VELMULA SHIVARAMULU, MEDAK DISTRICT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the appellant/accused, aggrieved by the judgment, dtd. 27/3/2015, passed in S.C.No.161 of 2013 by the VIII Additional Sessions Judge at Medak, whereby, the Court below convicted the appellant/accused of the offences punishable under Ss. 302 and 379 of IPC and sentenced him to undergo imprisonment for life and to pay fine of Rs.5,000.00 for the offence under Sec. 302 of IPC; and to undergo simple imprisonment for three years for the offence under Sec. 379 of IPC.

(2.) We have heard the submissions of Mrs. G.Jaya Reddy, learned legal aid counsel for the appellant/accused, Sri C.Pratap Reddy, learned Public Prosecutor appearing for the respondent/State and perused the record.

(3.) The case of the prosecution, in brief, is as follows: