SHAIK MAHABOOB DOWLA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Sole Accused in Sessions Case No.50 of 2014 on the file of learned VI Additional District and Sessions Judge, Anantapur at Gooty, is the appellant herein. He was tried for an offence punishable under Sec. 302 of Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C') for causing the death of one Shaik Mahaboob Basha (hereinafter referred to as deceased) on 13/6/2013 at 11.30 p.m. under a fly over bridge under construction at Chetnepalli Village.

(2.) Vide Judgment dtd. 13/11/2014, the learned VI Additional Sessions Judge, Anantapur at Gooty, convicted the accused for the offence punishable under Sec. 302 of IPC and accordingly, sentenced him to undergo rigorous imprisonment for life, and also to pay fine of Rs.5,000.00, in default of payment of fine, to undergo rigorous imprisonment for a period of three (03) months.Challenging the said conviction and sentence, the present appeal came to be filed.

(3.) The facts as culled out from the evidence of prosecution witnesses are as under: