CHANDRAKANTHI JOHN Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Ramakrishna Akurthi, learned counsel for the appellant/accused and Sri C.P.Somayaji, learned Additional Public Prosecutor and Sri Sandeep, learned Assistant Public Prosecutor representing the respondent/State.

(2.) The appeal is preferred challenging the judgment dtd. 2/9/2008 in S.C.No.408/2007 on the file of VI Additional Sessions Judge, Kurnool.

(3.) The appellant was convicted for the offence U/s.304-II IPC and sentenced to suffer rigorous imprisonment for a period of seven years.