SAMBANGI TIRUPATHI @ TIRUPATHIRAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Appellant/A1 and her mother A2 were tried for the offences under Sections 498A, 304B and 302 IPC by the II Additional Sessions Judge, (Fast track Court), Visakhapatnam. At the conclusion of the trial, the learned Sessions Judge acquitted A1 and A2 of the charges under Sections 498A and 304B IPC and found the appellant/A1 guilty for the offence under Section 302 IPC and convicted him for the said charge and sentenced him to undergo imprisonment for life and also to pay a fine of Rs.5,000/- and in default to undergo rigorous imprisonment for six months. Challenging the said order of conviction, the appellant/A1 preferred the present appeal.

(2.) The case of the prosecution, in brief, is stated as follows:

(3.) In order to establish the guilt of the accused, the prosecution examined P.Ws.1 to 13, marked Es.P1 to P22 and M.Os.1 to 3. The accused did not propose to examine any defence witness, but they marked Exs.D1 and D6 on their behalf.