PRADEKAR SAHEBU @ BAU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE sole accused in S.C.No.98 of 2010 on the file of the Family Court -cum - Additional Sessions Judge, Adilabad filed this appeal, feeling aggrieved by the conviction and sentence ordered against him by the trial Court.

(2.) THE case of the prosecution was that on 13.09.2009 at about 11.00 hours, P.W.1, Upa -Sarpanch of Daulatabad Village submitted a complaint before the Sub - Inspector of Police, Tanoor stating that he received information from one Sri Ipthe Anand Rao to the effect that the accused killed his mother at about 11.30 p.m. on 12.09.2009 by tightening a nylon rope around her neck and that she died due to strangulation. The father and brother of the accused i.e. P.Ws.2 and 3, they are said to have informed him that though they resisted the attempt of the accused, he continued with the same and killed the deceased. Crime No.51 of 2009 was registered under Section 302 I.P.C. against the accused and the matter was taken up for investigation. Scene of offence panchanama was prepared and inquest and post -mortem were conducted. The Investigating Officer filed a charge sheet. Taking the same into account, the trial Court framed the charge and conducted the trial.

(3.) TO prove its case, the prosecution examined P.Ws.1 to 10 and marked Exs.P1 to P9. M.Os. 1 to 3 were also taken on record.