N K OBELESU Vs. STATE OF A P

JUDGEMENT

(1.) The sole accused in S.C.No.104/89 on the file of the Sessions Judge, Cuddapah who was convicted of offences under Sections 302 and 307 of the Indian Penal Code and sentenced to undergo imprisonment for life and ten years respectively, has preferred this appeal against the said conviction and sentence.

(2.) The substance of accusation against the appellant was that on 20th February, 1987 at about 11 a.m., the appellant entered into the motor-shed of Ugram Balaiah in the fields of Gangavaram and caused injuries to Subbarayudu (P.W.1) with intention to cause his death and at the same time intentionally caused the death of Obulamma, hereinafter referred as the "deceased", by inflicting injuries with a dagger.

(3.) The prosecution in order to establish the guilt of the accused, examined as many as 11 witnesses. The case of the prosecution as disclosed from the evidence of these witnesses is in brief as follows.