KAMBAPATI SURESH BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Sole accused in Sessions Case No.279 of 2016 on the file of the Court of II Additional Sessions Judge, Madanapalle, Chittoor District, is the appellant. He was tried by the learned II Additional Sessions Judge for the offence under Sec. 302 IPC.

(2.) Gravamen of the charge is that on 4/4/2016 at about 1.00 p.m. to 1.30 p.m. the accused beat his lover by name, T. Suseela (hereinafter referred to as 'the deceased'), with a beer bottle on her head, caught hold of her tuft and hit her head to the wall of a culvert, took a boulder and beat her thrice, and also cut her throat with a broken beer bottle glass piece, causing her death, thereby committed an offence punishable under Sec. 302 IPC.

(3.) After completion of trial, the learned II Additional Sessions Judge convicted the accused under Sec. 302 IPC and sentenced him to undergo imprisonment for life and also to pay a fine of Rs.2,000.00, in default of payment of fine, to undergo simple imprisonment for three months.