BOLLARAPU GANGARAM 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 18.04.2007, in Sessions Case No.769 of 2006 on the file of II Additional Sessions Judge, Jagtial, Karinmanagar, 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.

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

(3.) The trial Court framed the following charge against the accused: