GURRAM CHAKRAVARTHI Vs. STATE OF ANDHRA PRADESH
LAWS(SC)-2000-7-27
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on July 31,2000

GURRAM CHAKRAVARTHI Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) In this case appellant stands convicted under Section 304-B Indian Penal Code. and is sentenced to undergo imprisonment for a period of seven years besides a fine. The high Court has dismissed this appeal confirming the conviction and sentence.;


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