P.SAM KOSHY,J. - (1.)The instant is an appeal preferred by the appellant / accused under Sec. 374(2) of Criminal Procedure Code, 1973 aggrieved by the judgment and conviction dtd. 10/3/2014 in Sessions Case No.464 of 2013 passed by the III Additional District and Sessions Court, Gadwal, Mahabubnagar District (for short, 'the impugned judgment').
(2.)Heard Mr.P. Prabhakar Reddy, learned counsel for the appellant, and the learned Public Prosecutor for the respondentState.
(3.)Vide the impugned judgment, the III Additional District and Sessions Court, Gadwal has found the appellant / accused guilty of the offences under Ss. 302 & 379 of Indian Penal Code and sentenced the appellant / accused to undergo life imprisonment with fine of Rs.1,000.00 for the offence under Sec. 302, and a further sentence to undergo rigorous imprisonment for five years with fine of Rs.5,000.00 for the offence punishable under Sec. 392 of Indian Penal Code, 1860, and that both the sentences to run concurrently and with default stipulation.