KOLATI NAGARAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the judgment dtd. 19/8/2015 in S.C.No.448 of 2014 on the file of the Court of learned XI Additional Sessions Judge at Tenali, convicted the accused for the charges under Sec. 302 and 324 of Indian Penal Code (hereinafter referred to as "IPC), the appellant/accused filed the present criminal appeal under Sec. 374(2) of the Criminal Procedure Code, 1973.

(2.) This Criminal Appeal was admitted on 1/11/2016.

(3.) The shorn of necessary facts are that: