Indukuri Venkata Raju, ... vs P.P., Hyd
2021 Latest Caselaw 5111 AP

      THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR

& THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CRIMINAL APPEAL No.385 of 2015

Date: 09.12.2021

Advance Order:

In the result, the Criminal Appeal is partly allowed. The conviction

and sentence recorded against the appellant/accused in the judgment,

dated 15.04.2015, in Sessions Case No.44 of 2012, on the file of the XIII

Additional District & Sessions Judge, Gajuwaka, Visakhapatnam, for the

offence punishable under Section 302 I.P.C., are modified to that of

offence under Section 325 IPC, and he is sentenced to undergo rigorous

imprisonment for 5 (five) years. The fine imposed by the trial Court is

sustained.

The remand period and sentence already undergone by the

appellant/accused shall be given set off under section 428 Cr.P.C.

(Detailed Judgment follows............)

____________________ C.PRAVEEN KUMAR,J

_______________________ RAVI NATH TILHARI,J Date: 09.12.2021 Dsr

Note:

Please send the bundle to the Chambers of His Lordship RNT,J after dispatch of the advance order (B/o) Dsr