LEKKALA KRISHTAPPA Vs. STATE OF A. P.

JUDGEMENT

(1.) The sole accused in Sessions Case No.175 of 2013 on the file of the learned Additional Sessions Judge, Hindupur, 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 Lekkala Narappa (hereinafter referred to as 'the deceased') on 13/8/2012 at about 9:00 A.M. at Sathyamma Temple by beating him with a pestle on the abdomen. Vide judgment, dtd. 7/9/2015, the learned Sessions Judge convicted the accused for the offence punishable under Sec. 302 I.P.C. and sentenced him to suffer Rigorous Imprisonment for life and also to pay a fine of Rs.10,000.00, in default, to undergo Simple Imprisonment for a period of six months.

(2.) The facts, as revealed in 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 in Telugu, to which, the accused pleaded not guilty and claimed to be tried.