CHUPPALA JAGGARAO Vs. STATE BY PUBLIC PROSECUTOR

JUDGEMENT

(1.) The appellant herein is the sole accused, has filed the present appeal under section 374 (2) of Criminal Procedure Code questioning the judgment in S.C No.91 of 2005 dated 9.1.2007 by the learned VIII Additional Sessions Judge, East Godavari district at Rajahmundry, convicting and sentencing him as under;

(2.) The Accused is found guilty for the offence under Secton 302 IPC in Crime No. 37 of 2004 and convicted under Section 235 (2) of Criminal procedure Code and sentenced to undergo imprisonment for life and to pay a fine of Rs.500/- in default, simple imprisonment for one month.

(3.) He is also found guilty for the offence under Section 302 IPC in Crime No.40 of 2004 and is convicted under Section 235 (2) of Criminal Procedure Code and sentenced to undergo imprisonment for life and to pay a fine of Rs.500/- in default, simple imprisonment for one month.