NATAKAM RAJARAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as the Public Prosecutor.

(2.) This is an appeal against the sentence and conviction passed against the sole accused in S.C.No.451 of 1999 by the II Additional Sessions Judge, Fast Track Court, Adilabad.

(3.) The case of the Prosecution was that the accused underthe belief that his accounts were not being settled by the deceased, after the accused had been dismissed from service by the railways, and, therefore, he committed the murder of the deceased on 22-05-1999 at about 09-00 a.m. near the C & W Workshop of the railways at Bellampalli.