FIROZ KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant was convicted for the offence under Sec. 302 of IPC and was sentenced to undergo imprisonment for life. The said finding of the learned Sessions Judge is questioned in the present appeal.

(2.) Heard Sri S.Surender Reddy, learned legal aid counsel for the appellant and Sri Arun Kumar Dodla, learned Additional Public Prosecutor for the respondent/State.

(3.) The appellant is the son of Smt.Mumtaz Begum (the deceased). PWs.2 and 5 are the owners of the house where the appellant, the deceased, and their family were staying. PW3 is the neighbour living in the same house. PW4 is the paternal aunt of the appellant.