POLUMURI RAVI KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) ACCUSED No. 1 in S.C. No. 284 of 2007 on the file of the VI Additional District & Sessions Judge (F.T.C.), Narsapur, West Godavari District, filed this appeal, feeling aggrieved by the conviction and sentence ordered against him, by the trial Court. The facts pertaining to the case in brief, are as under:

(2.) THE Station House Officer, Palakol, West Godavari I District, registered a case in Crime No. 73 of 2006 under Sections 363 r/w 34 IPC, against A1 and others. On 22.11.2006, the Investigating Officer -P.W.18 is said to have taken up the investigation, and prepared a rough sketch, and examined, as many as, five witnesses, and recorded the statements.

(3.) IN the course of trial, the prosecution examined P.Ws. 1 to 18, and filed Exs. P1 to P22. M.Os.1 to 10 were also taken on record. Exs. D1 to D4 were marked at the instance of the defence.