KADARI GOPAL RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) This appeal is directed against the judgment, dated 26.03.2009, passed in S.C.No.484 of 2008 by the learned VI Additional Sessions Judge (III-FTC), Warangal at Mahabubabad, whereunder and whereby the sole accused was found guilty of the offences punishable under Sections 302 and 309 of the Indian Penal Code, 1860 (for short, 'IPC') and accordingly convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs.500/- (Rupees Five Hundred only), in default to undergo simple imprisonment for a period of one month for the offence punishable under Section 302 IPC, and further sentenced to undergo simple imprisonment for a period of five months for the offence punishable under Section 309 IPC and both the sentences were directed to run concurrently.

(2.) The brief facts that are necessary for disposal of the present appeal are as follows:

(3.) On appearance of the accused, the trial Court framed the following charges: