SOREDDY SATYANARAYANA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant/accused, under Section 374(2) of the Code of Criminal Procedure, 1973 (for short, 'Cr. P.C.'), against the Judgment, dated 17.06.2009 in Sessions Case No. 102 of 2008 on the file of the VI Additional District & Sessions Judge, (Fast Track Court), Prakasam District at Markapur, whereunder and whereby, the appellant/accused was found guilty of the offence punishable under Section 302 of the Indian Penal Code, 1860 (for short, 'I.P.C.'), and accordingly, was convicted and sentenced to suffer imprisonment for life and to pay fine of Rs. 500/-, in default, to suffer rigorous imprisonment for three months. The brief facts that are necessary for disposal of the appeal may be stated as follows:

(2.) On appearance of the appellant/accused, the trial Court framed the following charge against him:

(3.) When the said charge was read over and explained to the appellant/accused in Telugu, he pleaded not guilty and claimed to be tried.