BOBBILI MALLESH Vs. STATE OF A P

JUDGEMENT

(1.) The sole accused in Sessions Case No.57 of 2010 on the file of the IV Additional District and Sessions Judge (FTC), Karimnagar is the appellant herein. He was tried for an offence punishable under Section 302 IPC, for causing the death of one Ravi (hereinafter referred to as "the deceased") by push him on to the ground and then hit his head to the drainage. By its judgment dated 13.05.2011, the learned Sessions Judge convicted the accused under Section 302 IPC and sentenced him to suffer "imprisonment for life" and to pay fine of Rs.5000/-, in default to suffer simple imprisonment for three months.

(2.) The case of the prosecution as culled out from the evidence of prosecution witnesses is as under:

(3.) A charge for the offence punishable under Section 302 IPC came to be framed, which was read over and explained to the accused, to which he denied the same and claimed to be tried.