VADDE PALLEPU SEKHAR Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Appeal, under Section 374(2) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C"), is directed against the judgment, dated 21-06-2007, in Sessions Case No. 218 of 2006 on the file of IV Additional Sessions Judge (Fast Track Court), Anantapur where under and whereby, the Appellant/A-1 was found guilty of the offences punishable under Sections 498-A and 302 of the Indian Penal Code, 1860 (for short, "I.P.C.") and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 500/-, in default, to suffer simple imprisonment for three (3) months for the charge under Section 498-A I.P.C., and to suffer imprisonment for life and to pay a fine of Rs. 500/-, in default, to suffer simple imprisonment for one year for charge under Section 302 I.P.C.

(2.) The brief facts that are necessary for disposal of the prosecution case may be depicted as follows:

(3.) The trial Court framed the following charges against the accused: