TULUGU SOURA ALIAS TUMBUGU SOURA Vs. STATE

JUDGEMENT

(1.) THE appellant stands convicted under Section 302, I. P. C. and has been sentenced thereunder to undergo R. I. for life. He is also convicted under Section 201, I. P. C. but no separate sentence has been awarded against him on this count.

(2.) THE alleged occurrence took place in the year 1952. The accused was arrested in connection with the case in December, 1969, and after commitment he was tried for charges under Sections 302 and 201, I. P. C. in the Court below, and is convicted and sentenced as stated above.

(3.) THE accused in his Section 342 statement has completely denied the prosecution case in all its aspects. Both in the committing Court as also in the trial Court he has completely denied the prosecution allegation that he was absconding from the village after the occurrence. To this effect he has stated that he was staying in his maternal grandfather's house.