IN RE, KONDEPUDI RAMAM Vs. STATE

JUDGEMENT

(1.) In Session Case No. 27 of 1962, the learned Sessions Judge, Rajahmundry convicted the sole accused, Kondepudi Ramam of an offence under Section 302 Indian Penal Code and sentenced him to imprisonment for life. He also recorded in his Judgment as follows :

(2.) This is an unfortunate case of a young student of a school having been fatally stabbed by another student at the threshold of a class room. The prosecution evidence, supported by twenty witnesses, is to the following effect.

(3.) Anupoji Varahanarasimhachari (hereinafter referred for convenience as deceased) and the accused were students studying in B Section of Class XI in M. S. L. N. C. M. P. School at Kakinada. They were on cordial terms. As usual, they went to attend the class on 12-04-1962 which was the last day before the beginning of the summer vacation. The deceased was sitting in the third row along with P.W. 2 and other students. The accused was sitting as usual in the fourth row along with P.W. 4, P.W. 10 and other students. The deceased was a strong-and well-built young lad of 18 years and was also the leader of the class. In such capacity, he had to maintain discipline among the students at times when no teacher was present, in the class. The working hours were, from 7 a.m. to 11-15 a.m., divided into five periods with intervals as follows : 1st period7 a.m. to 7-40 a.m. Interval7-40 a.m. to 7-46 a.m. 2nd period7-45 a.m. to 8-25 a.m. Interval8-25 a.m. to 8-30 a.m. 3rd period8-30 a.m. to 9-10 a.m. Interval9-10 a.m. to 9-25 a.m.