SHAIK HUSSAIN BEE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Accused, in Sessions Case No.32 of 2015 on the file of the learned IV Additional District and Sessions Judge, Kurnool [for short, "the trial Court"], is the appellant herein. She was tried for the offence punishable under Sec. 304-B of the Indian Penal Code, 1860 [for short, "I.P.C."].

(2.) Vide Judgment, dtd. 26/2/2016, the learned Sessions Judge convicted the Accused under Sec. 235(2) of Cr.P.C. Instead of convicting her for the offence under Sec. 304-B I.P.C. the trial Court convicted the accused for the offence under Sec. 306 I.P.C. Accordingly, she was sentenced to undergo Rigorous Imprisonment for Five (5) Years for the offence punishable under Sec. 306 I.P.C.

(3.) For the sake of convenience, the parties will be referred to as arrayed before the trial Court.