ADICHERLA RAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant/accused has preferred the present appeal aggrieved by his conviction vide judgment dtd. 21/6/2014 in S.C.No.23 of 2012 on the file of the VI Additional District and Sessions Judge, Godavarikhani, Karimnagar District.

(2.) Heard Sri K.Raghunath Reddy, learned Senior counsel for the appellant, learned Additional Public Prosecutor for respondent-State and perused the record.

(3.) The case rests on circumstantial evidence and the FIR was registered on the basis of Extra Judicial Confession made by the appellant to PW.4 that the appellant killed the wife of PW.1. Pursuant to such Extra Judicial Confession, PW.4 informed policed and FIR was registered and case was investigated.