GEDDAPU VENKUNAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellants, who are the Accused No. 2 to Accused No. 4 in S.C. S.T. Sessions Case No. 12 of 2008, on the file of Special Jude for Trial of Cases under SCs.& STs. (POA) Act-cum-Additional District and Sessions Judge, Vizianagaram (hereinafter will be referred to "Special Judge"), challenging the judgment, dtd. 27/10/2010, where under the learned Special Judge while acquitting A.1 under Sec. 498-A of the Penal Code, 1860 ("I.P.C." for short) and A.2 to A.4 under Sec. 3(x)(i) of SC ST (POA) Act and further acquitting A.2 to A.4 under Sec. 506(2) of I.P.C., but, found guilty of the present appellants under Sec. 498-A of I.P.C. and sentenced them to undergo rigorous imprisonment for one year each and to pay fine of Rs.1,000.00 each in default to suffer simple imprisonment for a period of one month each.

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

(3.) The SC ST Sessions Case No. 12 of 2008 arose out of a committal order in P.R.C. No. 7 of 2005, on the file of Judicial First Class Magistrate, Cheepurupalli, pertaining to Crime No. 17 of 2005 of Garividi Police Station.