LAWS(TLNG)-2019-3-195

THUPAKULA ANJANEYULU ANJI Vs. STATE OF A.P.

Decided On March 06, 2019
Thupakula Anjaneyulu Anji Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) The appellant, Thupakula Anjaneyulu @ Anji, has challenged the legality of the judgment, dated 18.10.2013, passed by the Principal Sessions Judge, Mahabubnagar, whereby the learned judge has convicted the appellant for offence under Section 302 IPC, and sentenced him to life imprisonment, and has also convicted him for offence under Section 404 IPC and sentenced him to five years of rigorous imprisonment.

(2.) Briefly the facts of the case are that on 12.06.2012, Mr. Md. Fareed (P.W. 4), the Village Revenue Officer, lodged a report (Ex. P. 1) with the Police Station, Jadcherla wherein he claimed that on 12.06.2012, around 4:00 pm, they have discovered a dead body of an unknown person in Jadcherla Sivar, NH-44 road to Badepally Club beside road, near Vasundara Estate, Survey No.18. According to the complainant, the person was aged between twenty-five to thirty years. He was killed by some unknown miscreants with the use of three granite stones. Injuries were caused on hands, legs and testicles. The deceased wore light cream colour full shirt, a white innerwear, ash colour pant, and ash colour underwear. Height of the person is five feet five inches, whitish complexion, and on the right knee, a white bandage was there. According to the complainant, yesterday between 11:00 a.m. to 12:00 at night, some unknown persons might have killed the said deceased person. Hence the report to the police. On the basis of the said report (Ex. P. 1), the police chalked out a formal FIR, namely FIR No. 162 of 2012 (Ex. P. 6) for offence under Section 302 IPC.

(3.) During the course of investigation, the appellant was arrested by the police. On the basis of the alleged confessional statement made by him, he was put up for trial. In order to substantiate its case, the prosecution examined eleven witnesses, and submitted eight documents. The defense neither examined any witness, nor submitted any documents. After going through the evidence produced during the trial, the learned trial court convicted and sentenced the appellant as aforementioned. Hence, this appeal before this Court.