MD. FAROOQ Vs. STATE OF A.P.

JUDGEMENT

(1.) This appeal is filed by appellant/accused aggrieved by the judgment dated 23.06.2010 in S.C.No.256 of 2009 passed by VI Additional District and Sessions Judge, Medak at Siddipet whereby the learned Judge convicted the accused for the offence punishable under Sec. 302 Penal Code and sentenced him to suffer RI for life and to pay fine of Rs.1,000.00 in default of payment of fine amount, to suffer SI for three months.

(2.) The prosecution case is thus:

(3.) The trial Court after considering both oral and documentary evidence observed that version of deceased in her dying declaration was convincing, credible and free from all infirmities and accordingly, convicted and sentenced the accused as stated supra.