MAGGAM VEERRAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is a case involving brutal killing of an innocent girl of 15 years age, only for the reason that the latter has not yielded to the demand of the appellant to marry him.

(2.) The case of the prosecution in brief, is stated as hereunder:

(3.) Having regard to the charge sheet and the material filed along with it by the police, the court below has framed the following charge: