MATAPU VENKAT REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal, under Section 374 (2) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), is directed against the judgment, dated 03-07-2009, in Sessions Case No.54 of 2008 on the file of the Principal Sessions Judge, Adilabad, whereunder and whereby, appellants/A1 and A2 were found guilty of the offence punishable under Section 302 read with 34 of the Indian Penal Code, 1860 (for short, 'IPC') and accordingly, they were convicted and sentenced to undergo imprisonment for life each and to pay fine of Rs.1,000/- (Rupees one thousand only) each, in default to suffer simple imprisonment for one month each.

(2.) The prosecution case in brief may be stated as follows: PW1 is the wife, PW2 is the elder brother and PW4 is the mother of M. Narayana Reddy (hereafter referred to as 'the deceased'). PW3 is the elder brother of PW1. PW5 is the junior paternal uncle of PW3, PW6 is the mediator to the scene of offence. PW11 is the Magistrate who conducted Test Identification Parade. PW12 is the Doctor who conducted post mortem examination. PW13 is the Sub-Inspector of Police who registered the crime. PW14 is the Investigating Officer.

(3.) The trial Court framed the following charges against the accused: