BALE VENKATAPPA Vs. STATE OF A P

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence passed in S.C.No. 81 of 2008 by the II-Additional District and Sessions Judge, Chittoor at Madanapalle, on 26-6-2008.

(2.) THE appellant herein is the sole accused and he was prosecuted for the offences under Sections 302 and 379 of IPC.

(3.) THE learned II-Additional District and Sessions Judge has framed the charges under Sections 302 and 379 of IPC against the accused and the accused pleaded not guilty for the said charges.