SUSHIL KUMAR LEMA Vs. STATE OF AP.

JUDGEMENT

(1.) Heard Sri B.Parameswara Rao, learned counsel appearing for the appellant and Sri S.Dushyanth Reddy, learned Additional Public Prosecutor, through Blue Jeans video conferencing APP.

(2.) The gravamen of the charge leveled against the accused is that, in pursuance of their plan to steal the vehicle i.e., Rhino RX Car bearing No.AP31 TU 5858, they killed one Enakoti Govindu (hereinafter referred to as, "deceased") on 2/8/2009 at Tapatapani Ghat road located between Berhampur to Udayagiri Road and thereafter caused disappearance of evidence by burning the clothes of the deceased and the towel used for murder of the deceased and then fled away along with the car.

(3.) The facts, as culled out from the evidence of the prosecution witnesses, are as follows: