KESHAVULU Vs. STATE OF A P

JUDGEMENT

(1.) THIS appeal is filed by the sole accused in S.C.No.465 of 2005 on the file of VI -Additional Sessions Judge, Mahabubnagar. Through its judgment, dated 31 -08 -2009, the trial Court convicted the accused for the offence of murder and imposed punishment of imprisonment for life and fine of Rs.100/ -.

(2.) THE case, as presented by the prosecution, is as under:

(3.) THE trial Court framed necessary charge against the accused, and on denial of the same, conducted trial. PWs.1 to 16 were examined, Exs.P.1 to P.8 were filed, and M.Os.1 to 8 were taken on record. The trial Court held the accused guilty of the offence charged. Hence, this appeal.