ATCHUTUNI SAIBABA Vs. STATE

JUDGEMENT

(1.) (Criminal Appeal under section 374(2) Crl.P.C. against the order in SC.No.155 of 1993 on the file of the Court of the Sessions Judge, Mahila Court, Vijayawada.) A1 to A3 in Sessions Case No.155 of 1993 on the file of the Sessions Judge, Mahila Court, Vijayawada, are the appellants. As against A4 an order of acquittal was recorded and it had attained finality. However, A1 to A3 were convicted by the learned Judge vide judgment dated 2.9.1998 under Sections 498-A and 306 of the Indian Penal Code (IPC) and they were sentenced as follows:- (i) A1 and A3 were sentenced to undergo rigorous imprisonment for a period of one year each; A2 was sentenced to undergo simple imprisonment for a period of six months and in addition to it, A1 to A3 were imposed a fine of Rs.2,000/-each, in default, to suffer simple imprisonment for a period of three months each, for the offence under Section 498-A IPC. (ii) A1 and A3 were also sentenced to undergo rigorous imprisonment for a period of two years and A2 to undergo simple imprisonment for a period of one year and in addition to it. A1 to A3 were imposed a fine of Rs.5000/- each, in default, to undergo simple imprisonment for a period of six months each, for the offence under section 306 IPC.

(2.) Episode of the Prosecution:

(3.) The evidence on record: