ANTIRI SRINIVASA VARAPRASAD Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri T. Nagarjuna Reddy, Counsel representing the appellant-accused and Sri Mohd. Osman Shaheed, Additional Public Prosecutor.

(2.) The appeal is filed by the appellant- accused aggrieved by the judgment, dated 31-8-1998 in Sessions Case No. 97 of 1995 on the file of the I Additional Metropolitan Sessions Judge, Visakhapatnam. On appreciation of the evidence, the accused was acquitted for the offences under Sections 302, 307, 324 and 506 IPC, but however, he was convicted for the offences under Sections 304-II and 326 IPC and sentenced to undergo imprisonment for a period of five years each, and to pay a fine of Rs. 2,000/- in default, to undergo imprisonment for a period of three months for the offence under Section 304-II IPC and both the sentences to run concurrently.

(3.) The Sub-Inspector of Police, Gajuwaka L & O Circle, filed the charge-sheet against the accused for the offences under Sections 302, 307, 324 and 506 (2) IPC.