THURUMELLA RAMESH BABU Vs. STATE OF AP

JUDGEMENT

(1.) This Criminal Appeal, under Section 374 (2) of the Code of Criminal Procedure, 1973, (for short, "Cr.P.C.") is filed by the appellant/sole accused against the Judgment, dated 05.09.2006, in Sessions Case No.81 of 2004 on the file of the XI Additional District & Sessions Judge, (Fast Track Court), Guntur at Tenali, whereunder and whereby, the appellant was convicted of the offence punishable under Section 302 of the Indian Penal Code, 1860 (for short, "IPC") and sentenced to undergo Rigorous Imprisonment for life and also to pay a fine of Rs. 1,000/-, in default, to undergo simple imprisonment for a period of three months.

(2.) The brief facts that are necessary for disposal of the prosecution case may be stated as follows:

(3.) The charge levelled against the accused is that: -