MAJUMDAR AZITH BAJI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is arising out of the judgment dtd. 20/6/2013 in S.C.No.372 of 2011 on the file of the VII Additional District and Sessions Judge (FTC), Nizamabad at Bodhan.

(2.) The appellant is the sole accused who was tried before the Sessions Judge for the charges under Ss. 302 and 201 of IPC. The Sessions Court convicted the accused under Sec. 235(2) Cr.P.C. for the said charges and sentenced him to undergo imprisonment for life.

(3.) The brief case of the prosecution is that the accused was working under one Someshwar Rao (hereinafter referred to as "the deceased") for drilling the hand pump borewells and had been demanding the deceased to increase his wages, for which, the deceased did not respond. Keeping it in mind, the accused attacked the deceased in a fit of rage with brickbats and murdered him between 7.30 and 8.00 p.m. on 5/2/2011.