MD. MOKTHAR PASHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the appellant/sole accused aggrieved by the judgment, dtd. 1/5/2014 (inadvertently mentioned as 1/4/2014 at the top of the impugned judgment), passed in Sessions Case No.376 of 2013 by the learned Judge, Family Court-cum-VIII Additional District and Sessions Judge, Mahabubnagar, whereby, the Court below has convicted the appellant/sole accused for the offence under Ss. 302 and 380 of Indian Penal Code (for short 'IPC') and sentenced him to undergo life imprisonment and also to pay a fine of Rs.100.00, in default to undergo simple imprisonment for one month, for the offence under Sec. 302 IPC and also to undergo imprisonment for three years and for the offence under Sec. 380 I.P.C. Both the sentences shall run concurrently.

(2.) We have heard the submissions of Sri Dr.K. Satyanarayana Rao, learned counsel for the appellant, the learned Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The case of the prosecution, in brief, is as follows: