KANAGANTI JAGANMOHAN Vs. S.H.O., DHARMAPURI

JUDGEMENT

(1.) The instant is an appeal preferred by the appellant / accused under Sec. 374(2) of Criminal Procedure Code, 1973 (for short, 'the Code') assailing the judgment of conviction dtd. 11/12/2014 in Sessions Case No.498 of 2014 passed by the II Additional Sessions Judge, Karimnagar, at Jagtial (for short, 'the impugned order').

(2.) Heard Mrs. M. Bhagyasri, learned counsel for the appellant and the learned Public Prosecutor, for the respondent-State.

(3.) Vide the impugned judgment, the appellant has been found guilty of the charges framed under Sec. 302 of the Indian Penal Code, 1860 and has been sentenced to undergo life imprisonment along with fine of Rs..5,000.00 with default stipulation.