AJJADA BALAKRISHNA Vs. STATE OF A.P.

JUDGEMENT

(1.) The judgment of the I Additional Sessions Judge, Srikakulam in SC. No. 92 of 2010 dated 03.01.2011 is brought to question by way of this appeal. The I Additional Sessions Judge found the accused guilty for the offence under Section 302 of the Indian Penal code and convicted him for the same and sentenced him to undergo life imprisonment and also to pay fine of Rs. 3,000/- in default of payment of fine, to undergo simple imprisonment for a period of three months and also found the accused guilty for the offence under Section 364 IPC and convicted him for the same and sentenced him to undergo simple imprisonment for a period of ten years and also to pay fine of Rs. 3,000/- in default of payment of fine, to undergo simple imprisonment for a period of three months.

(2.) The triviality of the gain, that led the accused to commit the murder of two children, shocks our conscience. The accused is no other than the junior paternal uncle of the two children, who were murdered.

(3.) The facts of the case, briefly, as reflected in the charge sheet, are as follows: