GANDHAM NAGARJU Vs. S.H.O., NAVIPET

JUDGEMENT

(1.) Heard Smt. P.Sathya Manjula, learned counsel for the appellant/accused and Smt. Shalini Saxena, learned Assistant Public Prosecutor appearing for the respondent. Perused the record.

(2.) This appeal is filed challenging the Judgment dtd. 2/2/2015 in S.C.No.45 of 2014 passed by learned Sessions Judge, Nizamabad Division, Nizamabad.

(3.) The appellant herein is sole accused in S.C.No.45 of 2014. Vide Impugned Judgment, the trial Court recorded conviction against him for the offence under Sec. 302 of IPC.