KARAM SREENIVASU DORA Vs. STATE OF A P

JUDGEMENT

(1.) Criminal Appeal No. 722 of 2011, under Section 374(2) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), is directed against the judgment, dated 04.07.2011, in Sessions Case No. 242 of 2010 on the file of the VI Additional Sessions Judge, (Fast Track Court), East Godavari District at Rajahmundry whereunder and whereby, the accused was found guilty of the offences punishable under Sections 366, 302, 376 and 201 of the Indian Penal Code, 1860 (for short, "I.P.C.") and sentenced to death penalty by way of hanging for the offence punishable under Section 302 I.P.C., subject to ratification by this Court; to undergo imprisonment for ten years and to pay a fine of Rs. 1,000/- for the offence punishable under Section 366 I.P.C.; to undergo imprisonment for seven years and to pay a fine of Rs. 1,000/- for the offence punishable under Section 376 I.P.C., and further sentenced to undergo imprisonment for seven years and to pay a fine of Rs. 1,000/- for the offence punishable under Section 201 I.P.C.

(2.) Sri P. Prabhakar Reddy, learned counsel, argued the case on behalf of the appellant/accused whereas the learned Additional Public Prosecutor argued the case on behalf of the State.

(3.) The brief facts that are necessary for disposal of the present appeal may be stated as follows: