RENTAPALLI ANAND MARY Vs. KANKIPATI KALYAN BABU @ KALYAN

JUDGEMENT

(1.) Heard Sri K. Suresh Reddy, learned counsel for the appellants, Sri S. Venkata Sainath, learned Assistant Public Prosecutor for the 1st respondent/State and Sri A. Rama Krishna, learned counsel for the 2nd respondent.

(2.) The appellant No.1 herein was found guilty for the offence punishable under Ss. 376, 342, 417 and 420 IPC. The appellant No.2 was found guilty for the offence punishable under Sec. 109 r/w Ss. 376 and 342 read with 34 IPC. They were convicted and sentenced vide judgment dtd. 23/10/2017 in Session Case No.217 of 2013 by the learned Court of Sessions Judge, Mahila Court, Vijayawada.

(3.) The application I.A.No.2 of 2021 is filed with the following prayer: