G. PEDDAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) This criminal appeal, under Sec. 374(2) CrPC, is preferred by the sole accused - appellant against the judgment, dtd. 3/7/2013, of the learned III Additional Sessions Judge, Kurnool at Nandyal, passed in S.C.No.7 of 2013. By the said judgment, the learned Additional Sessions Judge found the accused guilty of the offences punishable under Ss. 302, 307 and 326 IPC and convicted him under Sec. 235(2) CrPC and sentenced him to - (1) undergo imprisonment for life for the offence punishable under Sec. 302 IPC; (2) undergo rigorous imprisonment for ten years for the offence punishable under Sec. 307 IPC; (3) undergo rigorous imprisonment for ten years for the offence punishable under Sec. 326 IPC; and, (4) pay fines respectively of Rs.2,000.00, Rs.1,000.00 and Rs.1,000.00 and undergo simple imprisonments for two months, one month and one month respectively in default thereof.

(2.) We have heard the submissions of Sri A. Nagendra Rao, learned counsel on legal aid, appearing for the appellant-accused, and of Sri R. Chandra Reddy, learned Additional Public Prosecutor, appearing for the respondent/State. We have perused the material on record.

(3.) The learned Additional Sessions Judge framed the following charges against the accused: