ODETI RAM REDDY Vs. STATE OF A P

JUDGEMENT

(1.) This criminal appeal is filed against the judgment dated

(2.) 11.1996 made in SC No.386 of 1994 on the file of the Sessions Judge, Adilabad in convicting A1 (appellant herein) for the offence punishable under Section 498-A and sentencing him to undergo rigorous imprisonment for 2 years and to pay a fine of Rs.300/-, in default, to suffer simple imprisonment for one month, and further convicting him for the offence punishable under Section 304-B IPC and sentencing him to undergo rigorous imprisonment for 8 years. 2.A1 is the husband of the deceased; A2 is the elder brother of A1 ; A3 is the mother of A1 ; A4 is the elder sister of A4; A5 is the father of A1 and husband of A3.

(3.) Accused Nos.1 to 5 were charged for the offences under Sections 498-A, 302 read with 34, 304-B and 201 IPC. But, the learned Sessions Judge acquitted A2 to A4 of all the charges; and A1 was only found guilty of the offences under Sections 498-A and 304-B IPC.