KUKATLA KOMARAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal is filed questioning the conviction and sentence imposed against the appellant/accused vide Judgment dtd. 12/8/2016, in S.C.No.484 of 2014, by the learned Judge, Family Court-cum-Additional District and Sessions Judge, Karimnagar, wherein the appellant/accused was convicted under Ss. 302 and 380 of the Indian Penal Code and sentenced to undergo Imprisonment for Life and to pay a fine of Rs.100.00 for the offence under Sec. 302 of IPC; to undergo rigorous Imprisonment for a period of 7 years and to pay a fine of Rs.100.00, for the offence under Sec. 380 of the Indian Penal Code.

(2.) Heard Mr.MD.Sadath Hussain, learned legal aid counsel for the appellant/accused and Mr.Arun Kumar Dodla, learned Additional Public Prosecutor for the respondent-State.

(3.) Briefly, the case of the prosecution is that on 9/6/2012, PW.1 who is the defacto complainant, went to the police station and filed complaint at 00.30 hours informing the Police that, on the previous day, i.e., on 8/6/2012, around 3.00 p.m., his mother was found dead in the house. Immediately, PW.1 and others went to the house and found the dead body of his mother in the room. Gold Ornaments were missing from the dead body and there were injuries. PW.1 suspected that some unknown person killed his mother and committed theft of gold ornaments.