BARLA APPARAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the judgment, dtd. 9/9/2014, passed in Sessions Case No.115 of 2013 on the file of X Additional District and Sessions Judge, Visakhapatnam at Anakapalle, whereby the appellant, who is the sole accused in the said Sessions Case, was convicted for the offence punishable under Sec. 302 of IPC and was sentenced to undergo imprisonment for life and to pay a fine of Rs.100.00 and in default of payment of the said fine, to undergo simple imprisonment for a period of three months, the instant Criminal Appeal has been preferred by the appellant.

(2.) Facts of the prosecution case may briefly be stated as follows:

(3.) The committal Court has taken the said charge-sheet on to the file in PRC No.13 of 2012. Thereafter, as the offence punishable under Sec. 302 of IPC is exclusively triable by the Court of Session, he has committed the case to the Court of Session for trial.