CHINABATHINA KARUNAKAR Vs. STATE OF A.P.

JUDGEMENT

(1.) Sole accused in S.C.No.125 of 2016 on the file of Court of IX Additional Sessions Judge, West Godavari at Kovvur, is the appellant. He was tried by the learned Additional Sessions Judge under three charges.

(2.) Gravamen of the charge is that on 1/11/2015, at about 06.00 p.m., the accused killed his elder son 'Bala Vijay Kumar' (hereinafter referred as deceased) at the bund of Polavaram right canal, Yernagudem road, by throttling his neck with a plastic tag, causing his death and in the same process, he has thrown the dead body into the canal and threatened P.W.1 - younger son, with dire consequences, thereby committed offences punishable under Ss. 302, 506 and 201 IPC.

(3.) Case of the prosecution, as emanated from the evidence of the prosecution witnesses in brief is as follows: