DEGALA RAVI Vs. STATE OF AP

JUDGEMENT

(1.) Accused in Sessions Case No.240 of 2011 on the file of XI Additional District Judge (Fast Track Court), Guntur at Tenali, preferred this criminal appeal under Section 374(2) Criminal Procedure Code (for short "Cr.P.C."), challenging the conviction and sentence passed in calendar and judgment dated 14.10.2011, whereby accused was found guilty for the offences punishable under Section 302 read with 394, 397, 307 and 411 of Indian Penal Code (for short "I.P.C.") and he was convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default to suffer simple imprisonment for a period of 3 months for the offence punishable under Section 302 of I.P.C.; sentenced to undergo rigorous imprisonment for a period of 7 years each and to pay a fine of Rs.500/- in default to suffer simple imprisonment for a period of one month for the offence punishable under Section 394 of I.P.C. and sentenced to undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs.500/- in default to suffer simple imprisonment for a period of one month for the offence punishable under Section 397 of I.P.C.; sentenced to undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs.500/- in default to suffer simple imprisonment for a period of one month for the offence punishable under Section 307 of I.P.C and further sentenced to undergo rigorous imprisonment for a period of 3 years and to pay a fine of Rs.500/- in default to suffer simple imprisonment for a period of one month for the offence punishable under Section 411 of I.P.C. The trial Court ordered that the substantive sentences shall run concurrently.

(2.) The appellant is the sole accused in S.C.No.240 of 2011, who allegedly committed murder of Inampudi Nagaraja Kumari during wee hours of 12.06.2010 and attempted to kill P.W.1 - Edara Anusha and P.W.2 - Inampudi Bharathi with M.O.1 - Knife and snatched away Gold Nanthadu, marked as M.O.7.

(3.) The deceased Inampudi Nagaraja Kumari and P.W.1 - Edara Anusha are the mother and daughter. The marriage of P.W.1 - Edara Anusha was performed with one Janardhan, resident of Emani Village, Duggirala Mandal and she is living at Emani Village to lead marital life. Ten days prior to the occurrence, P.W.1 - Edara Anusha was suffering from ill-health, came to her parental house and staying in the house of Inampudi Nagaraja Kumari. P.W.6 - Mekala Siva Nageswara Rao @ siva is the cousin of P.W.1 and the accused is the friend of said P.W.6 - Mekala Siva Nageswara Rao @ siva. Prior to the occurrence, P.W.6 - Mekala Siva Nageswara Rao @ siva introduced the accused to the family of Inampudi Nagaraja Kumari, since then he is visiting the house of Inampudi Nagaraja Kumari occasionally and staying there during nights.