ANJAMMA Vs. STATE

JUDGEMENT

(1.) The appellant was accused No. 3 before the trial Court in Special Case No.219/2009. She and accused Nos.1 and 2 were convicted for the offences punishable under Sections 354 and 109 R/w 34 of Penal Code and were sentenced to simple imprisonment for 2 years and fine of Rs. 10,000.00 each.

(2.) While the above appeal filed by the appellant/accused No.3 was pending, this Court by order dated 01.07.2017, in Criminal Appeal No.3614/2011 partly allowed the appeal filed by accused Nos.1 and 2 confirming the conviction and sentence awarded on accused No.1 and acquitting accused No.2 of the said charges.

(3.) The case of the prosecution as borne on record is that the complainant (PW.3) was working as a daily labourer as an assistant in Morarji Residential School at Nidagunda. She was a widow. At the relevant time, accused No.1 was working as warden of the said residential school and accused No.3 was appointed as a daily wager. Accused No.2 was the Taluka Social Welfare Officer.