GUJJALA MOULI Vs. STATE OF A. P.

JUDGEMENT

(1.) Accused No. 1 in Sessions Case No. 34 of 2015 on the file of II Additional Sessions Judge, Parvatipuram, is the Appellant herein. Originally, Accused No.1 along with two [02] others were tried for the offence punishable under Sec. 302 of Indian Penal Code ['I.P.C.']. By its Judgment, dtd. 19/8/2016, the learned Sessions Judge, while acquitting Accused Nos. 2 and 3, convicted Accused No. 1 and sentenced him to suffer rigorous imprisonment for life for the offence punishable under Sec. 302 of I.P.C. and to pay fine of Rs.1,500.00 in default to undergo rigours imprisonment for a period of three months.

(2.) The gravamen of the charge against the Accused is that, on 26/11/2013 at 5.00 P.M., all the accused caused the death of Gujjala Simhadri ['deceased'] by beating him with hands and kicking him on his stomach and chest.

(3.) The facts, in issue, are as under: