TAMMISETTY VENKATESWARLU, MALLAREDDYGUDEM Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant, who was the Accused in Sessions Case No.333 of 2007, on the file of Sessions Judge, Krishna Division, Machilipatnam ('Sessions Judge' for short), challenging the judgment, dtd. 23/7/2009, where under the learned Sessions Judge, found the accused guilty of the offence under Sec. 304 Part-II of Indian Penal Code ('I.P.C.' for short) as against the original charge under Sec. 302 of I.P.C., convicted him and sentenced him to suffer rigorous imprisonment for five years.

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

(3.) The Sessions Case No.333 of 2007 arose out of a committal order in P.R.C.No.1 of 2006, on the file of Judicial First Class Magistrate, Jaggaiahpet, pertaining to Crime No.8 of 2006 of Chillakallu Police Station, under Sec. 302 of I.P.C.