VANKUDOTHU SURYA NAIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is by the accused. He stands convicted for offence found to be punishable under Section 302 of the Indian Penal Code, and is sentenced to undergo imprisonment for life and to pay fine of Rs.200/- and, in default of payment of fine, to undergo simple imprisonment for three months.

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor.

(3.) The case of the prosecution is as follows: