VENKATESH REDDY Vs. STATE

JUDGEMENT

(1.) The appellant Venkatesh Reddy has come up with this Criminal Appeal, challenging the conviction and sentence imposed on him by the learned Additional District and Sessions Judge, Hosur, Krishnagiri District in S.C.No.54/2011, wherein the trial court has convicted him for offences under Sections 454 and 302 of IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/ -, in default, to undergo simple imprisonment for 2 years for the offence under Section 302 of IPC and no separate sentence was imposed for the offence under Section 454 of IPC.

(2.) The case of the prosecution is that on 03.03.2010 at 9.30 a.m. due to a quarrel with the deceased, the accused trespassed into the house of the deceased and caused extensive cut injuries on the body of the deceased Kanthammal and caused her death instantaneously. In connection with the same, a case in Crime No.58 of 2010 under Section 302 of IPC was registered against the accused on 03.03.2010. Ex.P.1 is the complaint and Ex.P.16 is the First Information Report. On completing the investigation, the final report was filed alleging that the accused had committed the offences punishable under Sections 454 and 302 of IPC.

(3.) The trial court, accordingly, framed charges. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 11 witnesses were examined and 19 documents and 8 material objects were also marked. When the above incriminating materials were put to the accused u/s.313 Cr.P.C., he denied the same as false. His defence was a total denial. However, he did not choose to examine any witness nor to mark any document on his side. Having considered all the above, the Trial Court convicted the accused as detailed in the first paragraph of the judgment. Challenging the said conviction and sentence, the appellant is before this Court.