K RAVINDRA Vs. STATE OF A P

JUDGEMENT

(1.) The accused were tried for the charges under Sections 498-A, 302 and 201 I.P.C. in S.C. No. 61-of 1993 on the file of the I AddI. Sessions Judge, Chittoor and ultimately, after trial, they were convicted by the I Additional Sessions Judge, Chittoor by his judgment dated 30th April, 1993, for the offence under Section 201 I.P.C. and sentenced each of them to suffer R.I. for 7 years and also to pay a fine of Rs. 2,000/- in default to suffer S.1. for three months. The learned Sessions Judge has, however, acquitted all the accused of the main charges under Sections 498-A and 302 I.P.C.

(2.) Having been aggrieved by their respective conviction and sentence, the accused have preferred Criminal Appeal No. 630 of 1993. Having been aggrieved by the acquittal of the accused of the charges under Sections 498-A and 302 I.P.C. the State has preferred Criminal Appeal No. 943 of 1993.

(3.) As both the appeals arise against the one and the same judgment, both the appeals are clubbed together and are being disposed of by a common judgment.