PARAPALLI KUMAR Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment dated 23-7-1999 passed in S.C.No.137 of 1997 on the file of II Additional District and Sessions Judge, Rangareddy District at Saroornagar, whereby and where under the learned Additional District and Sessions Judge found A1-Parapalli Kumar guilty for the offences under sections 304-B and 498A IPC and convicted him accordingly and sentenced him to suffer RI for 8 years and pay a fine of Rs.500/-, in default to suffer SI for three months for the offence under section 304B IPC and RI for one year and fine of Rs.500/-, in default to suffer SI for 3 months for the offence under section 498A IPC.

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

(3.) Heard learned counsel appearing for appellant/A1 and Additional Public Prosecutor appearing for the State.