JADA POLURAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Assistant Public Prosecutor for the respondent-State.

(2.) This Criminal Appeal was filed against the judgment in Sessions Case No.109 of 2018 on the file of VII Additional Metropolitan Sessions Judge, Vijayawada dtd. 26/9/2018 convicting the accused, having found guilty for the offence punishable u/s.302 IPC and imposing sentence to undergo rigorous imprisonment for life and to pay fine of Rs.2500.00 and in default of payment of such fine, to undergo simple imprisonment for three months along with other incidental directions as detailed therein.

(3.) Brief facts of the prosecution case are as under: