YENUGU GOVIND REDDY, DHARUR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and sentence dtd. 13/2/2015 in S.C.No.39 of 2010 on the file of the Special Judge for Trial of Cases under SCs & STs (PAO) Act, 1989-cum-VIII Additional District and Sessions Judge, Ranga Reddy District, whereby, the appellant/accused had been convicted for the charges under Ss. 302 and 379 of Indian Penal Code (hereinafter 'IPC') and sentenced to undergo imprisonment for life and to pay fine of Rs.100.00 for the offence punishable under Sec. 302 IPC., and also sentenced to undergo imprisonment for three years for the offence punishable under Sec. 397 IPC. Both the substantive sentences of imprisonment were directed to run concurrently.

(2.) ***

(3.) On examination under Sec. 239 Code of Criminal Procedure (CrPC), as the accusations were denied, the accused was made to stand trial. The charges were framed under Ss. 302, 379 IPC., and Sec. 3(2)(v) of SC/ST (POA) Act, 1989.