A. KUPPAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The judgment in Sessions Case No. 67 of 2008, on the file of IV Additional District and Sessions Judge, Chittoor at Tirupati ("Additional Sessions Judge" for short), delivered on 10/11/2010, is under challenge in the present Criminal Appeal filed by the unsuccessful accused, who faced charge under Sec. 302 of the Indian Penal Code ("I.P.C." for short), but was convicted and sentenced for the offence under Sec. 304 Part-II of I.P.C., culpable homicide not amounting to murder.

(2.) The parties to this Criminal Appeal will hereinafter be referred to as described before the learned Sessions Judge for the sake of convenience.

(3.) The Sessions Case No. 67 of 2008 as above arose out of a committal order in P.R.C.No.18 of 2007, on the file of Judicial Magistrate of First Class, Putturu, pertaining to Crime No. 65 of 2005 of Karveti Nagar Police Station.