GOLLURI KOMATI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) HEARD learned counsel appearing for the appellant and the learned Public Prosecutor, appearing for the respondent-State.

(2.) APPELLANT is the sole accused in the Sessions Case.

(3.) THIS criminal appeal, under Section 374 (2) of the Code of Criminal Procedure, by the sole accused, is directed against the judgment, dated 6. 12. 2006, passed by the viii Additional District and Sessions Judge (Fast Track Court), Visakhapatnam, in sessions Case No. 106 of 2006, Convicting the appellant/accused for the offence punishable under Section 302 of the Indian penal Code. (for brevity "ipc") and sentencing him to suffer rigorous imprisonment for life and to pay a fine of rs. 200/-, in default to suffer simple imprisonment for a period of one month.