STATE OF A.P. Vs. SOMORE RAMJI RAMU

JUDGEMENT

(1.) Challenging the validity and the legality of the judgment dated 24.05.2011 rendered by the Court of the Assistant Sessions Judge, Adilabad, in S.C.No.286 of 2010, the appellant approached this Court by way of appeal.

(2.) In the grounds of appeal, it is urged that the judgment of the trial court is contrary to law, weight of evidence and probabilities of the case; that the learned judge ought to have seen that the ingredients to constitute the offence punishable under Section 307 I.P.C. are made out by the prosecution; that the learned judge ought to have taken into consideration the evidence of P.W-5 who is an injured witness; that the learned judge has not considered the evidence of the prosecution witnesses in correct perspective; and therefore, the appeal has to be allowed.

(3.) Reported to take it as heard by the learned Additional Public Prosecutor and also by the learned counsel appearing for the respondent-accused.