GEORGE PETER Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri N. Parameswara Reddy, the learned Counsel representing appelIant- accused and the learned Additional Public Prosecutor.

(2.) George Peter, the sole accused, in Sessions Case No. 291 of 1997 on the file of the Metropolitan Sessions Judge, Hyderabad, aggrieved by the conviction and sentence imposed against him for the offence under Section 304-1 and 201 IPC by judgment dated 25-3-1998, had preferred the present criminal appeal.

(3.) The appellant-accused, in fact, was charged with Sections 302 and 201 IPC and he was convicted and sentenced to undergo Rigorous Imprisonment for a period of six years for the offence under Section 304-1 IPC and he was also sentenced to undergo Rigorous Imprisonment for a period of three years for the offence under Section 201 IPC, and both the sentences to run concurrently.