DEPALLY PRAVEEN GOUD Vs. STATE OF A.P.

JUDGEMENT

(1.) This criminal appeal arises out of the judgment dtd. 4/3/2014 in Sessions Case No.170 of 2013, on the file of the Family Court-cum-VIII Additional District and Sessions Judge at Mahabubnagar.

(2.) The appellant/A-1, along with other accused (A-2), was found guilty, convicted and sentenced for the offences punishable under Ss. 302, 379, 201 read with Sec. 34 IPC. The appellant/A-1 was sentenced to undergo imprisonment for life and pay a fine of Rs.500.00, in default of payment of fine to undergo simple imprisonment for three months for the offence punishable under Sec. 302 IPC. The appellant/A-1 was further sentenced to undergo rigorous imprisonment for two years for the offence punishable under Sec. 379 IPC and also to undergo rigorous imprisonment for four years and pay a fine of Rs.500.00, in default of payment of fine to undergo simple imprisonment for three months for the offence punishable under Sec. 201 IPC.

(3.) The crux of the allegations of the prosecution is that the appellant/A-1 along other accused (A-2) caused the death of the Manchanpally Satyanarayana (hereinafter referred to as 'the deceased') by beating him with a custard apple stick and commited theft of motorcycle of the deceased bearing No.AP 22K 2289, pan card and SBH ATM card and copy of registration certificate and threw him into the bushes and tried to conceal the evidence.