ERRA SAILU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Challenging the judgment of conviction dtd. 23/1/2015 passed by the VIII Addl. Dist. and Sessions Judge at Medak in S.C.No.269 of 2013; the present appeal has been preferred by the appellant - accused under Sec. 374(2) of Cr.P.C.

(2.) Heard Mr. Palle Sriharinath, learned counsel for the appellant and Ms. Shalini Saxena, learned Additional Public Prosecutor appearing for the respondent-State.

(3.) Vide the impugned judgment, the appellant herein has been found guilty of having committed the offence punishable under Sec. 302 of Indian Penal Code, 1860 (for short, 'IPC') and has been ordered to undergo imprisonment for life with fine of Rs.5,000.00.