BALAGANI SREENU Vs. STATE OF A.P. INSPECTOR OF POLICE, T. SUNDURU CIRCLE, REPT. BY PUBLIC PROSECUTOR, HIGH COURT OF ANDHRA PRADESH HYDERABAD

JUDGEMENT

(1.) Assailing the judgment dated 02.06.2010, passed in S.C.No.854 of 2009, on the file of the I Additional Sessions Judge, Guntur, wherein the sole accused was found guilty for an offence punishable under Section 302 IPC, the present Criminal Appeal is filed by the accused.

(2.) The gravamen of the charge against the accused is that on 23.06.2009 at about 7.30 a.m. at Salapadu Village, the accused is alleged to have caused the death of one Shaik Mahaboob Subhani (herein after referred to as "deceased") by hacking him with a knife. He was found guilty for an offence punishable under Section 302 IPC for causing death of the deceased and was sentenced to undergo 'Imprisonment for Life' and to pay a fine of Rs. 100/-.

(3.) The facts in issue are as under: