TATA ARJUNA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Accused No.1 in Sessions Case No.57 of 2009 on the file of the XI Additional District and Sessions Judge, (FTC), Krishna, Gudiwada, filed this appeal against his conviction for the offence under Section 302 IPC and sentencing to undergo imprisonment for life and also to pay a fine of Rs. 10,000/-.

(2.) The case of the prosecution briefly stated, is as under:

(3.) Based on the charge sheet filed by the police, the court below has framed the following charges: