UPPALURU KARIMULLA Vs. STATE OF A.P

JUDGEMENT

(1.) Referred Trial No.2 of 2022 is numbered pursuant to a letter, dtd. 19/10/2022, addressed by the learned II Additional District and Sessions Judge, Kadapa at Proddatur to this Court for confirmation of death sentence while Criminal Appeal No.526 of 2022 is filed by the accused challenging the conviction and sentence, dtd. 19/10/2022, imposed in Sessions Case No.162 of 2021 by the learned II Additional District and Sessions Judge, Kadapa at Proddatur.

(2.) Heard Ms. Santhi Sree Vallabhaneni, learned Legal Aid Counsel for the appellant/accused, and also Sri P. Veera Reddy, learned Senior Counsel, who was asked to assist the Court and Sri S. Dushyanth Reddy, learned Additional Public Prosecutor for the State.

(3.) The sole accused herein was tried for an offence punishable under Sec. 302 I.P.C. for causing the death of Uppaluru Mohammad Rafi (hereinafter, referred to as "deceased No.1), Shaik Karimun (hereinafter, referred to as "deceased No.2) and Uppaluru Gulzar Begum (hereinafter, referred to as "deceased No.3) on 26/4/2021 at 7.15 a.m. at his parents' house situated in D.No.25/9, Matti Mosque Street, Proddatur.