SAMINENI UPENDER RAO Vs. STATE OF A P

JUDGEMENT

(1.) THE appellant was accused of killing his step-mother Samineni Savithramma, and causing grievous injury to P. Ws. 3 and 4; at 2:00 a. m. , on the intervening night of 6th and 7th april 2003. He was tried for the offences under sections 302 and 324 of I. P. C. , respectively, in S. C. No. 4 of 2004 in the Court of III Additional sessions Judge (Fast Track Court), khammam. Through its judgment dated 29-07-2005, the trial Court convicted the appellant for both the offences. It sentenced him to undergo imprisonment for life and to pay a fine of Rs. 500/-; in default of payment of fine, to undergo simple imprisonment for one month; for the offence under Section 302 I. P. C. Simple imprisonment for one year was imposed for the offence under Section 324 I. P. C. Both the sentences were directed to run concurrently. Hence, this appeal.

(2.) THE gist of the accusation against the appellant is as under:

(3.) NOT being satisfied with the pattern of sharing, and complaining inequitable division, the appellant and his brother, P. W. 3, insisted on allotment of one acre more, each, to them. When P. W. 4 did not agree for it, the appellant nurtured grievance and grouse against his father, P. W. 4, and the step-mother, the deceased.