SHAIK HAJI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed against the Judgment and decree dtd. 28/10/2013 in S.C.No.88 of 2013 passed by the learned Sessions Judge, Nizamabad.

(2.) The case of the prosecution as per the complaint given by the son of the deceased Zaithun Begum, under Ex.P1 is that his brother Shaik Haji hacked his mother to death with axe and ran away from that place. His younger brother Ahmed Hussain, who was working at Mumbai, used to send money to his mother for livelihood and accused was insisting his mother to give that money. When she refused to give to him, accused developed grudge against her and hacked her to death. On receiving the complaint on 11/7/2011 at about 2:30 PM, police registered a case in Cr.No.84 of 2011 under Sec. 302 of IPC.

(3.) To prove the guilt of the accused, prosecution examined P.Ws.1 to 13 on their behalf and marked ExsP1 to P12 and also marked M.Os.1 to 6. The trial Court after considering the oral and documentary evidence, convicted the accused under Sec. 235(2) of Cr.P.C for the offence punishable under Sec. 302 IPC and sentenced him to undergo R.I for life and to pay a fine of Rs.1,000.00, in default to suffer S.I for three months. Aggrieved by the said Judgment and decree, accused preferred the present appeal.