APPIKONDA NAGA DHARMALINGA MAHESH Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short,'the Cr.P.C'), is filed by the appellant, who was the accused in Sessions Case No.80 of 2009, on the file of the Court of IV Additional District and Sessions Judge, Visakhapatnam (for short,'the learned Additional Sessions Judge'), challenging the judgment, dtd. 26/7/2010, where under the learned Additional Sessions Judge found the accused guilty of the offence under Sec. 304-B of the Indian Penal Code, 1860 (for short,'the IPC'), convicted him under Sec. 235(2) Cr.P.C and, after hearing about the quantum of sentence, sentenced him to suffer Rigorous Imprisonment for ten (10) years.

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

(3.) The Sessions Case No.80 of 2009 on the file of the Court of learned Additional Sessions Judge arose out of PRC No.17 of 2009 on the file of the Court of Additional Judicial First Class Magistrate, Yellamanchili (for short,'the learned Magistrate') pertaining to Crime No.2 of 2009 of Rambilli Police Station, which was committed to the Court of Session.