ROBBA RAMANNA DORA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in SC No.72/95 who was tried by III Additional Sessions Judge, Visakhapatnam is the appellant herein and he was facing the charge punishable under Section 302 of IPC. On evidence the learned Judge found that the charge levelled against was proved and therefore he proceed to convict him and sentence him to suffer imprisonment for life. Hence, this is an appeal by the accused through jail.

(2.) Prosecution story can be briefly narrated as follows:

(3.) It is further slated by the prosecution that on 11-11-1994 at about 5.00 p.m. while the accused along with PW1 and PW2 and others were returning home, the accused went to the sugar field of the deceased and cut four sugarcane stumps and distributed between PW1 and PW2 and himself. The deceased same out of the field and questioned the accused as to why he had cut the sugar cane stumps. There was exchange of hot words between the two. The accused alleged to have suddenly inflicted a cut injury on the neck of the deceased and four or five injuries were again caused on the face of the deceased. The incident in question was noticed by PWs.1 and 2. They had alleged to have accompanied the accused. They informed the members of the deceased about the incident. PW1 gave a report to the police station, thus on the strength of Ex.P1 given by PW1 the offence was registered against the accused. It is further alleged by the prosecution that on 4-4-1995 MO.5, knife, was produced by the accused from his mother's house and handed over the same to the Police.