SANTHOSH MALLIK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) By judgment dtd. 19/6/2014 passed in Sessions Case No.136 of 2014, the learned Principal Sessions Judge at Mahabubnagar, held that the accused is found guilty for the offence under Sec. 302 IPC and accordingly he is convicted and sentenced to undergo rigorous imprisonment for a period of life and to pay fine of Rs.500.00, in default to suffer S.I. for one month. It was also further observed by the trial Court that the period of imprisonment already undergone by the accused as under trial prisoner from 1/11/2013 to that date is to be set off under Sec. 428 Cr.P.C. Aggrieved by the conviction and sentence imposed, the accused is in appeal under Sec. 374(2) Cr.P.C.

(2.) The charge framed against the accused read thus:

(3.) The accused however pleaded not guilty and claimed to be tried.