BOINI MAHIPAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The short point that arises for our consideration in this appeal is:

(2.) Facts shorn of unnecessary details as laid by the prosecution before the jurisdictional court are to the following effect:

(3.) The said complaint came to be registered in Crime No.27 of 2012 for the offences punishable under Sec. 302, 303, 504 read with Sec. 34 of IPC and on conducting investigation, chargesheet was laid against the accused persons for the offence punishable under Sec. 302 read with sec. 34 IPC. After trial, Learned Sessions Judge by judgment dtd. 15/11/2012 convicted A-1 to A-4 and A-6 for the offence punishable under Sec. 323 read with Sec. 34 IPC and acquitted them for the offence punishable under Sec. 302 read with Sec. 34 IPC and sentenced them to undergo rigorous imprisonment for six months and to pay a fine of Rs. one thousand each and in default to undergo simple imprisonment for a period of two months.