GURAL BURAN Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), is directed against the judgment, dated 08.05.2009, in Sessions Case No. 316 of 2008 on the file of the IV Additional District and Sessions Judge (Fast Track Court) Mahabubnagar, whereunder and whereby, appellant herein/sole accused was found guilty of the offence punishable under Section 302 of the Indian Penal Code, 1860 (for short, "I.P.C") and accordingly, convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 1,000/-, in default, to undergo simple imprisonment for a period of three months. The brief facts that are necessary for disposal of the present appeal may be stated as follows:

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

(3.) When the above charge was read over and explained to the accused in Telugu, he pleaded not guilty and claimed to be tried.