LAWS(TLNG)-2024-1-37

MENGARTHI SRINIVAS Vs. STATE OF TELANGANA

Decided On January 11, 2024
Mengarthi Srinivas Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard Mrs. G. Jaya Reddy, learned counsel for the appellant and Mr. T.V. Ramana Rao, learned Additional Public Prosecutor appearing on behalf of the respondent.

(2.) This appeal is filed challenging the judgment dtd. 7/11/2016 in S.C. No.383 of 2014 passed by learned VI Additional District and Sessions Judge at Siddipet.

(3.) The appellant herein is the sole accused in the aforesaid S.C. No.383 of 2014. For the sake of convenience, the parties will be hereinafter referred to as they arraigned in S.C. No.383 of 2014.