GANDLA SHANKAR Vs. STATE OF A.P.

JUDGEMENT

(1.) M .S.K.Jaiswal.J The appellant was charged with commission of offence punishable under Section 302 of I.P.C. for having caused the death of his wife - Gandla Gangubai on 28 -11 -2008 at about 10.00 a.m., in the morning, in Muthyampet village, falling within the limits of P.S.Kowtala., Adilabad District.

(2.) THROUGH its Judgment, dated 29 -09 -2009, the learned III -Additional Sessions Judge (FTC), Asifabad, found the accused guilty of the charge, and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/ -. Aggrieved by it, the accused preferred this appeal.

(3.) THE contention of learned Counsel for the accused is that the evidence on record does not prove the case against the accused beyond reasonable doubt. He submits that due to internal family disputes and political rivalry, the prosecution witnesses, who are the members of the family of the accused, gave false evidence and that the learned trial Judge has not appreciated the evidence on record in proper perspective and has erroneously found the accused guilty of the charge.