GUDE VIJAYARAM Vs. STATE OF A.P.

JUDGEMENT

(1.) A-1 in Sessions Case No.211 of 2007 on the file of the Metropolitan Sessions Judge, Vijayawada, filed this appeal, feeling aggrieved by his conviction for the offence under Sec. 302 I.P.C. and sentencing inter alia to imprisonment for life.

(2.) The charges framed against the accused who are nine in number, read as under:

(3.) As the plea of the accused was one of denial, they were made to stand trial during which, the prosecution examined PWs.1 to 16, got marked Ex.P1 to P23 marked and produced MOs. 1 to 6. On behalf of the defence, no oral evidence was let in. However, they got Ex.D1 to D5 marked.