SODADASU PEDDIRAJU Vs. STATE

JUDGEMENT

(1.) The sole" accused, who is the appellant, filed this appeal assailing the conviction for the offences under Secs.302 and 201,I.P.C. and the sentence of life imprisonment.

(2.) The gravamen of the charge is, that on the 1st day of November, 1989, near Yerra Vanthena at Marteru-Palakol road, committed murder of Dundi Lakshmana Rao by beating and throttling and thereby committed the offence under Sec.302; I.P.C. and also threw away the dead body into the canal by causing disappearance of the dead body and thereby committed the offence under Sec.201,I.P.C.

(3.) The facts of the case as deposed by P.Ws.1 to 6 are as follows:- The deceased Dundi Lakshmanarao and the accused are residents of Vadalavanipeta, Palakol, and they are Harijans by caste. The deceased developed illicit intimacy with the sister of the accused promising her to marry. But subsequently the deceased married another girl and thereby the accused fore grudge against the deceased and he was waiting for an opportunity.