JANAPALLY ANJILAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) Though the matter is listed on interlocutory application for suspension of sentence, preferred under Sec. 389(1) of Cr.P.C, the parties have agreed to argue the matter finally. The matter was heard with the consent of the parties finally.

(2.) The appellant/sole accused is aggrieved by the judgment dtd. 8/11/2013 passed by the learned Additional District and Sessions Judge, Vikarabad, Ranga Reddy District in S.C.No.25 of 2010, by which he has been convicted for offences punishable under Ss. 302 and 201 I.P.C. and has been sentenced to undergo life imprisonment along with fine of Rs.10,000.00 for the offence under Sec. 302 of I.P.C and to undergo seven years rigorous imprisonment along with a fine of Rs.5,000.00 for the offence under Sec. 201 of I.P.C, with a default clause to undergo further simple imprisonment for a period of one year. The sentences have been directed to run concurrently.

(3.) The facts of the case reveal that on 15/5/2008 at about 9:00 AM, one Ananthaiah lodged a complaint at Kullakachrela Police Station stating that his mother, Smt. Anjilamma, had gone to work as a labour at Rajaiah 's Brick Factory on 13/5/2008 and later she went to the house of Md. Rasheed, who was celebrating Gyarme festival. It was also stated that her mother disappeared after that and on 15/5/2008, one Jakkulapally Venkataiah informed him about a female dead body lying in Patel Water Tank and he has identified the dead body of his mother. He has further stated that he suspects one Anjilaiah, who was having illegal intimacy with his mother and is responsible for the death of his mother. A case was accordingly registered in Crime No.43 of 2008 invoking the provisions of Sec. 174 of Cr.P.C. The police, after carrying out the investigation, filed a charge sheet.