TEKULAPALLY NARSIMHA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal appeal is preferred by the sole accused in Sessions Case No.224 of 2006, on the file of the TV Additional District and Sessions Judge (Fast Track Court) at Siddipet.

(2.) The appellant/accused was tried for an offence under Section 302 of the Indian Penal Code. He was found guilty and sentenced to undergo imprisonment for life and was also ordered to pay fine of Rs.1,000/ - and in default to suffer simple imprisonment for a further period of one month.

(3.) The case of the prosecution is that, PW1, the brother of the deceased, PW2, the wife of the deceased and PW3, the mother of the deceased, have interacted with the deceased after he returned from the agricultural fields and while he was having his dinner someone from outside called for him and hence, the deceased has left his house at about the evening time. PW4, a milk vendor by profession and resident of the village, has seen, on the same day, the accused and the deceased sitting at a culvert at about 9-00 p.m. Thereafter, the deceased has not returned to his house in the night, but the next day morning at about 6-00 a.m., PWs.5 and 6, who were toddy tappers by profession, have reported to have seen the dead body of the deceased lying at a toddy hut. That is how the police machinery swung into action and sent the dead body for postmortem examination by PW12, PW12, doctor, noticed the following anti-mortem injuries on the dead body: