVARI ELURU Vs. MANEPURATTU KUTTI THANGAPPAN KRISHNAN KUTTI

JUDGEMENT

(1.) The sole accused in SC No.351 of 1995, which was tried by the I Additional Sessions Judge, West Godavari at Eluru, is the appellant herein.

(2.) The accused/appellant was prosecuted and tried for offences punishable under Sections 376 and 302 IPC for murdering the deceased Indira on 4-2-1995 at 2-00 a.m. On evidence, the learned Judge found that the prosecution was able to establish the guilt of the accused under both charges and therefore sentenced him to be hanged by neck till death.

(3.) On passing the conviction, the record was sent to this Court for confirmation of the sentence which is numbered as RTNo.1 of 2000 and the accused/appellant herein filed Crl. A No.541 of 2000. Since both the cases arise out of the same Sessions Case, they are disposed of by Common judgment.