KEESARI SRINIVASA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) Aggrieved by the conviction and sentence recorded by judgment dtd. 14/12/2016 in Sessions Case No. 179 of 2014 on the file of the Court of learned VI Additional District and Sessions Judge, Prakasam District at Markapur (for short, 'the trial Court'), the accused therein filed the present criminal appeal before this Court. The appellant-accused was tried by the trial Court under the following two charges: I charge was under Sec. 452 IPC; and II charge was under Sec. 302 IPC.

(2.) Substance of the charges is that on 6/6/2013 at about 7 p.m., the accused trespassed into the house of one Sirimella Lakshmeswari (hereinafter referred to as 'the deceased'), caught hold of her tuft and dragged her onto road from the house and slashed her throat with a knife causing her death, thereby committed offences punishable under Ss. 452 and 302 IPC.

(3.) After completion of trial, the trial Court convicted the appellantaccused for the offence under Sec. 302 IPC and sentenced him to suffer imprisonment for life and also to pay a fine of Rs.2,000.00, in default to suffer simple imprisonment for a period of three months. The trial Court also convicted the appellant-accused for the offence under Sec. 452 IPC and sentenced him to suffer rigorous imprisonment for one year and also to pay a fine of Rs.1,000.00, in default to suffer simple imprisonment for a period of three months. Both the substantive sentences were directed to run concurrently.