MADAMANCHI SREENIVASA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused-Madamanchi Srinivasa Rao in SC No.490 of 1993 on the file of the III Additional Sessions Judge, Guntur, is the appellant herein. He was tried for the offences punishable under Sections 364, 302 and 201 IPC. The substance of the charges against the accused is that on 11-11-1991 the accused kidnapped one Kalluri Prashant aged about 13 years, caused his death by typing a nylon rope around his neck and then by keeping the dead body in a gunny bag, threw the same in the branch canal with an intention of screening the said offence.

(2.) The case of the Prosecution, in brief, is as follows:

(3.) The plea of the accused is one of denial. He did not choose to examine any defence witnesses on his behalf but contradictions in the statements of PWs.1, 3, 7 and 9 recorded under Section 161 (3) Cr.P.C. have been marked as Exs. Dl to D7.