KASTHURI BHUMANNA Vs. STATE OF A P

JUDGEMENT

(1.) Kasthuri Bhumanna, the appellant, has challenged the legality of the judgment dated 18-02-2013, passed by the I Additional Sessions Judge, Adilabad, whereby the learned trial court has convicted the appellant for offence under Section 302 IPC, sentenced him to undergo life imprisonment, imposed a fine of Rs.1,000/- and further directed to suffer simple imprisonment for a period of six months in default thereof.

(2.) Briefly the facts of the case are that Bontha Ravi (PW.1) submitted a report (Ex.P.1) before the Police Station Neradigonda, wherein he claimed that in the night of 26-01-2012, while he and his mother were sleeping inside their house, his father was sleeping in the courtyard. Around 11:00 p.m., they heard hue and cries of his father, Bontha Narayana. They rushed to his rescue. They found him in a pool of blood. His father informed him that the appellant had hacked him with a sickle. They shifted his father to the Nirmal Hospital. Upon the advice of the doctors, they were shifting him to Hyderabad for better treatment. But, on the way to Armoor, his father succumbed to the injuries. On the basis of this report, FIR. No. 2 of 2012 (Ex.P.9) was chalked out by the Police for offence under Section 302 IPC. During the course of the investigation, the appellant was arrested. He was put up for trial.

(3.) In order to substantiate its case, the prosecution examined fourteen witnesses, submitted twelve documents, and produced ten material objects. The defence did not choose to adduce any oral or documentary evidence. After appreciating the evidence, the learned trial court convicted and sentenced the appellant as aforementioned. Hence, this Appeal before this Court.