KAMALESH KUMAR TEWARI Vs. STATE OF A P

JUDGEMENT

(1.) These two appeals are filed by sole accused in S.CNo. 268 of 1996, who has been found guilty of committing an offence under Section 302 of the Indian Penal Code and has been sentenced to suffer rigorous imprisonment for life.

(2.) Criminal Appeal No. 272/1997 is preferred through Advocate Sri C. Praveen Kumar, whereas Criminal Appeal No. 534 of 1997 is preferred by the accused himself through jail. Though on record there are two appeals, but for all practical purposes, we take it that the accused has preferred only one appeal questioning the decision of the trial Court and we decide these appeals as one in the following manner by a common Judgment.

(3.) The accused was charged alleging that on 15-5-1995 around 3 p.m. at Pavan Talkies, Nizamabad town, he committed murder of Thota Maruthi, intentionally and knowingly, causing his death by inflicting injuries on the chest and thus committed an offence punishable under Section 302 of the Indian Penal Code.