ARIPAKA KANAKA APPA RAO Vs. STATE

JUDGEMENT

(1.) The sole accused in Sessions Case No.48 of 2006 on the file of the IX Additional Sessions Judge (Fast Track Court), Visakhapatnam is the appellant before us. He challenged the judgment, dated 06-10-2006, rendered by the trial Court and the conviction recorded against him for the offence under Section 302 of IPC whereunder he was sentenced to undergo life imprisonment and to pay a fine of Rs.2,000/-.

(2.) (a) The gravamen of charge against the appellant is that on 19-11-2005 at about 110' Clock in the night in his house situated at E. Bonangi village, he by means of strangulation as well as beating with the head of Usha Sewing Machine caused the death of his wife, by name Aaripaka Kumari, and thereby committed the offence of murder punishable under Section 302 of IPC.

(3.) We have heard Sri Aravindu Maturi, learned Counsel for the appellant-accused and the learned Public Prosecutor for the respondents-State.