REGENT COMPUTRONICS PVT. LTD.

KAMBAPU RAMAKRISHNA Appellant

V/S

STATE OF ANDHRA PRADESH, REP. BY ITS PUBLIC PROSECUTOR, A.P. Respondents

Referred Judgements :-

ROOP CHAND V. STATE [REFERRED TO]
MOHD. AMAN V. STATE OF RAJASTHAN [REFERRED TO]
MUTHU V. STATE OF KARNATAKA [REFERRED TO]
SHANKARIA VS. STATE OF RAJASTHAN [REFERRED TO]
MOHAN LAL VS. AJIT SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM BABU MISRA [REFERRED TO]
PALANISAMY AND RAJU VS. STATE OF TAMIL NADU [REFERRED TO]
BHARAT VS. STATE OF MADHYA PRADESH [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. JAGBIR SINGH [REFERRED TO]
SUBHAN VS. REX [REFERRED TO]
C BOMMUL REDDY VS. C R BOMMUL REDDY [REFERRED TO]
BOJJA KRISHNA REDDY VS. STATE [REFERRED TO]
STATE OF MADHYA PRADESH VS. DEOKI NANDAN [REFERRED TO]

JUDGEMENT

(1.) Accused in S.C.No. 232 of 2001 on the file of the Court of the Vil Additional Sessions Judge, Kakinada, is the appellant.

(2.) This appeal was heard by a Division Bench and because of the difference in the findings of the learned Judges, the case is posted before me as per the directions of My Lord the Chief Justice.

(3.) Appellant took trial for charges under Sections, 302, 457 and 380 IPC for his committing the murder of Thammidisetty Laxmibai (the deceased) after trespassing into her house and for theft of gold, silver and house hold articles from her house. Appellant pleaded not guilty. In support of its case, the prosecution examined 14 witnesses and marked Exs.P-1 to P-40. After his examination under Section 313 Cr.P.C. appellant did not adduce any evidence either oral or documentary.

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KAMBAPU RAMKRISHNA Vs. STATE OF A P

Referred Judgements :-

JUDGEMENT

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