DOKAL SINGH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Challenge in this Appeal is to the judgment, dtd. 27/10/2014, rendered in S.C.No.56 of 2013 on the file of the learned XIII Additional District and Sessions Judge, Gajuwaka, whereby the accused was convicted for the offence punishable under Sec. 302 IPC and was sentenced to undergo imprisonment for life and to pay a fine of Rs.1000.00 and in default of payment, to undergo simple imprisonment for a period of one month.

(2.) The facts of the prosecution case lie in a narrow compass and may be stated as follows:

(3.) The deceased by name Gajjala Apparao was an employee working in Steel Plant, Visakhapatnam. On 11/7/2012 at about 08:30 a.m., he entered the premises of the said Steel Plant on his bicycle to attend his duties. At that time, the accused suddenly attacked him with an iron rod and beat him indiscriminately on his head and other parts of the body. P.W.2, who is an employee working in the Steel Plant, also entered the Steel Plant premises to attend his duties. He was behind the deceased and witnessed the accused attacking the deceased with iron road and beating him. When he tried to interfere to rescue the deceased the accused also attacked P.W.2. Immediately P.W.2 went and informed about the said incident to P.W.1, who is the Inspector of Police, C.I.S.F, Steel Plant, Visakhapatnam. Both of them together came running to the scene of offence. At that time, they found the deceased lying on the road with injuries. The accused, after seeing them, has thrown away the iron road and escaped from the scene of offence. Thereafter, the accused went and attacked another two persons with another iron rod in the Steel Plant. At that time, he was apprehended by the other employees of the Steel Plant along with the rod.