MIR OSMAN ALI Vs. STATE OF A.P.

JUDGEMENT

(1.) This is a case of infanticide wherein it is alleged that the appellant- accused has killed his one year old daughter - Muskan Fatima and has thrown the dead body in a well. Crime No.192 of 2008 was registered by P.S. Kanchanbagh in relation thereto. Charge-sheet was filed after investigation and on committal to the Metropolitan Sessions Division, the case was numbered as S.C.No.36 of 2009 on the file of IV-Additional Metropolitan Sessions Judge, Hyderabad. Through its Judgment, dated 10-08-2009, the trial Court found the accused guilty of the charge under Section 302 of I.P.C., and convicted and sentenced him to undergo imprisonment for life. Aggrieved by the same, the accused preferred the appeal.

(2.) The brief facts stated by the prosecution are:

(3.) The plea of the accused to the charge under Section 302 of I.P.C., is one of denial. In order to prove its case, the prosecution examined P.Ws.1 to 13 and produced Exs.P.1 to P.13 and M.Os.1 to 6. The accused denied the incriminating evidence against him when confronted under Section 313 of Cr.P.C.