MUNAVATH REDIA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THESE two appeals are filed by different advocates against the judgment, dated 25. 09. 2003 in S. C. No. 68 of 1998 rendered by the II Additional Sessions Judge (Fast Track Court), at Mahboobabad.

(2.) THE appellant/sole accused in the sessions case was tried by the learned additional Sessions Judge for the charges under Sections 302 and 324 of IPC and was ultimately convicted for the offence under Section 304 Part-II of IPC and was sentenced to undergo rigorous imprisonment for a period of six years.

(3.) CHALLENGING the said order of conviction and sentence, these two appeals have been preferred.