GOLLAPALLI RAMARAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Sole accused in Sessions Case No.76 of 2016 on the file of the Court of XII Additional District & Sessions Judge-cum-VI Additional Metropolitan Sessions Judge, Vijayawada is the appellant. The Appellant was tried and convicted by the learned Additional Sessions Judge under Sec. 302 IPC and sentenced to suffer rigorous imprisonment for "Life" and also to pay a fine of Rs.2,500.00 (Rupees two thousand and five hundred only), in default, to suffer simple imprisonment for two (02) months.

(2.) Substance of the charge is that at about 04.00 AM on 20/10/2015, the accused attacked one Shaik Chan Basha (hereinafter referred to as "deceased") with a soda bottle and beat him on head and face indiscriminately, causing his death, thereby committed an offence under Sec. 302 IPC.

(3.) Case of the prosecution, as emanated from the evidence of prosecution witnesses, briefly, is as follows: