KOKKU SUDHAKAR Vs. STATE OF A P

JUDGEMENT

(1.) This appeal is directed against the judgment of the III Additional Sessions Court, Karimnagar dated 04-02-2002 in S.C. No. 14 of 2002.

(2.) The appellant is the sole accused in S.C. No. 14 of 2002. He was charged for the offence under Section 302 I.P.C. for killing his father Kokku Bheemalingam and mother Kokku Sugunamma at 00.15 hours (midnight) on 25-07-2000 at his house situated at Vidyanagar, Jagtial by stabbing them with knife. He was also charged for the offence under Section 309 I.P.C. for stabbing himself with knife on his stomach with an intention to commit suicide immediately after killing his parents. The appellant denied the charges and claimed for trial. The prosecution in order to prove the guilt of the appellant examined P.W. 1 to P.W. 18, marked Exs. P-1 to P-27 and M.Os. 1 to 10. No oral evidence was adduced on defence side, but Exs. D-1 and D-2 were marked. Ex. C-1 was marked by the Court. The trial Court after considering the oral and documentary evidence adduced by both parties found the appellant guilty for the offence under Sections 302 and 309 I.P.C. He was accordingly convicted for the offence under Section 302 I.P.C. and sentenced to imprisonment for life and to pay a fine of Rs. 10,000/-, in default to suffer simple imprisonment for one year. He was also convicted for the offence under Section 309 I.P.C. and sentenced to undergo simple imprisonment for one year. The learned Sessions Judge directed both the sentences to run concurrently. The appellant being aggrieved by the convictions and sentences imposed by the Sessions Court preferred this appeal challenging its validity and legality.

(3.) The factual matrix leading to the conviction of the appellant is briefly as follows: