RACHAPROLU RUBHENU CENTRAL PRISON Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Public Prosecutor.

(2.) The appellant is the first accused in Sessions Case No. 397 of 2000 before learned II Additional Sessions Judge, Eluru. He has been convicted of the offence under Section 302 IPC and sentenced to imprisonment for life. He was also fined Rs. 1000/-, in default, he has to undergo simple imprisonment for six months. Hence, the appeal.

(3.) Before the trial Court, originally there were three accused. The second accused died during the course of trial and the third accused has been acquitted.