VARIKUPPALA VENKATESH Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal, under Section 374(2) of the Code of Criminal Procedure, 1973 (for short, "Cr. P.C"), is filed by the appellant/accused against the Judgment, dated 07.08.2009 in Sessions Case No. 275 of 2007 on the file of the IV Additional Sessions Judge, Ranga Reddy District, whereunder and whereby, the appellant was found guilty of the offences punishable under Sections 498-A and 302 of the Indian Penal Code, 1860 (for short, "I.P.C.") and accordingly, he was convicted and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 5,000/-, in default, to suffer simple imprisonment for one year; and to undergo imprisonment for life and to pay a fine of Rs. 10,000/-, in default, to undergo simple imprisonment for two years for the offences punishable under Sections 498-A and 302 I.P.C. respectively. The brief facts that are necessary for disposal of the present appeal may be stated as follows:

(2.) On appearance of the appellant/accused, the trial Court framed the following charges against him:

(3.) When the above charges were read over and explained to the appellant/accused in Telugu, he pleaded not guilty and claimed to be tried.