CHINTHERLA PADMAVATHI Vs. STATE OF A.P.

JUDGEMENT

(1.) Petitioner in Crl.Rc.No.386 of 2007 and 387 of 2007 is one and the same and she is de facto complainant in Cr. No.141 of 1996 in C.C.No.124 of 1997 registered against A1 to A13 under Ss. 498-A and 494, 496 read with 34 IPC and 109 IPC.

(2.) Learned trial Court, after taking evidences from the prosecution witnesses, convicted A1 for the offences punishable under Ss. 498-A and 494 IPC, A2 to A6, A8, A9 and A11 for the offence punishable under Sec. 494 read with 34 IPC and acquitted A7, A10, A12 and 13.

(3.) Against the order of conviction, separate criminal appeals were preferred before learned appellate Court, wherein learned appellate Court found A1 guilty for offence punishable under Ss. 498-A along with 494 IPC and found A2 guilty for offence punishable under Sec. 494 IPC, in respect of A3 to A6, A8, A9 and A11, they were acquitted. The order of conviction against A1 and A2 was confirmed up to the Hon'ble Apex Court.