ARAVA RAVI ALIAS VANDANAM Vs. STATE

JUDGEMENT

(1.) Heard both the counsel.

(2.) This appeal is filed by the appellant- accused as against judgment made in S.C. No. 393 of 1996 on the file of the Court of Sessions Judge, Nellore. The accused was charged with 302 IPC in Cr.No. 126 of 96 of III Town Police Station (Law and Order), Nellore. On appreciation of evidence of P.Ws. 1 to 11, Exs. P-1 to P-8, MOs. 1 to 7, the accused was found guilty under Section 304, Part-ll of IPC and convicted and sentenced to undergo rigorous imprisonment for a period of five (5) years. It is also brought to the notice of this Court that the appellant- accused had already completed the period of imprisonment imposed by the leaned Judge.

(3.) The case of the prosecution, in brief, is as follows: