KATIKALA RATNAM Vs. STATE OF A P

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant-Accused No.1 (for brevity "A-1") and the learned Public Prosecutor, appearing for the respondent- State.

(2.) Appellant is Accused No.1 in the Sessions Case.

(3.) This Criminal Appeal, by A-1 (through jail), under Section 374 (2) Cr.P.C., is directed against the judgment, dated 30.11.2004, passed by the IX Additional District and Sessions Judge (Fast Track Court), Guntur, in S.C.No.685 of 2002, convicting A-1 for the offence punishable under Section 302 I.P.C., and sentencing him to suffer imprisonment for life and to pay a fine of Rs.100/-, in default to suffer simple imprisonment for seven days and also convicting for the offence punishable under Section 498-A I.P.C., and sentencing him to suffer rigorous imprisonment for a period of three months and to pay a fine of Rs.100/- , in default to suffer simple imprisonment for seven days and directed to run both the sentences concurrently.