BANJARU VAMSHI KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Accused No.1 in S.C.No.151 of 2015 on the file of Court of learned I Additional Sessions Judge, Kurnool, is the appellant. He along with A2 were tried by the learned Additional Sessions Judge under two charges. The first charge was under Sec. 302 IPC against A1. The second charge was under Sec. 323 IPC against A2 for causing injuries to P.W.2.

(2.) Substance of the charge is that on 16/1/2014 at about 09.30 p.m., the appellant poured diesel on Mangali Nallagatla Ram Pullaiah (hereinafter referred to as the deceased) and set fire to him causing his death and in the same process, A2 beat P.W.2 with hands and legs, thereby committed offences punishable under Ss. 302 and 323 IPC.

(3.) Case of the prosecution, briefly is as follows: