KOTTE RAJASHEKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal is filed questioning the conviction imposed against the appellant/accused No.1 vide Judgment dtd. 16/12/2015 passed in S.C.No.80 of 2013 on the file of the Special Sessions Judge-cum-VII Additional District and Sessions Judge, Mahabubnagar, for the offences under Ss. 302, 342 and 324 read with Sec. 34 of the Indian Penal Code, 1860 (for short, 'IPC').

(2.) Heard learned counsel appearing for the appellant and learned Additional Public Prosecutor appearing for the respondent-State.

(3.) The case of the prosecution is that one Sri Barmala Mashanna (hereinafter referred to as 'the deceased') around 01.00 P.M. on 16/2/2013 gave a written complaint to PW.17-Station House Officer, Kollapur Police Station, stating that accused No.1 had beaten both the deceased and PW.1-Barmala Adivanna. Both of them were referred to the Government Hospital, Kollapur, for treatment. Due to the injuries sustained by the deceased, he succumbed to his death. PW.14-Doctor treated PW.1 and also conducted post-mortem examination over the dead body of the deceased on 17/2/2013. The police led by PW.16 went to the scene of offence and conducted scene of offence panchanama in the presence of PWs.10 and 11. On 20/2/2013 accused No.1 was apprehended and he was interrogated and pursuant to admitting his guilt two sticks which were used to beat PW.1 and the deceased were seized at his instance.