VEDDEPALLY KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Swaroop Oorilla, learned Legal Aid Counsel for the appellant and Sri Muthyala Muralidhar, learned Additional Public Prosecutor.

(2.) Challenging the judgment dtd. 5/9/2014 in S.C.No.13 of 2012 passed by VII Additional District and Sessions Judge at Bodhan, the appellant herein/sole accused preferred the present appeal.

(3.) Vide aforesaid judgment, the trial Court convicted the appellant for the offence punishable under Sec. 302 of IPC and sentenced to undergo life imprisonment. He is in jail from 28/8/2010 to 19/1/2011 and from 21/12/2011 to 3/3/2012.