THAMMISETTI NOOKARATNAM Vs. STATE OF A P

JUDGEMENT

(1.) The appellant/sole accused, who was put on trial for the offence punishable under Section 302 IPC in Sessions Case No. 4 of 2007 on the file of Metropolitan Sessions Judge-cum-I Additional District & Sessions Judge, Visakhapatnam was found guilty and was sentenced to undergo imprisonment for life and to pay a fine of Rs. 1,000/- in default to suffer simple imprisonment for six months, by judgment, dated 28-11-2007, preferred this appeal challenging the conviction and sentence recorded against him. The case of the prosecution in brief is stated as follows:-

(2.) On committal, the learned Sessions Judge, framed charge under Section 302 IPC and when the same was read over to the accused in Telugu, she denied the same and claimed to be tried.

(3.) In support of its case, the prosecution got examined P.Ws. 1 to 10 and got marked Ex. P-1 to P-14 and M.Os. 1 and 2. After closure of the prosecution evidence, the accused was examined under Section 313 Cr.P.C. on the incriminating evidence produced against her. No oral or documentary evidence has been adduced on behalf of the accused.