YERRAMSETTI GOPIKRISHNA Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri I.V.N. Raju, Counsel representing the appellant-AI and Sri Mohd. Osman Shaheed, Additional Public Prosecutor.

(2.) The appellant-AI-Yerramsetti Gopi Krishna, preferred the present appeal as against the judgment dated 09-04-1998 made in Sessions Case No. 395 of 1995 on the file of the Additional Assistant Sessions Judge, West Godavari, Eluru, convicting the appellant-AI alone, for the offence under Section 307 IPC and sentencing him to undergo Rigorous Imprisonment for a period of 8 years and to pay a fine of Rs.1,000/- in default, to undergo Simple Imprisonment for six months.

(3.) The learned Judge, no doubt, after recording the reasons in detail, found A-2 and A-3 not guilty, and recorded acquittal, and the said judgment so far as A-2 and A-3 is concerned, had attained finality, since no appeal had been preferred as against the order of acquittal.