VAMPU ABBURAMULU Vs. STATE OF A P

JUDGEMENT

(1.) THESE two criminal appeals filed by A.1 to A3 are directed against the judgment dated 26.02.2001 passed by the Assistant Sessions Judge, Nalgonda in S.C.No.117 of 1999, whereby and whereunder the appellants- A1 to A3 were convicted for the offence punishable under Section 304-B IPC and A1 was sentenced to undergo rigorous imprisonment for a period of ten years and A2 and A3 were sentenced to undergo rigorous imprisonment for a period of seven years.

(2.) THERE has been no representation for the appellants though the Court posted the appeals under the caption 'for Judgment'. Even this day also, none appears for the accused. Under these circumstances, I am disposing of these criminal appeals on merits after hearing the learned Public Prosecutor appearing for the State and on perusing the judgment of the trial Court and the entire material on record.

(3.) THE prosecution in order to establish the guilt of the appellants before the Assistant Sessions Judge examined PWs.1 to 14 and marked Exs.P.1 to P.10. THE appellants examined DW1 and marked Exs.D1 to D3 on their behalf. THE learned Assistant Sessions Judge on a consideration of the entire evidence on record, convicted A1 to A3 for the offence punishable under Section 304-B and sentenced them to punishment as mentioned above.