KONDAPALLY MUTHYALU Vs. STATE
LAWS(APH)-2001-2-6
HIGH COURT OF ANDHRA PRADESH
Decided on February 19,2001

KONDAPALLY MUTHYALU Appellant
VERSUS
STATE Respondents

JUDGEMENT

T.Ch.Surya Rao, J. - (1.)Both the appellants stand convicted for the offence of murder punishable under Section 302 IPC
(2.)The gravamen of the charge against them was that on 6-3-95 at about 10 p.m. in their house at Pedda Ummenthal Village, they did commit murder by intentionally causing the death of the deceased Kondapally Ramchandraiah, s/o Venkaiah of Peddda Ummenthal Village, by the first accused strongly hitting on the head of the deceased with a pounder, and the second accused beating the deceased with stick all over the body, which resulted in his death, and thereby both of them committed an offence of murder punishable under Section 302 IPC.
(3.)At the time of the trial, the prosecution examined 10 witnesses. The case of the prosecution, as unfolded by the testimony of the witnesses, in brief may be stated thus:


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