GORUGANTHU UMA SHANKAR Vs. STATE OF A.P.

JUDGEMENT

(1.) Sole Accused in Sessions Case No.309 of 2014 on the file of the Court of Additional District and Sessions Judge, Narasapur, West Godavari District, is the appellant in the present Criminal Appeal. He was tried and convicted by the learned Additional Sessions Judge under Sec. 302 IPC and was sentenced to suffer imprisonment for "LIFE" and also to pay a fine of Rs.2,000.00 in default to suffer Simple Imprisonment for a period of one (01) year.

(2.) Substance of the charge is that on 5/10/2013 at about 4.30 P.M, the accused brutally attacked one Goruganthu Srivalli Gayathri (hereinafter referred to as the deceased) with a kitchen knife in her parents' house situated at Sripada Vari Street, Achanta Village and Mandal, causing her instantaneous death, thereby committed offence punishable under Sec. 302 IPC.

(3.) Case of the prosecution, as per the evidence of prosecution witnesses, is as follows:-