SELVARAJ Vs. STATE OF A P

JUDGEMENT

(1.) Killings for illegal enrichments have become the Order of the day. This evil spree did not spare even an innocent and crawling child. We have a case here, where the accused has swallowed sweet life of two years kid for his money thrust and lust.

(2.) Appellant is the sole accused in S.C. No. 154 of 1999 on the file of the learned Additional Sessions Judge, Hindupur. He was tried by the learned Sessions Judge for the charge under Section 363 IPC and he was found guilty and sentenced to suffer Rigorous Imprisonment for five years. Under 2nd charge he was tried for the offences under Section 302 IPC and he was found guilty and sentenced to undergo imprisonment for Life. Under the 3rd charge, he was tried for the offence under Section 201 IPC and found guilty and sentenced to suffer Rigours Imprisonment for five years. All the sentences were directed to run concurrently.

(3.) The substance of the charge against the accused was that on 14-9-1998 at about 5.30 p.m. he kidnapped one Niranjan (deceased) aged about 2 years from plot No. 479 Model colony, Hindupur. Thereafter he caused the death of the boy in his house by tying his hands and legs. Later he hid the dead body on the roof of Latrine situated behind his house.