AREPALLI SWAMY Vs. STATE OF A P

JUDGEMENT

(1.) The accused, by name, Arepelli Swamy, was tried by the Court of II Additional Sessions Judge, Warangal, in S.C.No.341 of 2008, on a charge that he caused the death of one Matla Raju, the deceased, at 19 hours, on 30.01.2008 at Gopalpuram Village, Chityal Mandal, Warangal District.

(2.) The background of the case is that the deceased, accused and LW.7 Eku Sammaiah were working in a Musical Band, under the leadership of one Md.Jeelani PW.2. About three years before the date of incident, there was division among the players. LW.7 got himself separated, the accused joined him, and the deceased was continuing under PW.2.

(3.) The deceased was working as a Casio Player. It is stated that with the combination of the deceased and PW.2, they were getting substantial work and it became an eyesore for the accused and LW.7. Quarrels are said to have ensued in this behalf, and on one occasion, the deceased attacked the accused, and that in the resultant panchayat, the deceased was required to pay a fine of Rs.8,000/- to the accused.