NAKKA TRIMURTHULU Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellant was alleged to have killed one M. Dhanraj at 2120 hours on 15.04.2006 at Chikkadapally area of Hyderabad. He was put to trial in S.C.No.179 of 2008 in the Court of III- Additional Metropolitan Sessions Judge, Hyderabad as the sole accused. Through judgment dated 11.08.2009, the trial Court convicted him and imposed the sentence of rigorous imprisonment for life and fine of Rs.500/-. Hence the appeal.

(2.) The case of the prosecution was that on 15.04.2006, PW-1, a retired employee, was sitting in front of his house and was smoking a cigarette, and on hearing a loud sound in the street he came out and found that a pushcart of coconuts and another pushcart of soda were proceeding, and nearby them one person was attacking another with a sickle indiscriminately to such an extent that the intestines of the attacked person have come out. With a view to escape from the further attack, the injured person is said to have ran up to some distance but fell down, and on seeing the gathering of the people, the person, who caused injuries, has fled away. Police is said to have arrived the spot and thereafter PW-1 submitted a complaint, Ex.P1. He stated inter alia that through the persons, who gathered there, he came to know that the name of the injured is Dhanraj and the person, who attacked him, is Nakka Trimurthulu, the accused.

(3.) On receiving the information about the occurrence, PW-9, the Station House Officer, Chikkadapally, Hyderabad, registered Crime No.186 of 2006 and started the investigation. He caused the scene of offence panchanama, inquest prepared and arranged for postmortem of the deceased. After completing the investigation, the Investigating Officer filed charge sheet alleging the offence of murder against the accused.