POLISETTY KALI VARAPRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri. P. Veera Reddy, learned Senior Counsel representing Sri. Sreekanth Reddy Ambati, learned Counsel appearing for the Appellant and Sri. S. Dushyanth Reddy, Additional Public Prosecutor for the State, through Blue Jeans video conferencing APP and with their consent, the appeal is disposed of.

(2.) Sole accused in Sessions Case No. 539 of 2011 on the file of XIII Additional District and Sessions Judge, Narasaraopet, is the Appellant herein. He was tried for an offence punishable under Sec. 302 Penal Code, 1860 ['I.P.C.'] for causing the death of one Mahammad Lakishma ['deceased'], daughter of one Rafi, on 26/1/2011 at 7.00 P.M. at Prakash Nagar, Narsaraopet. By its Judgment, dtd. 28/8/2014, the learned Sessions Judge convicted the accused under the said charge and sentenced him to suffer imprisonment for life and to pay fine of Rs.1,00,000.00 in default to undergo simple imprisonment for one year. Out of the fine amount collected from the accused, a sum of Rs.90,000.00 was awarded as compensation under Sec. 357 Cr.P.C. to PW1, who is the mother of the deceased.

(3.) The facts are as under: