REGENT COMPUTRONICS PVT. LTD.

Kanuma Gangadhar Appellant

V/S

Sho, Ii Town P.S Respondents

Referred Judgements :-

SANGILI @ SANGANATHAN VS. STATE OF TAMIL NADU [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
SURESH CHANDRA BAHRI GURBACHAN SINGH RAJ PAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
STATE OF RAJASTHAN VS. BHUP SINGH [REFERRED TO]
BODH RAJ VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF KARNATAKA VS. M V MAHESH [REFERRED TO]
STATE OF U P VS. SATISH [REFERRED TO]
STATE OF RAJASTHAN VS. KASHI RAM [REFERRED TO]
GEEJAGANDA SOMAIAH VS. STATE OF KARNATAKA [REFERRED TO]
MANI VS. STATE OF TAMIL NADU [REFERRED TO]
MUSTKEEM ALIAS SIRAJUDEEN VS. STATE OF RAJASTHAN [REFERRED TO]
MUNAVATH REDIA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
NIZAM AND ORS. VS. STATE OF RAJASTHAN [REFERRED TO]
ANWAR ALI AND ANOTHER VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
BIJENDER @ MANDAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This Criminal appeal filed by the Appellant herein under Sec. 374(2) of the Code of Criminal Procedure challenging the order of conviction and sentence dtd. 11/12/2014 passed by learned II Additional District & Sessions Judge, Madanapalle in Sessions Case No.306 of 2013, whereby he was convicted for the offence under Sec. 302 of Indian Penal Code and sentenced to life imprisonment with fine of Rs.3,000.00 and in default of payment of fine to undergo simple imprisonment for three months.

(2.) The substance of the charges against the accused is that on 20/2/2013 at 10.00 p.m. at Srinivasa lodge, Madanapalle town murdered Kasireddy Jagadeesh @ Chinna (hereinafter will be referred to as 'deceased') by hacking with a cock-fight knife on his throat and committed the murder.

(3.) In brief, the Prosecution's case is that:

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KANUMA GANGADHAR Vs. SHO, II TOWN P.S

Referred Judgements :-

JUDGEMENT

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