MUTHUSWAMY CONVICT PRISONER Vs. STATE OF A P

JUDGEMENT

(1.) This is an appeal filed by the sole accused in Sessions Case No. 243 of 2002 before the IV-Additional Metropolitan Sessions Judge, Hyderabad. He was charged under Sec. 302 of the Indian Penal Code and has been convicted and sentenced to undergo imprisonment for life. He is also fined to Rs. 100/-, in default, to undergo simple imprisonment for three months.

(2.) The allegations against the accused on the basis of which charge under Section 302 IPC was framed were that at about 12.30 a.m. midnight on 1-12-2001, he at House No. 10-5-342/156/36, M.C.H. Quarters, Tukaram Gate, beat his wife Krishnaveni with a roller stick indiscriminately and committed her murder. The accused pleaded not guilty and was tried by the learned Sessions Judge. The prosecution examined eleven (11) witnesses and exhibited thirteen (13) documents.

(3.) Learned counsel for the appellant submits that there was no evidence connecting the accused to the crime and therefore, he could not have been convicted by the trial Court.