DAGE MARUTHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved by the Judgment, dtd. 15/6/2018 passed by the learned VII Additional Sessions Judge, Bodhan, in S.C.No.185 of 2017, the present Criminal Appeal is filed.

(2.) Heard Smt. D. Madhavi, learned counsel appearing on behalf of the appellant, as well as learned Assistant Public Prosecutor appearing on behalf of the respondent.

(3.) The trial Court convicted and sentenced the appellant for the offence punishable under Sec. 304 Part II of IPC and the conviction of the same under Sec. 235(2) of Cr.P.C., and he has to undergo rigorous imprisonment for a period of seven years.