GONGADI RAMA SUBBARAYUDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE appellant was tried by the Court of the learned I Additional district and Sessions Judge, Cuddapah, in Sessions Case No. 185 of 2000, for the offence of murdering his younger brother, by name G. Siva Nagabushanam, in the intervening night of 15th/16th of January, 2000. The trial Court convicted the appellant of the said offence and imposed punishment of imprisonment for life, through its judgment dated 09-02-2001. Hence, this appeal.

(2.) THE mother of the appellant, P. W. 1, submitted a complaint, Ex. P-1, before the p. S. Pulivendula, stating that:

(3.) THE First Information Report (for short 'f. I. R. '), marked as Ex. P-6, was registered and investigation was taken up. Rough sketch of the scene of offence was prepared as Ex. P-7. Inquest of the dead body was conducted under Ex. P-4 and postmortem was certified through Ex. P-5. Subsequently, F. S. L. reports were secured as Exs. P-10 and P-11.