S SARAVANAN Vs. STATE OF A P

JUDGEMENT

(1.) This is an Appeal is by the sole accused in Sessions Case No.269 of 2012 of the Court of Session, Chittoor, against the conviction and sentence handed down by that Court finding the appellant guilty of having committed offences punishable under Section 302 of I.P.C., for two counts, and under Sections 201 and 364 of I.P.C. He stands convicted and sentenced to undergo life imprisonment and to undergo different terms of rigorous imprisonment and simple imprisonment; and has also to pay fine, with default sentence on non-payment of fine.

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor for the State of Andhra Pradesh.

(3.) The substance of the allegations against the accused is as follows: Lasya (deceased No.1), aged about 7 years, and Hema Sai (deceased No.2) were studying in 3rd standard and in 1st standard respectively in Vishnu Priya English Medium School. They were found dead on 11.10.2011. Investigation brought out that they were kidnapped or abducted in order to murder and that they were murdered by the accused and their dead bodies were attempted to be destroyed by him.