GANDHAMALLA MAHANKALI Vs. STATE OF AP

JUDGEMENT

(1.) HEARD Smt. A. Gayathri Reddy, the learned Counsel appearing for the appellant-Accused No. 2 and the learned Additional Public Prosecutor, appearing for the respondent-State.

(2.) APPELLANT is Accused No. 2 (along with Accused No. 1) in the Sessions Case.

(3.) THIS criminal appeal, by Accused no. 2 (for brevity "a-2), under Section 374 (2)of the Code of Criminal Procedure, is directed against the judgment, dated 22. 12. 2005, in sessions Case No. 96 of 2005, passed by the III Additional Sessions Judge (I Fast track Court), Nalgonda, acquitting A-2 of the punishable under Section 498-A of the indian Penal Code (for brevity "i. P. C. ")and convicting for the offence punishable under Section 302 I. P. C. , and sentencing her to undergo imprisonment for life and to pay a fine of Rs. 200/-, in default to suffer simple imprisonment for one month.