BODDU MURALI Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment dated 14-3-1991 of the Sessions Judge, Ongole in S.C. No. 108 of 1989 convicting the appellant (the sole accused) for the offence punishable under S. 302 of the Indian Penal Code and sentencing him to suffer imprisonment for life.

(2.) The case of the prosecution before the trial court, in short, is as under :- The gravamen of the charge is that on 22-10-1988, around 8-00 p.m., near Kunderu bridge at Akkayapalem village, the accused intentionally caused the death of Chinna Somaiah (hereinafter referred to as "the deceased") son of Munuswamy Reddy of Challareddypalem village by stabbing him indiscriminately and thereby committed an offence punishable under S. 302 of the Indian Penal Code.

(3.) The accused is a resident of Jandrapet. P.W. 6 is his mother and P.W. 7 in his brother who are residing in one of the portions of the house while the accused was residing in another portion of the house. The deceased is the son of P.W. 1 who is a resident of Challareddypalem. About 8 months prior to the date of occurrence, there was Poleramma Jatara in the village Vetapalem, P.Ws. 5, 8, the accused and the deceased also attended the said Jatara. The accused and one Puli Krishna seems to have indulged in teasing women folk in the Jatara, for which act, the deceased scolded the accused. As a result, there was some altercation between them. P.Ws. 5 and 8 who also accompanied the accused and the deceased, interfered and pacified them. However, the accused while leaving the Jatara, threatened the deceased with dire consequences.