MIDDELA PARVAIAH Vs. THE STATE OF A.P.

JUDGEMENT

(1.) Assailing the judgment, dated 13.04.2011, in Sessions Case No.191 of 2010, on the file of the Court of the VII Additional Sessions Judge (FTC), Nizamabad, at Bodhan, wherein the sole accused was found guilty, convicted and sentenced to suffer imprisonment for life for the offence punishable under Section 302 of IPC, the present appeal is filed.

(2.) The gravamen of the charge against accused is that, on 04.01.2010, at about 12.00 p.m., at the house of the deceased, namely Smt.Thokala Anjavva, the accused is alleged to have caused her death by stabbing her with a sickle, as she failed to pay money, as demanded by him, and, thereafter, erased the blood stains on the sickle by wiping it off with a blanket.

(3.) The facts, as culled out, from the evidence, adduced by the prosecution witnesses, are as under: