MAREPALLY SHYAMALAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed aggrieved by the judgment dtd. 16/10/2014 in S.C.No.180 of 2014, on the file of Additional District and Sessions Judge, Vikarabad, R.R.District.

(2.) Heard the learned counsel for the appellant/accused and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent-State.

(3.) The appellant was convicted for the offence under Sec. 302 of IPC and sentenced to undergo life imprisonment.