BONAGIRI RAMANA Vs. STATE OF A P

JUDGEMENT

(1.) This criminal appeal is filed by the sole accused in S.C.No.106 of 2001, on the file of the V Additional Sessions Judge (Fast Track Court), East Godavari at Rajahmundry. Through its judgment dated 19.9.2002, the Trial Court convicted the appellant for the offence under Section 302 of IPC, and sentenced him to undergo rigorous imprisonment for life and to pay a fine of Rs..500/-. In default, he was required to suffer simple imprisonment for six months. The Trial Court had also found the appellant guilty of offence under Section 309 of IPC, and sentenced him to suffer rigorous imprisonment for six months.

(2.) The prosecution alleged that there existed certain disputes between the appellant and the deceased, Bonagiri Lakshmi, who is the wife of his paternal uncle. It was alleged that, motivated by the enmity that existed against the deceased, the appellant beat her to death with a crowbar at about 5.30 a.m., on 29.7.2000. It was further alleged that soon after committing the offence of murder of the deceased, the appellant tried to commit suicide and stabbed himself with a knife in the abdomen, and thereby committed the offence under Section 309 of IPC.

(3.) The prosecution examined PWs.1 to 13 and exhibited documents Exs.P-1 to P-20. M.Os.1 to 10 were also marked.