EDALA JANAKI RAMAIAH Vs. STATEOF A P

JUDGEMENT

(1.) The Accused 1 to 3 were tried in Sessions Case No.218 of 1994 by the learned Additional Sessions Judge, Nizamabad, for the offence punishable under Section 304-B of the Indian Penal Code, 1860 (for short "IPC"). On appraisal of the entire evidence, the Court below, vide its judgment dated 10-4-1997, while acquitting the third accused of the said charge, however, found the appellants/A1 and A2, guilty of the said charge and accordingly sentenced them to undergo rigorous imprisonment for a period of seven years. As against the said judgment, A1 and A2 preferred this appeal.

(2.) The substance of the charge framed by the learned Additional Sessions Judge, is as follows:

(3.) The case of the prosecution, as spoken to by its witnesses during the course of trial, is as follows: