LAWS(APH)-2023-10-52

KOTAKONDA DHARMAIAH Vs. STATE OF A.P.

Decided On October 13, 2023
Kotakonda Dharmaiah Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) The judgment, dtd. 6/8/2010, in Sessions Case No.25 of 2008 on the file of the Court of Special Sessions Judge-cum-IV Additional District and Sessions Judge, Chittoor at Tirupati (for short, "the learned Additional Sessions Judge"), is under challenge in the present Criminal Appeal filed by the appellant, who was the unsuccessful accused No.1 in the aforesaid Sessions Case.

(2.) The appellant herein (A-1) faced trial under Sec. 304-B of the Indian Penal Code, 1860 (for short, "the IPC") before the learned Additional Sessions Judge and he was found guilty of the charge under Sec. 304-B IPC as such he was convicted under Sec. 235(2) Cr.P.C and was sentenced to undergo Rigorous Imprisonment for 7 years.

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