GOULLA APPAIAH Vs. STATE OF A P

JUDGEMENT

(1.) THE Referred trial and the Criminal Appeal arise out of the judgment dated 1-5-2009 passed by the ii Additional Sessions Judge, Madanapalle, chittoor District in Sessions Case No. 318 of 2008.

(2.) THE appellant (Goulla Appaiah) was tried for the charges under Sections 302, 376 (2) (f) and 201 of IPC. was convicted for the said charges and sentenced to death for the offence under Section 302 of IPC, imprisonment for life for the offence under section 376 (2) (f) of IPC and to pay a fine of rs. 2000/- and also to undergo Rigorous imprisonment for one year and to pay a fine of Rs. 2000/- for the offence under Section 201 of IPC.

(3.) SINCE capital punishment was imposed by the learned Sessions Judge, he made a reference and submitted the proceedings to the High Court under Section 366 of Cr. P. C. for confirmation. The appellant also filed the appeal challenging the conviction and sentence passed by the trial Court against him. Thus, both the reference made by the trial court and the appeal preferred by the appellant stood for consideration before us.