SIRIKONDA VENKATA KRISHNA Vs. STATE OF A P

JUDGEMENT

(1.) THIS appeal is directed against the judgment, dated 31. 05. 2007 passed by the V additional Sessions Judge (Fast Track Court), west Godavari at Eluru in S. C. No. 574 of 2001.

(2.) THE appellant was tried by the learned additional Sessions Judge for the charges under Sections 304-B, 302 and 201 of IPC, he was found guilty for the charge under section 304-B of IPC, was convicted for the said charge and sentenced to undergo imprisonment for life.

(3.) CHALLENGING the said order of conviction and sentence, the appellant preferred this appeal.