IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1665 OF 2005

Kokku Sudhakar        ...Appellant(s)

Versus

State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of A.P.        ...Respondent(s)

O  R  D  E  R

Heard learned counsel for the parties.

The sole appellant was convicted by the Trial court under Section 302 of

the  Indian  Penal  Code,  1860  [for  short,  “I.P.C.”]  and  sentenced  to  undergo

imprisonment for life and to pay fine of Rupees ten thousand; in default, to undergo

further simple imprisonment for a period of  one year.  He was further  convicted

under Section 309 I.P.C. and sentenced to undergo simple imprisonment for a period

of one year.  The sentences were, however, ordered to run concurrently.  On appeal

being preferred, High Court confirmed the convictions.  Hence, this appeal by special

leave.

Having heard learned counsel  for the parties at length and perused the

records, we are of the view that the Trial Court as well as the High Court convicted

the  appellant  upon  threadbare discussion  of  evidence  and no  interference  by  this

Court is called for.

The criminal appeal is, accordingly, dismissed.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

......................J.       [AFTAB ALAM]

New Delhi, October 14, 2008.