KILANA SATHIBABU SATYANARAYANA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant, who was the Accused No. 1 in Sessions Case No. 142 of 2008, on the file of IV Additional District and Sessions Judge, Visakhapatnam, challenging the judgment, dtd. 26/4/2010, where under the learned IV Additional District and Sessions Judge, Visakhapatnam, found the appellant guilty of the offence under Sec. 498-A of Penal Code, 1860 ("I.P.C." for short) as against the charge under Sec. 304-B of I.P.C. and accordingly, convicted him under Sec. 235(2) of Code of Criminal Procedure ("Cr.P.C." for short) and after questioning him about the quantum of sentence, sentenced him to undergo rigorous imprisonment for one year and to pay a fine of Rs.500.00 in default to suffer simple imprisonment for three months.

(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. 142 of 2008 arose out of a committal order in P.R.C. No. 10 of 2006, relating to Crime No. 254 of 2005 of Bheemunipatnam Police Station.