PALLAPU CHINNAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal appeal is filed aggrieved by the judgment dtd. 5/6/2015 in S.C.No.32 of 2015 on the file of VIII Additional Sessions Judge at Nizamabad, convicting the appellant for the offence under Sec. 302 of Indian Penal Code (IPC) and sentencing him to undergo imprisonment for life and to pay fine of Rs.500.00 and in default, to undergo simple imprisonment for one month and for the offence under Sec. 449 of IPC and sentencing him to undergo rigorous imprisonment for ten years and to pay fine of Rs.500.00 and in default, to undergo simple imprisonment for one month.

(2.) Heard the learned counsel for the appellant/accused and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent-State.

(3.) Briefly the case of the prosecution is that the deceased was having illicit intimacy with the daughter-in-law of the appellant/accused. On account of the said suspicion, there was a quarrel between the appellant and the deceased, three months prior to the incident.