BALAGAM GOVINDARAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) The sole accused in Sessions Case No.302 of 2014 on the file of the Court of the Special Judge for Trial of Cases under SCs & STs (POA) Act - cum - X Additional District & Sessions Judge, East Godavari, Rajahmundry, is the appellant. He was tried by the learned Additional Sessions Judge for the charge under Sec. 302 IPC.

(2.) Gravamen of the charge is that on 23/1/2014 at about 12.30 p.m. near the house of Gudivada Srinivasa Rao, on the public road, the accused hacked Balagam Papa (hereinafter referred to as deceased), with a knife in the middle of the head and neck and caused multiple diffused bleeding injuries, resulting in the death of deceased on the spot.

(3.) Learned Additional Sessions Judge, after trial, convicted the accused for the offence under Sec. 302 IPC and sentenced him to undergo imprisonment for life and also to pay a fine of Rs.20,000.00, in default, to suffer simple imprisonment for six months.