GANTHULA HANMANTHU Vs. STATE OF AP

JUDGEMENT

(1.) This criminal appeal is directed against the judgment of conviction and sentence dtd. 11/12/2013 in Sessions Case No.8 of 2010 passed by the VII Additional Sessions Judge, Bodhan.

(2.) By the impugned judgment the appellant/accused (hereinafter, 'the accused') was convicted for the offence punishable under Sec. 304 Part-II of the Indian Penal Code, 1860 (for short 'the IPC') and sentenced to rigorous imprisonment for ten years and also fine of Rs.500.00, in default simple imprisonment for two months.

(3.) Heard Mr.V.Ravi Kiran Rao, learned Senior Counsel for the appellant and Mr. S. Ganesh, learned Additional Public Prosecutor for the State.