REDDY SAMPATH KUMAR Vs. STATE OF A P

JUDGEMENT

(1.) Heard parties.

(2.) The sole appellant was put to trial under sections 302/201/467/468/420 IPC and under Section 15 (2) (b) of Indian Medical council Act 1956. The trial court after threadbare discussion of the evidence and documents placed on record convicted the appellant under Section 302 IPC and sentenced him to undergo rigorous imprisonment for the life and fine of Rs. 200/- each on five counts and in default to undergo simple imprisonment for one month on each count. On appeal, the High Court confirmed the conviction. Hence, this appeal by special leave.

(3.) The facts established are that in the intervening 11/12 March, 1998 the accused who was medical practitioner caused the death of his father-in-law, mother-in-law and their three minor children due to poisoning by pan curonium bromide, the trade name of which is 'pavulon which was administered through injection.