DUDEKULA SOMAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) The appeal is preferred by the appellant/convict/accused challenging the Judgment dtd. 10/6/2009 delivered in S.C.No.535 of 2008 on the file of the III Additional Sessions Judge, Kurnool at Nandyal.

(2.) The appellant/accused was found guilty of the offence under Sec. 304 Part-II of the Indian Penal Code, 1860 (in short 'the IPC'). He was convicted and sentenced to suffer rigorous imprisonment for a period of ten (10) years and to pay a fine of Rs.1,000.00 (Rupees One Thousand Only), in default to suffer simple imprisonment for a period of three (03) months.

(3.) For the sake of convenience, the parties hereinafter referred to as they were arraigned before the learned Sessions Court.