KOMMIREDDINAGU @ GANESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in Sessions Case No.226 of 2017 on the file of the Court of II Additional District and Sessions Judge, West Godavari District, Eluru, is the appellant. He was tried and convicted by the learned Additional Sessions Judge under Sec. 302 I.P.C. and was sentenced to suffer imprisonment for 'LIFE' and also to pay a fine of Rs.10,000.00, in default to suffer Simple Imprisonment for three months.

(2.) Substance of the charge is that on the intervening night of 26/27/12/2016, the accused caught hold of the head of Muppina Chiranjeevi (hereinafter referred to as 'the deceased') and struck him to a brick wall and thereafter picked up a stone and hit on his face, causing his instantaneous death, thereby committed offence punishable under Sec. 302 I.P.C.

(3.) The case of the prosecution, as per the evidence of the prosecution witnesses, is: