MUPPALA MAHESWARA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) appeal by Accused No. 1 is from the judgment of the learned I Additional Sessions Judge, Cuddapah, in S.C. No. 9 of 1991 convicting and sentencing him to suffer Imprisonment for life, for the offence punishable under S. 302 of the Indian Penal Code.

(2.) were two accused in the Sessions Case before the learned Additional Sessions Judge. The charge against them is that on or about 13-6-1990 at about 10 a.m. at the house of the deceased No. 1 Vellamraju Chinna Subbamaraju committed the murder of deceased No. 1 and Deceased No. 2 Pandeti Venkataraju by making them to consume arrack which was mixed with potassium cynide supplied by one Konduru Subbarama Raju (P.W. 3).

(3.) In support of its case, the prosecution has examined P.Ws. 1 to 18 and marked Exs. P.1 to P.20, P.1(a), P.1(b), P.1(c), P.12(a) and P.13(a). On behalf of the defence Exs. D.1 to D.5 were marked.