ADLA NARSIMHA RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal, under Section 374 (2) of the Code of Criminal Procedure, 1973, is filed by the appellant/A1 challenging the Judgment, dated 11.07.2014, passed in S.C.No.126 of 2014 by the VIII Additional Sessions Judge, Mahabubnagar, whereby, the appellant/A-1 was convicted of the offence punishable under Section 302 I.P.C. and sentenced to undergo imprisonment for life and to pay a fine of Rs.500/-, in default, to undergo rigorous imprisonment for a period of three(3) months.

(2.) Heard the learned counsel for the appellant/A1, learned Additional Public Prosecutor appearing for the respondent-State and perused the record.

(3.) In the course of submissions, it is brought to the notice of this Court by the learned Additional Public Prosecutor that the subject death is homicidal, however, the Doctor, who conducted post- mortem examination over the dead body of the deceased, or any person, who has acquaintance with the writing of the said Doctor, was not examined, but the post-mortem examination report was marked as Ex.P10 through PW.12-Investigating Officer.