KONDRU ISRAEL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Challenge in this Criminal Appeal is by the unsuccessful A.1 to the judgment, dtd. 9/11/2010 in Sessions Case No.340 of 2009, on the file of III Additional District and Sessions Judge, Kakinada ("Additional Sessions Judge" for short), where under the learned Additional Sessions Judge found the present appellant/A.1 guilty of the charge under Sec. 304-B 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 10 (ten) years. By the said judgment, the learned Additional Sessions Judge found A.2 and A.3 not guilty of the charge under Sec. 304-B of IPC and further found A.4 and A.5 not guilty of the charge under Sec. 304-B r/w 34 of IPC and acquitted them under Sec. 235(1) of Cr.P.C. As against the acquittal of A.2 to A.5 as above, there is no appeal filed by the State.

(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.340 of 2009 arose out of a committal order in P.R.C.No.21 of 2009, on the file of Additional Judicial First Class Magistrate, Peddapuram, relating to Crime No.61 of 2009 of Rangampeta Police Station.