NAYINI SURI Vs. STATE OF A. P.

JUDGEMENT

(1.) Challenging the judgment, dtd. 25/11/2009 in Sessions Case No.68 of 2006, on the file of Assistant Sessions Judge, Parvatipuram at Vizianagaram ("Assistant Sessions Judge" for short), the unsuccessful accused therein filed the present Criminal Appeal questioning the conviction and sentence imposed against him under Sec. 307 of the Indian Penal Code ("I.P.C." for short).

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

(3.) The Sessions Case No.68 of 2006, on the file of Assistant Sessions Judge, Parvatipuram at Vizianagaram, arose out of a committal order in P.R.C.No.15 of 2006 of Judicial Magistrate of First Class, Vizianagaram, relating to Crime No.121 of 2005 of Bhogapuram Police Station.