KOTTE RAGHU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellant is convicted for the offence under Sec. 304 Part-II of IPC and sentenced to undergo rigorous imprisonment for a period of four years vide judgment in S.C.No.591 of 2008 dtd. 17/3/2008 passed by the I Additional Sessions Judge, Karimnagar. Aggrieved by the same, present appeal is filed.

(2.) The case of the prosecution is that the deceased is the son of P.W.1. The deceased and the appellant went to Punjab for doing labour work and they came back. There were disputes between the appellant and the deceased at Punjab regarding lifting of cotton bags. The son of P.Ws.1 and 2 was found dead on 15/2/2008 at a club and the Manakundur, Karimnagar District registered a case under Sec. 302 of IPC suspecting that it was the appellant who had killed the deceased by beating him on his head with stone keeping previous enmity in mind. The police having concluded investigation filed charge sheet for the offence under Sec. 302 of IPC against the appellant.

(3.) The learned Sessions Judge examined P.Ws.1 to 17 on behalf of the prosecution and marked Exs.P1 to P14 and also M.Os.1 to 9 during the course of trial.