KOMPALLY ASHOK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is preferred by the 1st accused/Kompally Ashok being aggrieved by the Judgment, conviction and sentence passed by the Sessions Judge at Nizamabad, dated 12-5-1994, in Sessions Case No. 295 of 1992.

(2.) It is to be noted at this stage itself that the prosecution was launched against the accused Nos. 1 and 2 viz., Kompally Ashok and Kompally Purushotham. The 2nd accused being acquitted, it is the 1st accused who preferred this appeal.

(3.) Accused Nos. 1 and 2 were tried for the following charges :- (1) U/Ss. 302 r/w. 34, IPC against both the accused. Accused No. 1 was convicted for the offence under Section 302, IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 500.00 and in default to suffer SI for six months. 2nd accused is acquitted. (2) U/S. 324, IPC against 1st accused for causing hurt to PW2/Bommera Narsaiah. Accused No. 1 was found guilty of the same and convicted and sentenced him to suffer RI for one year. (3) U/S. 324, IPC against 1st accused for causing hurt to PW4/Guntaka Balnarasaiah. Accused No. 1 was found guilty of the same and convicted and sentenced him to RI for 6 months.