SODA JOGAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) Appellant is the sole accused in S.C.No.370 of 2010 on the file of I Additional Sessions Judge at Khammam. By its impugned judgment dated 9.11.2010, the accused was found guilty for the charge under Section 302 IPC, for causing the death of one Komaram Satyanarayana, and accordingly convicted and sentenced to suffer imprisonment for life and to pay a fine of Rs. 500/- and in default, to suffer imprisonment for one month.

(2.) The facts as culled out from the evidence of prosecution witnesses are as under:-

(3.) The accused and the deceased are residents of Thulugonda Village in Chintur mandal. The accused and the father of P.W.1, who is the deceased in this case, were close friends. It was also brought on record that surrounding the village Turugonda, there is forest and generally, the residents of the village will be consuming liquor every day after their work.