PASILA PRASAD Vs. STATE OF A.P.

JUDGEMENT

(1.) The sole accused in Sessions Case No. 80 of 2013 on the file of X Additional District and Sessions Judge, Visakhapatnam at Anakapalle, is the appellant herein. He was tried for the offence punishable under Sec. 302 of Indian Penal Code ['I.P.C.'] for causing the death of one Guntla Ramana ['deceased'] on 8/2/2013 at 9:30 hours in Sammangi Apparao's Zirayath land, Bapadupalem Village, Paravada Mandal. By its Judgment, dtd. 22/9/2014, the learned Sessions Judge convicted the accused for the offence punishable under Sec. 302 I.P.C. and sentenced him to suffer imprisonment for life and to pay a fine of Rs.500.00 in default to suffer simple imprisonment for three months.

(2.) The facts, as culled out from the evidence of the prosecution witnesses, are as under:

(3.) On appearance of the accused, copies of documents as required under Sec. 207 Cr.P.C., came to be furnished. Since the case is triable by Court of Sessions, the matter was committed to the Sessions Court under Sec. 209 Cr.P.C. Basing on the material available on record, charge as referred to above came to be framed, read over and explained to the accused, to which, the accused pleaded not guilty and claimed to be tried.