TANIKONDA PETURU Vs. PUBLIC PROSECUTOR HYDERABAD

JUDGEMENT

(1.) The sole accused in Sessions Case No. 403 of 2013 on the file of Sessions Judge, Guntur, is the appellant herein. He was tried for an offence punishable under Sec. 302 of Indian Penal Code ['I.P.C."], for causing the death of one Tanikonda Venkayamma ['Deceased"] with a pestle on her head on 15/2/2012. By its Judgment, dtd. 28/3/2014, the learned Sessions Judge convicted the accused and sentenced him to suffer imprisonment for life for the offence punishable under Sec. 302 I.P.C.

(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.