GUNDAMPALLI RAMULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed by the appellant/Accused, questioning the conviction recorded by the VII Additional District and Sessions Judge (FTC), Nirmal, in SC.No.179 of 2017, dtd. 24/1/2022, convicting the appellant to undergo Rigorous Imprisonment for a period of ten years and also a fine a of Rs.10,000.00 for the offence under Sec. 304 part II of the Indian Penal Code.

(2.) Heard.

(3.) The appellant was charged for the offence under Sec. 302 of the Indian Penal Code for beating the deceased in the stomach and on the head, resulting in his death. However, learned Sessions Judge having examined the witnesses found that there was no motive or any intent on the part of the appellant to cause death of the deceased for which reason conviction was recorded under Sec. 304-II of the Indian Penal Code.