GEDDATI DHARMA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in S.C.No.81 of 2008 on the file of III-Additional District & Sessions Judge, Kakinada is the appellant herein. He was found guilty of committing the offence punishable under Sec.302 IPC and was sentenced to undergo imprisonment for life and to pay fine of Rs.50/-, in default simple imprisonment for ten days.

(2.) Briefly stated, the case of the prosecution is that:

(3.) The trial Court framed charge alleging offence under Sec.302 IPC against the accused. He pleaded not guilty. PWs.1 to 13 were examined; Ex.P.1 to Ex.P.13 were filed and M.Os. 1 to 7 were taken on record. The accused was examined under Sec.313 Cr.P.C., where he stated that the evidence against him is not true and stated that he is falsely implicated. No evidence was adduced by him, but, Exs.D1 and D2, which are the portions of Sec.161 Cr.P.C. statements of PW-4, were marked.