KOTTI BRAHMA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal arises out of the judgment of the learned Sessions Judge, East Godavari Division, Rajahmundry in S.C.No.174 of 1991 dated 9-3-1992, convicting the accused to suffer imprisonment for life for the offence punishable under Section 302 I.P.C.

(2.) The charge against the accused-appellant was that on 20th day of April, 1991, he has committed the murder of one Chintakunta Ramanamma at her house in Prathipadu by beating her with a stick and thereby committed the offence punishable under Section 302 I.P.C.

(3.) The case of the prosecution is that the deceased developed intimacy with the accused, accused used to come to the house of the deceased now and then, on 19-4-1991 he came to her house and stayed during the night in the house, on 20-4-91 at the request of the accused, deceased gave Rs.5/- to the accused towards his travelling expenses to Jaggampeta, he took the amount and went away, after some time he returned back and requested the deceased to follow him, when the deceased refused to follow him, he gave blows on the right side of her head and on the right knee with a stick which is nearby and as a result of those blows she died in the hospital on the same day.