KALIVALA PRASANTH RAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) The sole accused in Sessions Case No.146 of 2012 on the file of the learned Sessions Judge, Mahila Court, Vijayawada is the appellant herein. He was tried for the offences punishable under Ss. 364, 302 and 201 I.P.C.

(2.) Vide judgment, dtd. 7/4/2016, the learned Sessions Judge, while acquitting the accused for the offence punishable under Sec. 201 I.P.C., convicted him for the offences punishable under Ss. 364 and 302 I.P.C. and accordingly, sentenced him to suffer imprisonment for life and to pay fine of Rs.25,000.00, in default of payment of fine, to suffer simple imprisonment for a period of three months for the offence punishable under Sec. 364 I.P.C.; and to suffer imprisonment for life and to pay fine of Rs.25,000.00, in default of payment of fine, to suffer simple imprisonment for a period of three months for the offence punishable under Sec. 302 I.P.C. The substantive sentences were directed to run concurrently.

(3.) The gravamen of the charge against the accused is that on 8/1/2011, the accused made a phone call to one Nowkad Vanaja Rani @ Vannu @ Lajjo (hereinafter, referred to as "deceased") from his mobile number, induced her to come to Vijayawada from Hyderabad on a premise of visiting the temple of Goddess Kanaka Durga and after the arrival of the deceased, took room No.307 in Prestige Lodge on 9/1/2011 initially and later, on 10/1/2011 to room No.305 in Hotel Abhiram Palace A/C situated at Galla Vari Street, Gandhinagar, Vijayawada where the accused is said to have caused the death of the deceased by squeezing her neck.