ANUMALLA RADHA Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri parameswara Rao, Counsel representing the appellant-A1 provided by Legal Aid and Sri Mohd. Osman Shaheed, Additional Public Prosecutor.

(2.) Appellant-A1 preferred the present criminal appeal as against the judgment dated 26-07-2002 in Sessions Case No.116 of 2000 on the file of the Sessions Judge, Karimnagar.

(3.) It is represented by the learned counsel for the appellant that the appellant-A1 had almost completed the imprisonment imposed on her, except just less one month.