GADDELA SUBBA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant-accused to set aside the judgment, conviction and sentence dtd. 4/12/2013 in S.C.No.633 of 2012 on the file of learned Judge, Family Court - Cum - Additional Sessions Judge, Khammam.

(2.) The brief facts which necessitated the appellant to file this criminal appeal are as under:

(3.) Aggrieved by the conviction judgment, the appellant has filed the present criminal appeal mainly on the following grounds: