NOONE RAMESH Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment dated 15-12-1998 passed in S.C.No.9 of 1996 on the file of 1st Additional Sessions Judge, Ranga Reddy District, whereby and where under the learned 1st Additional District and Sessions Judge found accused-Noone Ramesh guilty for the offences under sections 498A and 306 IPC and convicted him accordingly and sentenced him to suffer RI for a period of two years and pay a fine of Rs.2,000/- in default to suffer SI for three months for the offence under section 498A IPC; and RI for a period of five years and fine of Rs.2,000/-, in default to suffer SI for three months for the offence under section 306 IPC.

(2.) The prosecution case, in brief, is:

(3.) Heard Sri.C.Padmanabha Reddy, learned senior counsel appearing for the appellant/accused and learned Additional Public Prosecutor appearing on behalf of the State.