PRRELA VEERALAH Vs. STATE OF A P

JUDGEMENT

(1.) THE sole accused in S. C. No. 48 of 2002 on the file of the V Additional District and Sessions judge, (Fast Track Court), Khammam, at kothagudem; is the appellant. He was convicted for the offence punishable under section 302 I. P. C. , and was sentenced to undergo rigorous imprisonment for life, and to pay a fine of Rs. 500/-; and in default, to undergo simple imprisonment for one month.

(2.) THE appellant was accused of committing murder of his brother, late China Muthaiah. It was alleged that he had quarreled with the deceased, in the morning of 16-02-2001; and at 10. 00 p. m. , on that day, he came to the house of the deceased, with a knife, M. O. 2, and stabbed indiscriminately. The deceased-Muthaiah, is said to have succumbed to the stab injuries and died on the spot. The wife of the deceased-P. W. 1, lodged a complaint with the Police, in the morning, of next day. The inquest panchanama was conducted, and the report thereof, is marked as Ex. P-4. Thereafter, postmortem of the dead body was conducted, and Ex. P-9 is the postmortem report. M. O. 2, the knife, and various articles, recovered from the dead body; were sent for analysis, by the forensic Science Laboratory. Ex. P-8 is the f. S. L. report.

(3.) THE investigation was conducted by the circle Inspector of Police, P. W. 8, and the charge-sheet was filed, accusing the appellant, of committing the murder of the deceased.