GANDHAM RAVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in S.C.No.109 of 2009 on the file of the III Additional Sessions Judge, Karimnagar, filed this appeal, feeling aggrieved by the conviction and sentence ordered against him by the trial Court through judgment dated 24.09.2009.

(2.) The prosecution against the accused commenced with the submission of a complaint-Ex.P.1 by P.W.1 before the Station House Officer, Medaram Police Station. P.W.1 complained that his brother Laxminarayana, the deceased, was involved in a case of theft of iron scrap in the limits of Bellampalli Police Station and the accused herein, his cousin brother, is also involved in the said case. All the accused therein were said to be attending the Court at Asifabad now and then. On 12.12.2005, the accused and the deceased were said to have attended the Court and thereafter, proceeded to the house of their maternal aunt and thereafter, to the house of their maternal grand mother but ever since then, the whereabouts of the deceased were not known. He suspected the involvement of the accused for the disappearance of his brother and prayed for action in that behalf.

(3.) A case was registered and is said to have been handed over to C.I of Police-P.W.15. In the course of investigation, the accused is said to have been nabbed and that he has confessed in the presence of P.Ws.11 and 14 that he committed the murder of the deceased and buried the dead body at a particular place. The police and officials of the Revenue Department are said to have followed the accused to a place shown by him and when it was dug, the skeleton with shoes and clothes on it, is said to have been exhumed. Based upon the result of the further investigation, charge sheet was filed and accordingly, a charge was framed.