Madala Venkata Narsimha Rao Vs. State of A.P.
[Criminal Appeal No. 393 of 2009]
Date: 27/11/2012
This Appeal was called on for pronouncement of judgment today.
For Appellant(s)
Mr. B.S. Banthia, Adv.
For Respondent(s)
Mr. D. Mahesh Babu, Adv. Hon'ble
Mr. Justice Madan B. Lokur
Pronounced the judgment of the Bench comprising of Hon'ble Mr. Justice Swatanter Kumar and His Lordship.
The appeal is allowed in part and the conviction and sentence awarded to the appellant for an offence punishable under
Section 302 of the IPC (Indian Penal code, 1860) is confirmed in terms of the signed judgment placed on the file.
A.S. Bisht
S.S.R. Krishna
Court Master
Court Master
Signed judgment is placed on the file
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