KADRAKA MANGULU Vs. STATE OF

JUDGEMENT

(1.) Aggrieved by the manner of appreciation of the evidence and the judgment of the II Additional Sessions Judge (F.T.C.) Parvathipuram, Vizianagaam, dated 25.05.2012, in Sessions Case No.22 of 2011, which lead to the conviction of the appellant for the offence under Section 302 IPC and sentence of life, the appellant comes before us by way of this appeal.

(2.) Briefly the facts of the case are as under:

(3.) The concerned magistrate, after taking cognizance of the case, committed the same to the Sessions Division, Vizianagaram , by virtue of orderes in P.R.C. No 4/11 The Sessions Judge in turn, made over the case to the Special Court for Trial of Cases under the Scheduled Caste, Scheduled Tribes (Prevention of Atrocities) Act, Vizianagaram. After framing the charge under Section 302 IPC, the court conducted the trial of the case. During the course of which, PWs.1 to 7 were examined and Exs.P1 to P13 and MOs.1 to 4 were marked. By considering the evidence and the material on record, the Court passed the impugned judgment, against which this appeal is preferred on the following grounds: