KUKKALA GOVINDA RAJU Vs. STATE OF AP

JUDGEMENT

(1.) This Criminal Appeal under Section 374(2) of Criminal Procedure Code is directed against the judgment dated 26.6.2006 passed in S.C. No. 229 of 2000 by the learned V Additional Sessions Judge (Fast Track Court), Rajahmundry, East Godavari District, whereunder and whereby the appellant/Accused No. 1 was found guilty for the offence punishable under Sections 498A, 302 and 201 IPC and accordingly convicted and sentenced him to suffer rigorous imprisonment for one year and to pay fine of Rs. 500/-, in default to suffer simple imprisonment for one month for the offence under Section 498A IPC, to suffer imprisonment for life and to pay a fine of Rs. 500/- in default to suffer simple imprisonment for one month for the offence under Section 302 IPC, and to suffer rigorous imprisonment for one year and to pay fine of Rs. 500/- in default to suffer simple imprisonment for one month for the offence punishable under Section 201 IPC.

(2.) The accusation, which led to the trial of the accused is that on 27.2.1999 the accused beat the deceased with stick in blue and black and kicked her on stomach indiscriminately till she died and he also tried to screen away the evidence of the offence committed by him. The accused denied the said charge and claimed for trial.

(3.) The case of the prosecution projected, in brief, as unfolded during the course of trial, is as follows: