MOHAMMAD JAVEED Vs. P. P. , HYD

JUDGEMENT

(1.) The sole accused in Sessions Case No.141 of 2013 on the file of the learned VIII Additional District and Sessions Judge, Vijayawada, Krishna District is the appellant herein. He was tried for the offences punishable under Ss. 302, 380 and 201 I.P.C.

(2.) Vide judgment, dtd. 27/11/2014, the learned Sessions Judge, while acquitting the accused for the offences punishable under Ss. 380 and 201 I.P.C., convicted him for the offence punishable under Sec. 302 I.P.C. and accordingly, sentenced him to suffer rigorous imprisonment for life and to pay a fine of Rs.100.00, in default, to suffer simple imprisonment for a period of fifteen days.

(3.) The substance of the charge against the accused is that on 9/4/2012, at Irrigation canal situated at western side of Avutu Siva Reddy land, Nunna Gunadala Road, Vijayawada, caused the death of one Syed Shamsheer (hereinafter, referred to as "the deceased") and thereafter, committed theft of cash of Rs.42,000.00 and one cell phone and later, took the dead body to Irrigation canal and threw it in the canal to screen the evidence.