BHUKYA YADAGIRI Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri Madhusudan Rao, Counsel representing Sri V. Sree Ranga Rao, Counsel for Appellant-A-3 and Sri Mohd. Usman Saheed, Additional Public Prosecutor.

(2.) The appellant-A-3 preferred the present Criminal Appeal against the conviction and sentence dated 17-07-1998, made in C.C. No. 1 of 1996 on the file of the II Additional Sessions Judge, Warangal.

(3.) A-1 to A-3 in Crime No. 8 of 1996 of Ghanpur (W) Police Station were charged with an offence under Section 392 IPC and at the stage of trial A-2 died, and hence, the case against A-2 was abated. A-1 and A-3 were tried and on the strength of the evidence of P.Ws. 1 to 5, Exs. P-1 to P-7 and the material objects, the learned Judge found A-1 and A-3 guilty of an offence under Section 412 IPC and sentenced them to undergo Rigorous Imprisonment for a period of two years each, and to pay a fine of Rs. 1,000/- each, in default, to undergo Simple Imprisonment for a period of three months each. Aggrieved by the same, the present appeal had been preferred.