PASUPULA NARSAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Criminal Appeals Nos. 362 of 1980 and 591 of 1980 are preferred by the sole accused in Sessions Case No. 55 of 1979 on the file of the Sessions Judge Adilabad. While Criminal Appeal No. 591 of 1980 is preferred by him from jail, Criminal Appeal No. 362 of 1980 is preferred by an Advocate on instructions from his relatives. The appellant is thus common in both these appeals.

(2.) The appellant, Pasupula Narasaiah, is an young boy. He was convicted under S. 302, I.P.C. and sentenced to imprisonment for life. He was also convicted under S. 380 and sentenced to suffer rigorous imprisonment for two years by the learned Sessions Judge. Adilabad. The learned Judge directed that the two sentences should run concurrently.

(3.) The case of the prosecution is briefly as follows : The appellant is a resident of Sarangapur village. He was aged about 14 of 15 years. He was working as a farm servant under Sandu Nadipi Rajam. The deceased, Advala Ashamma, was an old woman aged over 50 years. She was living alone in her house at Sarangapur village. Her sons, who were married, were living separately in the same village.