GODDEGUDEM VADENNA 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 12.06.2007, in Sessions Case No.496 of 2004 on the file of IV Additional District & Sessions Judge (Fast Track Court), Mahabubnagar, whereunder and whereby the appellant/A.1 was convicted for the offences punishable under Sections 498A and 302 of the Indian Penal Code, 1860 (for short, 'I.P.C.') and sentenced to undergo imprisonment for a period of three years and to pay fine of Rs. 500/- in default to suffer simple imprisonment for one month for the offence punishable under Section 498A I.P.C. and sentenced to undergo life imprisonment and to pay fine of Rs. 1000/-, in default to undergo simple imprisonment for three months for the offence punishable under Section 302 I.P.C.

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

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