MODALVALOSA LAXMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties.

(3.) The present appeal is only by accused no. 2, who is convicted under Section 352 Indian Penal Code for using criminal force against the deceased by dragging her by catching hold of her tuff. Learned Judge convicted the accused for the said offence and sentenced her to undergo rigorous imprisonment for one month. Looking to the facts and circumstances of this case we find it to be a fit case to release the appellant on the basis of sentence already undergone.