GONDLA RAMULU @ RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri K.Vasanth Rao, learned counsel for the appellant and Sri Syed Yasar Mamoon, learned Additional Public Prosecutor.

(2.) Appellant is the sole accused in S.C.No.149 of 2017. Vide impugned judgment, dtd. 19/7/2018, learned VIII Additional District and Sessions Judge at Medak, convicted him for the offence under Sec. 302 of IPC and sentenced him to undergo life imprisonment.

(3.) According to the prosecution, the appellant is the younger son of the deceased. The appellant addicted to alcohol, used to commit thefts and to meet his vices, the appellant demanded money from the deceased, for which, the deceased refused. Therefore, there was scuffle between him and the deceased. The appellant beat the deceased indiscriminately with two bamboo sticks and fire wood stick, due to which, the deceased died on the spot. When LWs.1 to 5 tried to intervene, the appellant threatened them, upon which, they fled away. Thus, the appellant dragged the dead body of the deceased to the house and on noticing the same, the villagers also fled away.