SEERAPU TULASI RAO Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri Maddi Pratap Reddy, Counsel representing the appellant-accused provided by Legal Aid and Sri Mohd. Osman Shaheed, Additional Public Prosecutor.

(2.) This Criminal Appeal is preferred by the sole accused in Sessions Case No.1 of 2000 on the file of the I Additional Metropolitan Sessions Judge-cum-Special Judge for Cases Under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Visakhapatnam.

(3.) Sri Maddi Pratap Reddy, the learned Counsel representing the appellant-accused would contend that there is no acceptable evidence available on record, and the medical evidence also does not support the version of the prosecution, and on the basis of the mere circumstantial evidence, it cannot be said that the guilt of the accused had been proved beyond all reasonable doubt. The learned Counsel had taken this Court through the evidence available on record.