KOTAPARTHI JOGAYYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal arises out of judgement, dated 03.12.2010, in Sessions Case No.170 of 2010 on the file of VIII Additional District and Sessions Judge (Fast Track Court), Visakhapatnam, whereby he has convicted the sole accused therein, who is the appellant in this appeal, for the offence punishable under Sec. 302 I.P.C. and sentenced him to suffer rigorous imprisonment for life and also to pay a fine of Rs. 500.00, in default, to undergo simple imprisonment for one month.

(2.) The case of the prosecution is briefly stated hereunder:

(3.) As the plea of the appellant was one of denial, he was subjected to trial, during which, the prosecution examined P.Ws.1 to 8, marked Exs. P-1 to P-8 and produced M.O.1 wooden stump. On behalf of the appellant, no evidence was adduced. On appreciation of the oral and documentary evidence, the Court below has disposed of the sessions case in the manner as mentioned above.