VEMULA VEERA SWAMY Vs. STATE OF A P

JUDGEMENT

(1.) The accused No.1 in Sessions Case No.127 of 2007 on the file of the I Additional Sessions Judge, Krishna at Machilipatnam, is the appellant herein. He along with A2 to A5 were tried for the offences punishable under Sections 120-B and 302 I.P.C. for causing the death of his mother-in-law on 26-12-2005, at the steps of Mamatha Medical Shop in Buttaiahpet, Machilipatnam. By its judgment dated 15.2.2012, the learned Sessions Judge convicted the accused for the offence punishable under Section 302 I.P.C. and sentenced him to suffer imprisonment for life and also to pay a fine of Rs.200/-, in default, to suffer simple imprisonment for one year for the offence under Section 302 I.P.C., while acquitting him for the offence punishable under Section 120-B I.P.C. A2 to A5 were acquitted of the charges with which they were tried. Challenging the same, the present appeal came to be filed.

(2.) The substance of charge against the accused is that on 26-12- 2006 at about 8 AM at the steps of Mamatha Medical Shop in Buttaiahpet, Machilipatnam, which is in front of the house of the deceased, A1 killed his mother-in-law by name, Rekapalli Lalitha by hacking her indiscriminately all over the body.

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