KOMARA GANDHI Vs. STATE OF A.P.

JUDGEMENT

(1.) The present criminal appeal is filed by the sole accused challenging the judgment dtd. 7/12/2016 in S.C.No.155 of 2012 passed by the learned 1st Additional Metropolitan Sessions Judge, Visakhapatnam.

(2.) Murder took place between 4.15 p.m and 4.30 p.m on 18/7/2012 at Jetty Nos.9 and 10, fishing harbor, Visakhapatnam City. Name of the deceased is one Kesam Seethayya (hereafter referred to as 'the deceased'). The case of the prosecution is that the sole accused had stabbed the deceased with a knife after he had a spat with the deceased.

(3.) The story of the prosecution, in short, is as follows: That the deceased and accused along with few other workers were employed under the owner of the boat by name Mylapalli Masenu (PW.7). That, there were differences between the accused and the deceased to such an extent that the deceased was even planning to leave the present employment and to look out for other suitable employment; that on the fateful day, the accused came to the house of the deceased and both of them went for work at about 1.00 p.m. That, at about 4.30 p.m, the wife of the deceased Kesam Ammoru was informed that her husband received a stab injury and died while he was being taken to KGH in an auto rickshaw.