NESAM SUBBARAO ALIAS SUBBAYA Vs. STATE REP

JUDGEMENT

(1.) HEARD the learned counsel appearing for the appellant-accused as well as the learned public Prosecutor, appearing for the respondent-State.

(2.) APPELLANT is the sole accused in sessions Case.

(3.) THIS Criminal Appeal, by the accused (through jail), under Section 374 (3) Cr. P. C. , is directed against the judgment, dated 20-03-2006, in Sessions Case No. 5 of 2005, passed by the VI Additional Sessions Judge (Fast Track Court), East Godavari at rajahmundry, convicting the accused forthe offence punishable under Section 302 I. P. C. , and sentencing him to suffer imprisonment for life and also to pay a fine of Rs. 1,000/-, in default to suffer rigorous imprisonment for six months.