HARIJANA MADDANAPPA Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Appeal by the appellant -sole accused under Section 374(2) of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') is directed against the judgment, dated 28 -04 -2009, in Sessions Case No. 252 of 2007 on the file of the IV Additional Sessions Judge, (F.T.C.), Anantapur, whereunder and whereby the accused was found guilty of the offence punishable under Section 302 of the Indian Penal Code, 1860 (for brevity 'IPC') and accordingly, he was convicted and sentenced to undergo imprisonment for life and also to pay a fine of Rs. 200/ -, in default to undergo rigorous imprisonment for one month. Brief facts, that are necessary for disposal of the present appeal, may be stated as follows:

(2.) A charge under Sections 302 IPC against the accused was framed, read over and explained to him in Telugu, for which he pleaded not guilty and claimed to be tried.

(3.) AFTER closure of the prosecution evidence, the accused was examined under Section 313 Cr.P.C. with reference to the incriminating circumstances appearing against him in the evidence of prosecution witnesses. He denied the same and reported no evidence.