BANDARU RAMESH Vs. STATE OF A P

JUDGEMENT

(1.) appeal is directed against the judgment of the I Additional Metropolitan Sessions Judge, Hyderabad in S.C. No.104 of 2004, dated 19-4-2005. The appellant is the sole accused in the said case. He was charged for the offence under Sections 302, 380 and 411 of IPC for killing the deceased Sri B. Rajanikanth for gain between 9-00 and 10-00 a.m., on 2-9-2001 in the house of the deceased at Mangalhat, Hyderabad. He denied the charge and claimed for trial.

(2.) The accused was convicted for the offence under Section 302 of IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs.200/- in default to suffer simple imprisonment for one month. He was also convicted for the offence under Section 380 of IPC and sentenced to undergo rigorous imprisonment for five years and also to pay a fine of Rs.200/- in default to suffer simple imprisonment for one month. He was also convicted for the offence under Section 411 of IPC and sentenced to pay a fine of Rs. 100/- in default to suffer simple imprisonment for 15 days. All the sentences of imprisonment are directed to run concurrently.

(3.) The factual matrix leading to the conviction of the appellant is briefly as follows :