NAGA BHUSHANAM GOPI Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal has been filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C.,') challenging the judgment dtd. 27/1/2016 in Sessions Case No.90 of 2015 passed by the learned Special Sessions Judge - cum - IV Additional District &Sessions Judge, Chittoor at Tirupati, whereby and where-under the appellant/ Naga Bhushanam Gopi/Accused No.1 was convicted under Sec. 235(2) of 'the Cr.P.C.,' for the offences punishable under Ss. 302 and 201 of the Indian Penal Code, 1860 (for brevity 'the I.P.C.,') and sentenced to life imprisonment under Sec. 302 of 'the I.P.C.,' and three years imprisonment under Sec. 201 of 'the I.P.C.'

(2.) Provenance of the case of the prosecution, in brief, is that the appellant and Accused No.2 were close friends. P.W.1/Radhakrishna Srinivasulu is the younger brother of deceased/R.Ravi Kumar. Ravi Kumar, his mother Vanaja and his younger brother Srinivasulu @ Seenu were doing photo lamination work. Wife of deceased estranged him about a year prior to 26/7/2014, because of ill-feelings and she had been residing along with her two children at her parents' house in Chennai.

(3.) The prosecution examined PWs 1 to 13 and got marked exhibits P.1 to P13 and M.O.s. 1 to 4. The remaining witnesses cited in the charge sheet viz., Jagadeesh Meghala/L.W.5, M.Thulasi/L.W.7, R.Chandrasekhar/L.W.11, R.Lakshmipathi/L.W.12, Thenepalli Chandraiah/L.W.14, Dr.A.Thulasiramudu, Assistant Director, Regional Forensic Science Laboratory, Tirupati/L.W.16, Dr. V.Nagaraju, Scientific Officer, Regional Forensic Science Laboratory, Tirupati/L.W.17 and V.Syam Sundar/LW.18 were given up by the prosecution.