M RAMA KRISHNA Vs. STATE OF A P

JUDGEMENT

(1.) THIS appeal is preferred by the appellant-sole accused under Section 374(2) of the Code of Criminal Procedure,1973 (for short "Cr.P.C") against the judgment, dated 29.03.2007, in S.C.No.61 of 2006 on the file of the court of Principal Sessions Judge, East Godavari District at Rajahmundry whereunder and whereby the sole accused was found guilty of the offence punishable under Section 302 of the Indian Penal Code,1860 (for short "IPC") and accordingly he was convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs.500/- in default to suffer simple imprisonment for one month.

(2.) THE facts, in brief, that are necessary for the disposal of the prosecution case are as under:-

(3.) AFTER completition of the prosecution side evidence, the accused was examined under Section 313 Cr.P.C, explaining the incriminating circumstances appearing against him in the evidence of prosecution witnesses. He denied the same. On behalf of the accused, no oral evidence was let in but the contradictions elicited from the evidence of PWs.1, 2 and 4 were marked as Exs.D-1 to D-4.