(1.) The appellant herein is the sole accused in Session Case No.108 of 2016 on the file of the Principal District and Sessions Judge, Visakhapatnam. He was tried and convicted for the charge under Sec. 302 IPC and sentenced to suffer imprisonment for life and to pay fine of Rs.2,000.00 and in default of payment of fine, directed to suffer simple imprisonment for a period of one month under the judgment dtd. 30/11/2017. The said conviction and sentence are questioned in this appeal. Case of the prosecution:
(2.) (i) One Kaki Rambabu (hereinafter referred to as "the deceased") is the son of P.W.1-Kaki Nookaraju and friend of the accused. On 5/8/2013, accused and deceased attended the birthday function of the son of P.W.4. The mobile phone of the accused was missing, for which the accused suspected the deceased and there was an altercation between the deceased and the accused. They abused each other touching the characters of ladies of their respective family members. P.W.4, P.W.5 and another L.W.8-Pithani Srinu @ Srinivasa Rao interfered and pacified the matter and sent them to their respective houses at 11:30 p.m. from the house of P.W.4.
(3.) The accused denied the evidence of the prosecution as false and his specific case is that there was no previous enmity. The case is foisted with false allegations, citing all the relatives of the deceased and that he is innocent.
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