VEERAMANENI SRINIVAS RAO Vs. STATE BY PUBLIC PROSECUTOR

JUDGEMENT

(1.) The accused in Sessions Case No. 243 of 2005 on the file of the IV Additional District and Sessions Judge (Fast Track Court), Karimnagar who was convicted for the offence punishable under Section 302 I.P.C. and sentenced to undergo Imprisonment for Life and to pay a fine of Rs. 500/-, in default to undergo simple imprisonment for a period of two months by judgment dated 10.02.2006 is the Appellant herein.

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

(3.) PW 1 is the son, PW 2 is the brother of the deceased and the accused is the brother-in-law of the deceased. PW 1 is the son of the first wife of the deceased. After her death, he married another lady and was blessed with two daughters. About six months prior to the date of incident, she also died. During her life time, the deceased advanced an amount of Rs. 2,00,000/- to his brothers-in-law. On 23.04.2004, the deceased along with his friend PW 4 went to the house of P Ws 1 and 2, informed to them that he was going to Sirsapalli to collect the amount of Rs. 2,00,000/- given by him to his brothers-in-law and then deposit the same in the names of his two daughters who were blessed through his second wife. So saying, he left the house along with his friend at 1 P.M. Then they both reached Sirsapalli by 3 PM to the house of his brother-in-law (the accused), as no person was there at the house, they went to Huzurabad and then the deceased purchased sweet packets and again went to Sirsapalli by 8 PM and found the accused sleeping in the house along with his two children. Then they woke him up and the deceased informed that he came to collect Rs. 2,00,000/-. On that, the accused asked him as to what happened to the money which he is having. So saying, he took a stick and beat him on his head and face. Seeing the same, due to fear PW 4 ran away from the scene.