R RAMESH Vs. STATE OF A F

JUDGEMENT

(1.) A-2 in Sessions case No. 105/95 on the file of the IV Additional Metropolitan Sessions Judge, Hyderabad, preferred this appeal against the judgment and order dated 6-10-95 convicting and sentencing him to undergo imprisonment for life for the offence of murder punishable under Section 302 r/w Section 34 IPC.

(2.) A-1 & A-2 in PRC No. 18/94 on the file of VI Metropolitan Magistrate, Hyderabad, were committed to Sessions Court as the offences alleged to have been committed by them are exclusively triable by a sessions Court. After committal of thecase, A-l died and the case as against him abated. A-2 was tried for the offence of murder under Section 302 IPC.

(3.) The gravamen of the charge against the appellant is that on 6-12-89 at about 22:30 hrs at Ratnanagar within the limits of Kachiguda Police Station, Hyderabad, he along with A-1 committed the murder of one Hari Krishna by stabbing him on his stomach. The deceased succumbed to the injury at 2:15 hrs on 10-12-89 in Osmania General Hospital, Hyderabad.