DADISETTI RAMBABU RAMU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in Sessions Case No. 317 of 2013 on the file of the Additional District and Sessions Judge, West Godavari, Kovvur, is the appellant herein. He was tried for the offence punishable under Sections 302 of Indian Penal Code, 1860 ['I.P.C.'], for causing the death of one Kakarla Subba Rao ['Deceased'] on 06.05.2009. By its Judgment, dated 01.10.2014, the learned Sessions Judge, convicted the appellant and sentenced him to suffer imprisonment for life and to pay fine of Rs.1,000/- for the offence punishable under Section 302 I.P.C., in default to suffer rigorous imprisonment for two months.

(2.) The case of the prosecution is as under:

(3.) On appearance, 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, charge as referred to above came to be framed, read over and explained to the accused, to which, he pleaded not guilty and claimed to be tried.