SYED AYUB Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Appeal arises out of a judgment dtd. 28/1/2025 passed by the Principal District and Sessions Judge, Sangareddy in S.C.No.182 of 2012 sentencing the appellant to life imprisonment for an offence punishable under Sec. 302 of The Indian Penal Code, 1860 ('IPC') and rigorous imprisonment for 6 months for the offence under Sec. 379 of the IPC. The appellant was the Accused No.2 before the Trial Court.

(2.) The Appeal was admitted on 6/3/2025. The Trial Court Records were called for and are before us.

(3.) Learned counsel appearing for the appellant/A.2 prays for setting aside of the impugned judgment on a preliminary ground that the impugned judgment warrants interference.