B. RAMAKRISHNA PALABBA ABBA Vs. STATE

JUDGEMENT

(1.) The sole accused, who is the appellant herein was tried for the offence punishable under Sec. 302 of Indian Penal Code, 1860 [for short, "I.P.C."], for causing the death of one M. Devarajulu on 22/4/2014 at about 9.30 P.M.

(2.) Vide Judgment dtd. 17/6/2016, the learned Principal Sessions Judge, Chittoor convicted the accused for the offence punishable under Sec. 302 I.P.C. and sentenced him to suffer Imprisonment for Life and to pay a fine of Rs.500.00 [Rupees Five Hundred only], in default, to suffer Simple Imprisonment for Two Months.

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