Y B KRISHNA Vs. STATE OF A P

JUDGEMENT

(1.) This criminal appeal is preferred against the judgment of conviction and sentence dated 16-4-2004 passed in S.C. No.528 of 2003 on the file of Special Judge forthe trial of offences under the SCs & STs (Prevention of Atrocities) Act - cum - VI Additional Metropolitan Sessions Judge, Secunderabad.

(2.) The brief facts of the case are as follows:

(3.) The learned X Metropolitan Magistrate, Secunderabad took cognisance of the offence under Section 302 IPC against the accused and after furnishing the copies to the accused under Section 207 Cr.P.C. committed the case to the Court of Sessions under Section 209 Cr.P.C. The Metropolitan Sessions judge, Hyderabad, having taken the case on file, made over the same to the Court of Special Judge-cum-VI Additional Metropolitan Sessions Judge, Secunderabad who framed Charges under Sections 498-A and 302 IPC, read over and explained the same to the accused for which he pleaded not guilty and claimed to be tried. During trial, the prosecution examined PWs 1 to 11 and exhibited Exs.P-1 to P-19 and M.Os 1 and 2 on its behalf while Exs.D-1 and D-2 were marked on behalf of the defence.