RAKTHA MANNEM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal, under Section 374(2) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), is directed against the judgment, dated 22.06.2007, in Sessions Case No. 40 of 2006 on the file of Sessions Judge, Mahabubnagar, whereunder and whereby the Appellant/accused was convicted for the offence punishable under Section 302 of the Indian Penal Code, 1860 (for short, IPC') and sentenced to undergo life imprisonment and to pay fine of Rs. 100/- in default to suffer simple imprisonment for one month.

(2.) The brief facts that are necessary for disposal of the prosecution case may be stated as follows:

(3.) The trial Court framed the following charge against the accused: