S. BALAKRISHNA REDDY Vs. PUBLIC PROSECUTOR, HYDERABAD

JUDGEMENT

(1.) Heard Sri M.Chalapati Rao, learned counsel for the appellant and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor appearing for the State.

(2.) Sole accused in Sessions Case No.102 of 2015 on the file of X Additional Sessions Judge, Tirupati, is the appellant herein. He was tried for an offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short 'I.P.C'), for causing the death of his mother by name S.Desamma on 20/5/2014 at about 7.30 P.M in Eguva Muddikuppam village, S.R.Puram Mandal, with a stick. Vide judgment dated, 13/10/2015, the learned Sessions Judge convicted the accused and sentenced him to suffer imprisonment for life and to pay fine of Rs.500.00, in default of payment of fine amount, to suffer simple imprisonment for a period of one month. Challenging the same, the present Criminal Appeal came to be filed.

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