Kokku Sudhakar Vs.
State of A.P. Rep. by Its Pub. Prose. H.C.T [2008] INSC 1723 (14 October 2008)
Judgment
CRIMINAL APPELLATE
JURISDICTION CRIMINAL APPEAL NO.1665 OF 2005 Kokku Sudhakar ...Appellant(s)
Versus State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
A.P. ...Respondent(s) O R D E R Heard learned counsel for the parties.
The sole appellant
was convicted by the Trial court under Section 302 of the Indian Penal Code,
1860 [for short, "I.P.C."] and sentenced to undergo imprisonment for
life and to pay fine of Rupees ten thousand; in default, to undergo further
simple imprisonment for a period of one year. He was further convicted under
Section 309 I.P.C. and sentenced to undergo simple imprisonment for a period of
one year. The sentences were, however, ordered to run concurrently. On appeal
being preferred, High Court confirmed the convictions. Hence, this appeal by
special leave.
Having heard learned
counsel for the parties at length and perused the records, we are of the view
that the Trial Court as well as the High Court convicted the appellant upon
threadbare discussion of evidence and no interference by this Court is called
for.
The criminal appeal
is, accordingly, dismissed.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
......................J.
[AFTAB ALAM]
New
Delhi,
October
14, 2008.
Back
Pages: 1 2
