BOLLIKONDA VENKANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Accused Nos.1 and 2 in Sessions Case No.524 of 2011 on the file of the II Additional Sessions Judge, Nalgonda, Suryapet, are the appellants herein. They were tried for the offences punishable under Sections 302 and 201 IPC. By judgment, dated 06.12.2012, the learned Additional Sessions Judge, convicted both the accused under the said counts and sentenced them to suffer imprisonment for life for the offence punishable under Section 302 IPC and directed them to pay a fine of Rs. 5,000/- each, in default to suffer simple imprisonment for a period of three months and also sentenced to suffer rigorous imprisonment for a period of seven years for the offence punishable under Section 201 IPC and to pay a fine of Rs. 1,000/- each, in default to suffer simple imprisonment for a period of one month. Both the sentences were directed to run concurrently.

(2.) The gravaman of the charges against the accused is that on the intervening night of 1st/2nd day of September, 2009 at 1.30 a.m., in the house of accused No.2 at Chivvemla Village, Nalgonda District, the accused caused the death of one Daida Vijaya (hereinafter referred to as the deceased) by strangulating her to a wooden beam and thereafter caused disappearance of the evidence by moving the body to the outskirts of Vallabhapuram Village.

(3.) The facts, as disclosed, in the evidence of the prosecution witnesses, are as under: