KADAMANCHI RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an unfortunate incident of killing of mother by his son.

(2.) The sole accused in Sessions Case No.80 of 2014, on the file of the learned IX Additional Sessions Judge, Kamareddy, was convicted for the offence punishable under Sec. 302 IPC and was sentenced to undergo imprisonment for life and also to pay a fine of Rs.500.00, in default of payment of fine to undergo simple imprisonment for three months, by judgment dtd. 23/6/2014. Feeling aggrieved by the same, he has filed the present criminal appeal.

(3.) The prosecution case, in brief, is that Pochavva (hereinafter referred to as 'the deceased') is the mother of the appellant (hereinafter referred to as 'the accused'). P.W.1 is the elder brother; P.W.2 is the elder sister; P.W.4 is the daughter; P.W.7 is the daughter-in-law and P.W.8 is the son of the deceased. On 3/6/2013 at about 01:30 A.M., P.W.1 lodged a complaint before the Station House Officer, Yellareddy Police Station alleging that on 2/6/2013 at about 10:40 PM., the accused demanded the deceased a sum of Rs.2,000.00 and he threatened that if the amount is not given to him, he will kill the deceased. P.W.2 told the accused that the deceased will give the amount next day morning. The accused replied that he will kill the deceased if the amount is not provided and told P.W.2 that if you want to talk with the deceased, talk now itself otherwise the deceased would not be available, as he is going to kill the deceased. The accused assaulted the deceased with a pestle on her head. P.W.3 tried to snatch away the pestle from the accused, but he pushed her aside and again gave a blow on the head of the deceased. As a result of which, the deceased sustained bleeding injuries and fell down in a pool of blood. P.W.5 called 108 ambulance and the deceased was shifted to Government Hospital, Yellareddy. Based on such allegations, P.W.12, Sub-Inspector of Police, registered a case in Cr.No.139 of 2013 for the offence punishable under Sec. 302 IPC and P.W.13 Inspector of Police took up investigation.