K VENKATESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal appeal is directed against the judgment dated 12-09-2003 passed in S.C.No. 179 of 2001 on thefileofthe Sessions Judge, Mahila Court, Vijaywada whereby and where underthe learned Sessions Judge found accused-Kanulla Venkateswara Rao guilty under three counts (charge No. 1 for the offence under Section 302 IPC for intentionally causing the death of Kanulla Nagendramma, charge No. 2 for the offence under Section 302 IPC for intentionally causing the death of Torlikonda Seetharavamma and charge No. 3 for the offence under Section 307 IPC for attempting to commit murder of Basidi Yelamanda @ Bullemma) and convicted him accordingly and sentenced him to suffer imprisonment for life and to pay fine of Rs. 500/- in default to suffer S.I. for six months for committing murder of Nagendramma; imprisonment for life and fine of Rs. 500/- in default to suffer S.I. for six months for committing the murder of Seetharamma and R.I. for seven years and fine Rs. 500/- in default to suffer S.I. for six months for attempting to commit murder of Yelamanda @ Bullemma.

(2.) The appellant/accused was put on trial for the following charges. Charge No. 1 for the offence under Section 302 IPC for intentionally causing the death of Kanulla Nagendramma punishable under Section 302 IPC. Charge No. 2 for the offence under Section 302 IPC for intentionally causing the death of Torlikonda Seetharavamma. Charge No. 3 for the offence under Section 307 IPC for attempting to commit the murder of Badisa Yelamanda @ Bullemma.

(3.) To bring home the guilt of the accused for the offence with which he stood charged, prosecution examined 14 witnesses and marked 30 documents and exhibited 19 material objects.