GURRAM SAMBAIAH Vs. STATE

JUDGEMENT

(1.) Heard Sri T.S.N. Murthy, the learned counsel representing the appellant-accused and the learned Additional Public Prosecutor.

(2.) The appellant-accused had preferred the present criminal appeal aggrieved by the judgment dated 17-7-2000, in Sessions Case No. 320 of 1999, wherein the learned Additional Assistant Sessions Judge, Guntur, convicted and sentenced the appellant-accused, for the offence punishable under Section 307, IPC to undergo Rigorous Imprisonment for a period of ten years and to pay a fine of Rs. 1,000/- in default, to undergo Simple Imprisonment for six months.

(3.) The learned counsel representing the appellant-accused, appointed by legal aid, had taken this Court through the First Information Report and also the evidence of P.W. 1, and would contend that except the evidence of P.W. 1 and the medical evidence, there is no other evidence available on record. The learned counsel also would contended that at any rate, the ingredients of Section 307, IPC definitely are not attracted, and further the learned counsel would contend that the sentence imposed is on higher side.