PEDDA TAYANNA Vs. STATE OF A P

JUDGEMENT

(1.) This appeal is directed against judgment of conviction and sentence imposed in Sessions Case No. 224 of 2001 dated 9.2.2007 on the file of the learned III Addl. District Judge (Fast Track Court), Gadwal, Mahaboobnagar District.

(2.) The appellant is the accused and the respondent is the complainant in the Sessions Case. For convenience sake, we refer them as arrayed in the Sessions Case.

(3.) The Accused was tried for the offences punishable under Sec.302 and 201 IPC whereas he was found guilty of committing those offences and sentenced to imprisonment for life under the first count and to undergo rigorous imprisonment for seven years under the second count. Aggrieved by the same, the present appeal has been preferred.