ALLA VENKATALAKSHMI Vs. STATE OF A P

JUDGEMENT

(1.) THIS appeal is directed against the judgment, dated 19. 4. 2007 passed by the V Additional sessions Judge, West Godavari District, Eluru in S. C. No. 17 of 2003.

(2.) THE appellants herein who are the accused before the learned Sessions Judge were tried for the offence under Sections 302 read with 34 IPC and they were found guilty by the learned Sessions Judge, and were convicted for the said offences and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 1,000/- each.

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