RAJULAPADU RAMBABU Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Appeal under Section 374(2) Code of Criminal Procedure is directed by the Appellant-A1 against the judgment, dated 25-06-2007 in Sessions Case No. 43 of 2006, on the file of the Metropolitan Sessions Judge, Hyderabad, where under and whereby the Appellant-A1 was convicted of the charge under Section 302 of the Indian Penal Code, 1860 (for short 'IPC') and sentenced to undergo rigorous imprisonment for life and also to pay a fine of Rs. 100/-, in default to undergo simple imprisonment for one month.

(2.) Brief facts, that are necessary for disposal of the present appeal, may be stated as follows:

(3.) The learned Sessions Judge, framed the following charges against the accused: