T BALAKRISHNA 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 02.03.2007, in Sessions Case No.258 of 2006 on the file of I Additional Sessions Judge, Guntur, whereunder and whereby, the appellants/A1 and A2 were 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 life imprisonment and to pay fine of Rs. 2,000/- each, in default to undergo rigorous imprisonment for six months each.

(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 were examined under Section 313 Cr.P.C. with reference to the incriminating circumstances appearing against them in the evidence of prosecution witnesses. They denied the same and no evidence either oral or documentary was adduced on their behalf.