MAMIDI MARIADASU Vs. STATE OF A.P.

JUDGEMENT

(1.) Challenge in this Criminal Appeal is to the judgment, dtd. 12/10/2009 in Sessions Case No.628 of 2008, on the file of I Additional District & Sessions Judge, Guntur ("Additional Sessions Judge" for short), whereunder the leaned Additional Sessions Judge, found the accused guilty of the charge under Ss. 304-B as well as 498-A of the Indian Penal Code ("IPC" for short), convicted him under Sec. 235(2) of the Code of Criminal Procedure ("Cr.P.C." for short) and after questioning him about the quantum of sentence, sentenced him to suffer rigorous imprisonment for 7 years for the charge under Sec. 304-B of IPC and further sentenced him to undergo rigorous imprisonment for 2 years and to pay a fine of Rs.100.00 in default to suffer simple imprisonment for 15 days for the charge under Sec. 498-A of IPC and that both the sentences shall run concurrently.

(2.) The parties to this Criminal Appeal will hereinafter be referred to as described before the learned Additional Sessions Judge for the sake of convenience.

(3.) The Sessions Case No.628 of 2008 arose out of a committal order in PRC.No.77 of 2008, on the file of Additional Junior Civil Judge, Mangalagiri, pertaining to Crime No.12 of 2007 of Tadikonda police station.