VISWANADHAPALLI MUTYALAMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant, who was the accused in Sessions Case No.1 of 2010, on the file of XI Additional District & Sessions Judge (FTC), Guntur District at Tenali ("the learned Additional Sessions Judge" for short), challenging the judgment, dtd. 23/11/2010, where under the learned Additional Sessions Judge, found the accused not guilty of the offences under Ss. 302 and 324 of the Indian Penal Code ("I.P.C." for short) and acquitted her under Sec. 235(1) of the Code of Criminal Procedure ("Cr.P.C." for short), but, found her guilty of the offence under Sec. 307 of I.P.C. and convicted her under Sec. 235(2) of Cr.P.C. After questioning the accused about the quantum of sentence, the learned Additional Sessions Judge, sentenced her to suffer rigorous imprisonment for seven years and to pay a fine of Rs.1,000.00, in default to suffer simple imprisonment for six months for the offence under Sec. 307 of I.P.C. Felt aggrieved of the said conviction and sentence in S.C.No.1 of 2010 as above, the unsuccessful accused filed the present Criminal Appeal, challenging the judgment of the learned Additional Sessions Judge.

(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.1 of 2010 arose out of a committal order passed in P.R.C.No.20 of 2009, on the file of Additional Junior Civil Judge, Repalle, pertaining to Crime No.76 of 2009 of Repalle Police Station under Ss. 302, 307, 326 and 324 of I.P.C.