KILLO KAMESWARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellant/accused was convicted by the learned VII-Additional District & Sessions Judge, Visakhapatnam in S.C.No.2 of 2009 on 23.09.2009 for the offences punishable under Sections 302 and 324 IPC, and was sentenced to undergo imprisonment for life and fine of Rs.1,000/-, in default simple imprisonment for six months; and fine of Rs.500/- in default simple imprisonment for one month respectively.

(2.) Briefly stated, the case of the prosecution is as under:

(3.) The learned counsel for the accused submits that the trial Court grossly erred in convicting the accused though there is absolutely no satisfactory evidence. It is further submitted that when the incident is said to have taken place on 28.10.2008, the F.I.R. came to be lodged 3 days thereafter on 31.10.2008 and this inordinate delay is not at all explained. He contends that the Medical Officer PW.5 who conducted autopsy over the dead body on 31.10.2008 found the age of the injuries on the deceased to be one week and ignoring this material aspect, and without appreciating the evidence on record in proper perspective, the trial Court found the accused guilty of having caused the death of the deceased.