MOHDIMRAN KHAN Vs. STATE OF AP

JUDGEMENT

(1.) This appeal is arising out of the judgment dtd. 17/2/2014 in S.C.No.532 of 2011, on the file of II Additional Metropolitan Sessions Judge, Hyderabad, whereunder, the appellant was convicted under Sec. 235 (2) of Cr.P.C. for the offence punishable under Sec. 302 of IPC and was sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.5,000.00, and in default of payment of fine, he shall undergo simple imprisonment for a period of three months.

(2.) The appellant is the sole accused. The case of the prosecution, in nutshell, is that on the intervening night of 1st/2/11/2010, the accused murdered the deceased Katimani Pratap @ Sunder Raj by assaulting with a cement tile boulder, causing injuries on the head in front of the shop bearing No. 18/2/342/C, near Seven Temple, Jangammet, Hyderabad.

(3.) Basing on the report of PW-1, a crime was registered against the accused vide Crime No.377 of 2010, of Chatrinaka Police Station for the offence punishable under Sec. 302 of IPC. During the course of investigation, the Investigating Officer visited the scene of offence, examined the witnesses, recorded their statements under Sec. 161 Cr.P.C., conducted inquest over the dead body of the deceased, forwarded dead body for postmortem examination, observed the scene of offence, prepared crime report, apprehended the accused on 11/11/2010, recorded his confession in the presence of panch witnesses, seized the material objects and after receiving the medical reports, laid the charge sheet against the accused for the above said offence.