GOLLA NUGGULA SRINIVASULU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Originally, A-1 to A-3 in Sessions Case No.269 of 2013 on the file of the learned III Additional District and Sessions Judge, Kurnool at Nandyal were tried on two charges. A-1 and A-2 were tried for the offence punishable under Sec. 302 I.P.C. while A-3 was tried for the offence punishable under Sec. 302 read with 34 I.P.C.

(2.) Vide judgment, dtd. 8/6/2016, the learned Sessions Judge, while acquitting A-2 of the offence punishable under Sec. 302 I.P.C. and A-3 of the offence punishable under Sec. 302 read with 34 I.P.C., convicted A-1 of the offence punishable under Sec. 302 I.P.C., and accordingly, sentenced him to suffer rigorous imprisonment for life and to pay fine of Rs.500.00, in default of payment of fine, to suffer simple imprisonment for a period of one month.

(3.) The graveman of the charge against the accused is that on 8/5/2012, at about 5.00 a.m., towards Illuru Kothapeta on Banaganapalli-Koilakuntla Road, Banaganapalli Mandal, Kurnool District, the accused is said to have caused the death of one Pogaku Lakshmi Reddy (hereinafter, referred to as "deceased") by pouring petrol and setting him on fire.