THAMMINENI GOVINDA RAO Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the appellant as well as the learned Public Prosecutor.

(2.) This is an appeal filed by the accused in S.C.No. 99/2000 on the file of the Sessions Judge, Srikakulam. The appellant was tried for an offence under Section 302 IPC on the basis of the allegation that on 20-10-1999 at about 6 p.m. he had committed the murder of one Annepu Ramana. He pleaded not guilty. Prosecution examined 10 witnesses and exhibited 29 documents.

(3.) Before mentioning the relevant facts on the basis of which the prosecution was launched, it may be pointed out that in this case there was no direct evidence and the Prosecution tried to establish the case against the appellant on the basis of circumstantial evidence.