GAMPA SRINIVASA RAO, VISAKHAPATNAM Vs. P. P. , HYD

JUDGEMENT

(1.) The sole accused in Sessions Case No. 114 of 2012 on the file of the learned VII Additional Sessions Judge (Fast Track Court), Visakhapatnam, is the appellant herein. He was tried for an offence punishable under Sec. 302 of Penal Code, 1860 ('I.P.C.') for causing the death of one Gampa Narsimha Naidu (hereinafter referred to as 'the deceased') on the morning of 7/3/2011 between 7 : 00 A.M. and 7 : 30 A.M., in the water channel passing through the paddy crop of the deceased. Vide judgment, dtd. 30/1/2015, the learned Sessions Judge convicted the accused for the offence punishable under Sec. 302 I.P.C. and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000.00, in default, to undergo rigorous imprisonment for six months.

(2.) The facts, as disclosed 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.