BOLLEPAGU JANGAIAH Vs. STATE OF A P

JUDGEMENT

(1.) appellant-sole accused, who was tried for the offence under Section 302 I.P.C in S.C.No.144 of 2005 by the Additional Metropolitan Sessions Judge, Cyberabad, NTR Nagar, Hyderabad, was found guilty of the said offence, convicted therefor and sentenced to undergo imprisonment for life and to pay a fine of ' 500/-, in default of payment of fine, to suffer simple imprisonment for two months, by judgment dated 07.09.2006. Challenging the conviction and sentence recorded against him, the appellant filed this appeal. he substance of the charge against the accused is that on the intervening night of 22.04.2004 at the field of Dasaratha near Kothur Vagu, he committed the murder of his wife-Jangamma (hereinafter referred to as 'the deceased') by slitting her throat with a knife, and thereby committed an offence punishable under Section 302 I.P.C.

(2.) The case of the prosecution, in nutshell, is as under:

(3.) P.W. 11, who is a resident of Gudur Village, received information through P.W. 4 regarding the dead body of a woman at the fields of one Golla Dasharath. Then he proceeded to the scene of offence along with P.W. 4 and noticed the dead body. In the mean while, P.W. 3, who is a resident of Kothur Village, came to the scene and identified the dead body of the deceased. Then P.W. 11 went to the police station and gave Ex. P.10-report.