RACHAKONDA YADAGIRI Vs. STATE OF A P

JUDGEMENT

(1.) Sole accused in the appeal is the Appellant challenging the correctness of the judgment of the learned Principal Sessions Judge, Nalgonda in S.C.No. 195 of 2003, dated 30-1-2002.

(2.) Appellant-accused was charged for the offences punishable under Section 302 IPC and he was convicted and sentenced to suffer imprisonment for Life.

(3.) The substance of the charge against the accused was that on 6-11-2000 he committed the murder of the deceased Sathaiah (father-in-law of the accused) by hacking him with an axe intentionally causing death of said Sathaiah thereby committed an offence punishable under Section 302 IPC.