MAKINENI SRAVANYA Vs. STATE OF A.P.

JUDGEMENT

(1.) The accused No.1 and 2 in Sessions Case No.20 of 2017 on the file of learned XIII Additional District and Sessions Judge, Guntur at Narasaraopet, are the appellants herein. They were tried for the offence U/s.302 r/w.34 of Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C') for causing the death of Smt.Makineni Satya Sri (hereinafter referred to as deceased) on 23/5/2016 at about 06.00 a.m. in their house at Vinukonda.

(2.) Vide Judgment dtd. 30/8/2017, the learned XIII Additional District &Sessions Judge, Guntur at Narasaraopet, convicted the accused No.1 and 2 for the offence U/s.302 r/w.34 of IPC and sentenced them to undergo imprisonment for life, and to pay a fine of Rs.1,000.00 each, in default of payment of fine, to suffer simple imprisonment for a period of one (01) month each.

(3.) Challenging the said conviction and sentence, the present appeal came to be filed.