MANJUNATHA REDDY Vs. THE STATE REPRESENTED BY THE INSPECTOR OF POLICE HUDCO POLICE STATION KRISHNAGIRI DISTRICT.

JUDGEMENT

(1.) The appellant is the first accused in SC.No.31 of 201 on the file of the learned Additional District and Sessions Judge, Krishanagiri. Apart from the appellant herein, there were two other accused persons, viz., one Mr.Manjunatha Reddy, S/o.Nagi Reddy and Mr.Ravi, S/o.Munirajappa. The Trial Court framed as many as four charges as against the accused persons, viz., 341 Penal Code [against A1 to A3], 506[i] and 302 Penal Code [against A1] and 302 read with 34 Penal Code [as against A2 and A3]. By the judgment dated 18.01.2013, the Trial Court acquitted A2 and A3 from all the charges levelled against them ; but convicted the appellant herein for the offences under section 341, 506[i] and 302 Penal Code and sentenced him to undergo one month simple imprisonment for the offence under section 341 Penal Code ; sentenced him to undergo six months simple imprisonment for the offence under section 506[i] Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 2500.00, in default, to undergo 2 months simple imprisonment. Challenging the said conviction and sentence, the appellant/A1 is before this Court with this appeal.

(2.) The case of the prosecution in brief, is as follows:-

(3.) When the above incriminating materials were put to the accused under section 313 Crimial P.C. the denied the same as false. However, they did not choose to examine any witness on their side nor marked any document.