MOKANA SATYANARAYANA @ SATHIBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment dated 26.03.2012 in Sessions Case No.249 of 2010 on the file of the XI Additional Sessions Judge (Fast Track Court), East Godavari at Kakinada, whereby the appellant/sole accused was found guilty of the offence punishable under Section 302 of the Indian Penal Code, 1860 (for short, 'I.P.C.'), accordingly convicted of the said offence and sentenced to undergo imprisonment for life and to pay fine of Rs. 1,000/- in default to suffer simple imprisonment for a period of three months.

(2.) The case of prosecution, in brief, may be stated as follows:

(3.) The learned IV Additional Judicial Magistrate of First Class, Kakinada had taken cognizance of the case for the offence punishable under Section 302 IPC, numbered it as P.R.C. No.3 of 2010 and committed the same to the Court of Session as the offence is exclusively triable by the Court of Session, and thereafter, the case was made over to the trial Court.