THATA VENKATESWARA RAO Vs. STATE OF A P

JUDGEMENT

(1.) This is an appeal filed by the appellant/A-1 against the conviction and sentence dated 5-12-2003 passed in Sessions Case No. 902 of 1998 on the file of V Additional District and Sessions Judge, Guntur.

(2.) The relevant facts that are necessary for the disposal of the appeal in brief are as follows:

(3.) On the said allegation, the learned Magistrate took the case on file and after observing all formalities duly committed the case to the Sessions Judge by virtue of the committal order passed under Section 209 IPC. On the basis of the committal order, the learned Sessions Judge made overthe same to the V Additional District Judge (Fast Track Court), Guntur for trial. The learned Judge after hearing both sides, framed charges under Section 302 IPC against A-1 and under Section 302 read with 34 IPC against A-1 and A-2, read over and explained to them, for which both of them pleaded not guilty and claimed to be tried.