GHANTA RAGHUBABU Vs. STATE

JUDGEMENT

(1.) Heard Sri Ramakrishnam Raju representing Sri N. Ravi Prasad, the Counsel for the appellant-accused and the learned Additional Public Prosecutor.

(2.) The appellant-accused had preferred this appeal aggrieved by the conviction and sentence imposed by the Sessions Judge, Ongole in S.C. No.5 of 1995 dated 14-8-1997 against him for the offence under Section 304(1) IPC.

(3.) The Inspector of Police, Ongole Rural Circle, filed a charge-sheet against the sole accused before the III Additional Munsif Magistrate, Ongole, for the offence under Sections 498-A and 302 of Indian Penal Code in Crime No. 12 of 1994 of Naguluppalapadu Police Station and the same was registered as P.R.C. No. 17 of 1994 and the same was committed to the Court of Session for trial.