MANDA RAVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The accused (A-2) in Sessions Case No.280 of 2015 on the file of the learned Special Sessions Judge - cum - IV Additional District Judge, Guntur is the appellant herein. He was tried for the offences punishable under Ss. 364-A and 506 I.P.C.

(2.) Vide judgment, dtd. 30/9/2015, the learned Sessions Judge convicted A-2 for the offences punishable under Ss. 364-A and 506 I.P.C. and accordingly, sentenced him to suffer rigorous imprisonment for life and to pay fine of Rs.25,000.00, in default of payment of fine, to suffer simple imprisonment for a period of six months for the offence punishable under Sec. 364-A I.P.C.; and to suffer rigorous imprisonment for a period of three years and to pay fine of Rs.5,000.00, in default of payment of fine, to suffer simple imprisonment for a period of one month for the offence punishable under Sec. 506 I.P.C. The substantive sentences were directed to run concurrently.

(3.) As the legal aid granted to the appellant/A-2 was withdrawn vide letter, dtd. 16/3/2021, of the Secretary, A.P. High Court Legal Services Committee, Amaravathi, we requested Sri Narra Srinivasa Rao, learned counsel appearing for the appellant/A-1 in Criminal Appeal No.163 of 2017 to assist this Court for the appellant herein/A-2 as well, more so, since he has conducted the case on behalf of A-2 in the trial Court.