BANOTHU BHARATHI @ LASYA @ BUJJI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mrs. Monica P. Pole, learned counsel for appellant - accused and Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor appearing on behalf of the respondent - State.

(2.) Vide judgment dtd. 7/4/2025 in Sessions Case No.397 of 2022, learned I Additional District and Sessions Judge, Suryapet (hereinafter referred to as 'trial Court'), found the appellant - accused guilty of the offence under Sec. - 302 of the Indian Penal Code, 1860 (for short 'IPC') and accordingly imposed death penalty on her.

(3.) Feeling aggrieved by the aforesaid conviction and death sentence imposed by learned trial Court, the accused preferred Criminal Appeal No.547 of 2025, while learned trial Court addressed a letter vide Dis.No.220 of 2025, dtd. 7/5/2025 to this Court seeking confirmation of death penalty under Sec. - 366 (i) of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'). Pursuant to the said letter, this Court registered the same as Referred Trial (R.T.) No.2 of 2025.