NALLA ANJANEYULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal by accused No.1 in Sessions Case No.357 of 2009 assails judgment, dated 04.03.2011, on the file of the Principal Sessions Judge, Nalgonda, whereby he has been convicted for the offences punishable under Sections 302 and 379 I.P.C. and sentenced to undergo imprisonment for life and also to pay a fine of Rs.1,000/- and in default of payment of fine, to suffer simple imprisonment for three months for the former offence and to undergo rigorous imprisonment for one year and also to pay a fine of Rs.500/- and in default of payment of fine, to suffer simple imprisonment for one month for the latter offence. Both the sentences were directed to run concurrently.

(2.) As the case of the prosecution has been stated in detail by the Court below, it is not necessary to repeat the same. It will suffice to note that based on the charge sheet filed by the Police after investigation and the material collected by them, the Court below framed the following charges:

(3.) As the plea of the accused was one of denial, they were subjected to trial, during which, the prosecution examined P.Ws.1 to 19, got Exs.P-1 to P-17 marked and produced M.Os.1 to 8. On behalf of the accused, no evidence was let in. On appreciation of the oral and documentary evidence, the Court below, while acquitting accused No.2, convicted and sentenced the appellant-accused No.1 as noted hereinbefore.