KAKARAPALLI RUPULAYYA Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Appeal, under Section 374(2) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C"), is directed against the judgment, dated 13.10.2006, in Sessions Case No.331 of 2006 on the file of VII Additional Sessions Judge, Kakinada, whereunder and whereby, the appellant/sole accused was found guilty of the offence punishable under Section 302 of the Indian Penal Code, 1860 (for short, "I.P.C."), and accordingly, convicted and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 500/- in default to undergo simple imprisonment for two months.

(2.) THE brief facts that are necessary for disposal of the prosecution case may be stated as follows:

(3.) AFTER closure of the prosecution evidence, the accused was examined under Section 313 Cr.P.C. with reference to the incriminating circumstances appearing against him in the evidence of prosecution witnesses. He denied the same and no evidence either oral or documentary was adduced on his behalf.