SALAPAKSHI LOKANATHAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is a Criminal Appeal filed by the appellant/accused in S.C.No.116 of 2008, on the file of the Principal Sessions Judge, Nellore Division, questioning the judgment, dtd. 8/10/2010 in the said Sessions Case, whereunder the learned Principal Sessions Judge, Nellore Division, as against the charge framed under Sec. 302 of Indian Penal Code ("I.P.C." for short), found the appellant/accused guilty of the offence under Sec. 304 II of I.P.C. and after questioning the him about the quantum of sentence, sentenced him to suffer rigorous imprisonment for five years and to pay fine of Rs.500.00, in default to suffer simple imprisonment for three months. So, the appellant is the unsuccessful accused in Sessions Case No.116 of 2008 before the Principal Sessions Judge, Nellore.

(2.) The parties to this Criminal Appeal will hereinafter be referred as described before the trial Court for the sake of convenience.

(3.) The Sessions Case No.116 of 2008 arose out of P.R.C.No.1 of 2006, on the file of Additional Judicial Magistrate of First Class, Kovur in Crime No.87 of 2005 of Allur Police Station, which was committed to the Court of Sessions by the learned Additional Judicial Magistrate of First Class, Kovur, by an order, dtd. 18/4/2007.