MANDALAPUR SRINIVAS RAO Vs. STATE OF A P

JUDGEMENT

(1.) The sole accused in Sessions Case No.355 of 2011 on the file of the XIII Additional District and sessions Judge, Narasaraopet, Guntur District, is the appellant herein. He was tried for an offence punishable under Section 302 IPC, for causing THE death of his mother by name Mandalapu Chandra Kanthamma (hereinafter referred to as "the deceased") on 29.12.2010 at 12.00 noon at LIngamguntla Colony, Narasaraopet Rural Mandal, Guntur District. By its judgment, dated 16.09.2011, the Sessions Judge, convicted and sentenced the accused to suffer "imprisonment for life" and to pay fine of Rs.5000/- in default to suffer simple imprisonment for a period of six months, for the said offence.

(2.) The case of the prosecution as unveiled from the evidence of the prosecution witnesses as under:

(3.) On appearance, a charge under Section 302 IPC came to be framed, read over and explained to the accused, to which he pleaded not guilty and claimed to be tried.