THOTTEMPUDI NAGESH NBAGAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) The judgment of the II Additional District and Sessions Judge (FTC), Ongole in SC.No.96 of 2010 dtd. 12/5/2011, is brought to question, by way of this appeal. The learned Sessions Judge found the accused guilty for the offence under Ss. 302 and 324 of the Indian Penal code and convicted his for the said offences and sentenced him to undergo rigorous imprisonment for life and also to pay fine of Rs.200.00 in default to undergo simple imprisonment for a period of one month for the offence punishable under Sec. 302 IPC and also sentenced him to undergo rigorous imprisonment for a period of six months under each of the two counts for the offence under Sec. 324 IPC.

(2.) The facts of the case, briefly, as per the charge sheet are as follows:

(3.) Against the said judgment, the present appeal is preferred on the following grounds: