BOMMISETTI ANJANEYULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner, the sole accused in Sessions Case No.511 of 1996 on the file of the Additional Sessions Judge, Guntur, was tried for the alleged offences punishable under Sections 498-A and 306 of the Indian Penal Code.

(2.) The trial Judge after discussing the evidence of P.Ws.1 to 16 and also taking Exs.P-1 to P-20 marked on behalf of the prosecution, held the petitioner guilty of the offence punishable under Section 498-A of the I.P.C. and sentenced him to suffer rigorous imprisonment for a period of one year and also to pay a fine of Rs.100.00 in default to suffer simple imprisonment for a period of four months. Similarly, he found the petitioner guilty of the offence punishable under Section 306 of the Indian Penal Code and accordingly sentenced him to undergo rigorous imprisonment for five years and also to pay a fine of Rs.500.00 in default to suffer simple imprisonment for six months. He, however, maintained that both the sentences should run concurrently.

(3.) In appeal, the learned IV Additional Sessions Judge, Guntur, confirmed the said conviction and sentence imposed against the petitioner. Hence, this revision.