JABARI SHANKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The instant appeal under Sec. 374(2) of the Criminal Procedure Code, 1973, has been filed by the appellant/accused No.1 assailing the judgment of conviction dtd. 16/4/2018 passed by the learned III Additional District and Sessions Judge, at Asifabad (for short, the 'Trial Court') in S.C.No.169 of 2016.

(2.) Heard Mr. Chetluru Sreenivas, learned counsel for the appellant/accused No.1 and learned Public Prosecutor appearing for the respondent - State.

(3.) Vide the impugned judgment, the Trial Court has found the appellant hereinguilty for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short, 'IPC'). Upon convicting the appellant, the Trial Court has sentenced the appellant to undergo life imprisonment and fine of Rs.100.00 along with default stipulation.