BATHULA BALAJI, GUNTUR Vs. STATE, REP. PP THRMANGALAGIRI

JUDGEMENT

(1.) Accused No. 1 to 4 were charged for the offence punishable under Sections 302 read with 34 of Indian Penal Code, 1860 ['I.P.C.'] for causing the death of one Marri Veeranarayana ['Deceased'] on 08.06.2011 at about 12.30 a.m. By its Judgment, dated 21.03.2014, in Sessions Case No. 71 of 2012, the III Additional Sessions Judge, Guntur, while acquitting Accused No. 3 and 4 for the offence punishable under Section 302 read with 34 I.P.C., convicted Accused No. 1 for the offence punishable under Section 302 I.P.C., and sentenced him to suffer imprisonment for life and to pay fine of Rs.1,000/-. The case against Accused No. 2 was abated as he died on 18.06.2013.

(2.) The facts disclose as under:

(3.) On appearance of the accused, copies of documents as required under Section 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 Section 209 Cr.P.C. Basing on the material available on record, charges 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.