KONA VBALAMALLAIAH Vs. P.P., HYD.

JUDGEMENT

(1.) This Criminal Appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the appellant/sole accused, aggrieved by the judgment, dtd. 02/01/2015, passed in S.C.No.415 of 2013 by the learned IX Additional Sessions Judge, Wanaprthy, whereby, the Court below convicted the appellant/accused for the offence under Ss. 302 and 379 of IPC and sentenced him to undergo rigorous imprisonment for life and pay fine of Rs.2000.00, in default, to undergo simple imprisonment for six months for the offence under Sec. 302 of IPC; and to undergo rigorous imprisonment for five years and to pay fine of Rs.1,000.00, in default, to suffer simple imprisonment for three months for the offence under Sec. 379 IPC. Both the sentences were directed to run concurrently.

(2.) We have heard the submissions of Sri Srinivas Kapatia, learned counsel for the appellant/accused, learned Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The case of the prosecution, in a nutshell, is as follows: