NERAM CHINNABBAI Vs. STATE OF A.P.

JUDGEMENT

(1.) By judgment dated 24.09.2010 in Sessions Case No.20 of 2010, the learned Sessions Judge, Ongole, convicted the sole accused of offences under Sections 302 and 324 IPC. For his conviction under Sec. 302 Penal Code, he was sentenced to imprisonment for life and to pay a fine of Rs.1,000.00 or suffer simple imprisonment for three months, in default thereof. For his conviction under Sec. 324 Penal Code, he was sentenced to rigorous imprisonment for six months and to pay a fine of Rs.500.00 or suffer simple imprisonment for one month, in default thereof. Aggrieved thereby, the sole accused is in appeal before this Court under Sec. 374(2) CrPC.

(2.) The gravamen of the case against the accused was that, on the night of 20.07.2009, near the hut of the deceased, Illa Somi Reddy, near Prakasam Weigh Bridge, Dubagunta Village, the accused intentionally caused the death of the deceased by hacking him with a big knife (M.O.5) on the right side of his neck and on the same day, time and place, he also voluntarily caused hurt to Bollam Rama Rao (P.W.2) and Cheerapu Abbayya Dora (P.W.3) with the big knife (M.O.5), causing bleeding injuries to them. Hence, the charges under Sections 302 and 324 IPC.

(3.) The accused pleaded not guilty and claimed to be tried.