BALENDRAKASI BHUPATHI MATCHVA RAJU Vs. STATE OF AP

JUDGEMENT

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

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

(3.) THIS Criminal Appeal, under section 374 (2) of the Code of Criminal procedure, is directed against the judgment, dated 29-07-2005, in Sessions Case No. 4 of 2005, passed by the IV Additional District and sessions Judge, Visakhapatnam, convicting the appellant forthe offence punishable under section 302 of the Indian Penal Code (for brevity "ipc") and sentencing him to suffer imprisonment for life and to pay a fine of rs. 100/- in default to suffer rigorous imprisonment for one month.