ARUMUGAM VI JAYAN Vs. STATE

JUDGEMENT

(1.) A-2 in Sessions Case No. 302/93 on the file of the III Additional Sessions Judge, Chittoor at Tirupathi, preferred this appeal.

(2.) A-2 was tried by the III Additional Sessions Judge on three charges punishable under Sections 302 IPC, 201 IPC and 379 IPC. He was convicted and sentenced to life imprisonment and to pay a fine of Rs.100/-, in default to suffer S.I. for two months for the offence punishableU / Sec. 302, IPC, to suffer R.I. for two years and to pay a fine of Rs. 100/- and in default to undergo S.I. for two months for the offence punishable under Sec. 201 IPC and to undergo R.I. for two years for the offence punishable U/ Sec.379 IPC. It was further ordered that all sentences shall run concurrently except default sentence.

(3.) The gravamen of the charges is that on 7-6-92 A-2 along with Gopal (A-1) near Taduku bridge on Tirupati - Puttur road within the limits of Puttur Police Station, murdered G. Seshaish (Deceased) driver of auto ATC 4825 by stabbing with a cobblers knife and thereafter put the dead body in a cement pipe under the road bridge and kept a big stone to cause disappearance of evidence of offence with an intention of screening themselves from legal punishment. After the murder, they committed theft of auto-rickshaw ATC 4825.