GEDELA CHANDRAYYA Vs. STATE OF AP

JUDGEMENT

(1.) The appellant/sole accused, who was tried for the charge under Section 302 IPC by the II Additional Sessions Judge, Parvathipuram in S.C.No.144 of 2006 was found guilty, convicted and sentenced to suffer imprisonment for life and to pay a fine of Rs. 500/-, in default to suffer simple imprisonment for three months. Questioning the conviction and sentence recorded against him the present appeal is filed.

(2.) The gravaman of the charge against the accused is that on 18-06-2002 in between Vempatapuram and Chintalakoridi villages at about 11 A.M., he committed the murder of one Voolaka Dhulikeswara Rao (hereinafter referred to as the deceased), Sarpanch of Pedagottili village by strangulation with towel.""

(3.) The prosecution story in brief, which led to conviction of the accused, is as follows: