CHENNU VENKATA NARAYANA Vs. STATE OF AP

JUDGEMENT

(1.) Heard the arguments of Sri.Posani Venkateswarlu, learned counsel representing Sri.N.Narasimha Rao, learned counsel for the appellant and Sri.K.Srinivas Reddy, learned Public Prosecutor appearing for the respondent-State through Video Conference operating in Blue-jeans App.

(2.) The sole accused in S.C.No. 65 of 2009 on the file of the Court of the learned XV Additional District and Sessions Judge, Nuzvid, Krishna District is the appellant herein.

(3.) He was tried and convicted by the learned Additional Sessions Judge under Section 302 of Indian Penal Code (for short 'IPC') and was sentenced to suffer imprisonment for life and also to pay a fine of Rs.500/-(Rupees five hundred only) in default to suffer simple imprisonment for period of three months.