CHILUKA ASHOK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 7-3-2008 in S.C.No. 493 of 2007 passed by the learned Sessions Judge, Karimnagar, whereby the appellant accused was convicted for the offence under Section 302 of Indian Penal Code and sentenced to undergo life imprisonment.

(2.) The gravamen of the indictment against the appellant-accused is that on 2-11-2006 at about 6.00 p.m. he caused the death of one Gouru Pochaiah (hereinafter referred to as 'deceased') by cutting his neck with a sickle.

(3.) The case of the prosecution, in brief, is that the deceased was resident of Nimmappalli in Konaraopet Mandal. P.W.1- Gouru Sathavva is his wife. P.W. 2 Myadari Narayana is the younger brother of P.W. 1. The accused is the son of P.W.1's younger sister. About three months prior to the date of incident, due to some disputes, the deceased scolded the accused and keeping the same in mind, the accused set fire to the hayrick of the deceased and also removed a guava plant. In that context, when the deceased reported the matter to the caste elders, they scolded the accused. Hence, it is alleged that the accused bore a grudge against the deceased and waited for an opportunity to kill the deceased.