BATTAPOTHULA JAYARAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) Aggrieved over the conviction recorded under Section 235 (2) of Code of Criminal Procedure, 1973 (for short 'Code'), for the charge under Section 302 of Indian Penal Code, 1860 (for short 'IPC') and the sentence of Imprisonment for Life inflicted and fine of Rs. 5,000/- imposed, in default, to suffer simple imprisonment for six (6) months, by judgment, dated 13.12.2012, in Sessions Case No. 515 of 2012 passed by the learned Special Sessions Judge for Trial of Cases under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-cum-Additional Sessions Judge, Khammam, the appellant-accused preferred the present Criminal Appeal under Section 374 (2) of the Code.

(2.) Heard Ms. Ammaji Nettem, Legal Aid Counsel, appointed by the High Court Legal Services Committee, Hyderabad, for the appellant, and the learned Public Prosecutor for the State of Telangana.

(3.) Before adverting to the submissions made by the learned counsel for the appellant as well as the learned Public Prosecutor, certain relevant facts, which are necessary for adjudication of the controversy herein, require advertence.