GANDHAMALLA MAHAKALI Vs. STATE OF A P

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 Sec. 374(2) of the Code of Criminal Procedure, is directed against the judgment, dtd. 22/12/2005, in Sessions Case No. 960f 2005, passed by the III Additional Sessions Judge (I Fast Track Court), Nalgonda, acquitting A-2 of the punishable under Sec. 498-A of the Indian Penal Code (for brevity "I.P.C.") and convicting for the offence punishable under Sec. 302 I.P.C., and sentencing her to undergo imprisonment for life and to pay a fine of Rs.200.00, in default to suffer simple imprisonment for one month.