THAMMINENI BHASKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellant who is Accused No.1('A-1') was convicted under Ss. 302 and 364 of the Indian Penal Code, 1860 ('IPC') and was sentenced to life imprisonment and to pay a fine of Rs.5,000.00 and seven years of rigorous imprisonment and fine of Rs.5,000.00 under Sec. 201 of the IPC with the direction that both the sentences shall run concurrently. In the event of default in payment of the fine, he was directed to undergo further imprisonment of six months.

(2.) The aforesaid judgment and order of conviction and sentence have been confirmed by the High Court by the impugned Judgment and order dtd. 19/6/2024.

(3.) The prosecution case is that the deceased Bhoominadhan was an auto driver. The family of the deceased consisting of his father Rajagopal Vellimalai @ Peddodu-PW-1 and his mother-PW-2 along with elder brother-PW-3 were living in Chandrababu Nagar, Nellore. The appellant-A-1 was known to them as he was also involved in auto business, but was living in Sramika Nagar, Nellore.