- (1.) This appeal is directed against the judgment and order passed by the High Court of Judicature, Andhra Pradesh in Criminal Appeal No.1113 of 2004 dated 11th August, 2006. By the impugned judgment and order, the High Court has affirmed the findings and the conclusions reached by the II Additional Sessions Judge (Fast Track Court No.II) in S.C.No.159 of 2001 dated 21.04.2004. The Trial Court, after ignoring the minor contradictions, has come to the conclusion that the Prosecution has proved the case against the accused person. Accordingly, it has convicted and sentenced the accused person to undergo imprisonment for life under Section 302 of the Indian Penal Code (for short 'I.P.C.').
(2.) We have heard Mr.A.T.M.Ranga Ramanujam, learned senior counsel for the appellant. The learned senior counsel would contend that the finding and conclusion reached by the Trial Court is fully perverse and, therefore, requires interference of this Court. In support of this contention, the learned senior counsel would take us through the evidence of P.W.Nos.1,2,6, 16 and 17.
(3.) We have carefully perused the evidence that was read to us by Shri Ranga Ramanujam. After reading the evidence, we cannot agree with the submission that the findings of the Trial Court as well as the High Court suffers from the vice of perversity. In that view of the matter, we cannot accept the submission of the learned senior counsel Shri Ranga Ramanujam.;