PUTTI VINOD Vs. STATE OF A. P.

JUDGEMENT

(1.) Accused No.1 in Sessions Case No. 294 of 2012 on the file of XIII Additional District and Sessions Judge, Narasaraopet, is the appellant herein. He along with Accused No. 2 [acquitted] were tried for an offence punishable under Sec. 302 read with 34 of Indian Penal Code ['I.P.C.'], for causing the death of one Kshatri Nagamani ['Deceased'] on 5/10/2011 at 4.00 p.m. at Subabul Garden. By its Judgment, dtd. 17/11/2014, the learned Sessions Judge convicted Accused No.1 alone for the offence punishable under Sec. 302 I.P.C. and sentenced him to suffer rigorous imprisonment for life and to pay fine of Rs.1,000.00 in default to undergo simple imprisonment for one month.

(2.) The facts, in the issue, 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.