BONDA DEVESU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The sole appellant was convicted under Section 302 of the Penal Code and was sentenced to undergo rigorous imprisonment for life by the trial court. The conviction and sentence awarded by the trial court was confirmed by the high court.

(3.) This court issued notice to the respondent-State on 29/7/1993, on a limited question in respect of nature of the offence committed by the appellant. Pursuant to the said notice the respondent-State has appeared.