KOLLURU DAVID Vs. STATE OF A.P.

JUDGEMENT

(1.) Accused No.1 in SC No.132 of 2015 on the file of the Court of XI Additional Sessions Judge, Tenali, Guntur District, is the appellant in the present criminal appeal. He along with A.2 were tried by the learned XI Additional Sessions Judge, Tenali, under two charges i.e., first charge is under Sec. 302 IPC against A.1 and the second charge under Sec. 212 IPC against A.2.

(2.) Gravamen of the charge is that on 8/9/2014 at about 2.00 a.m., A.1 beat one Vejendla Jaya Rao (hereinafter referred to as 'deceased') with big size stick on his head, causing his death instantaneously and in the same process, A.2 harboured A.1 knowing that he (A.1) has committed murder, thereby committed offences under Sec. 302 and 212 IPC respectively.

(3.) After completion of trial, the learned Additional Sessions Judge, Tenali, convicted A.1 for the offence under Sec. 302 IPC and sentenced him to suffer imprisonment for life and also to pay a fine of Rs.1000.00, in default to suffer rigorous imprisonment for a period of three months. The learned Additional Sessions Judge acquitted A.2 for the offence under Sec. 212 IPC. Aggrieved by the said judgment of conviction, A.1 filed the present appeal.