CHERUKURI RAMULAMMA RAMU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Crl. Appeal No. 1174/93 is filed against the judgment in S.C.No. 83/93 convicting the accused i.e. A-1 and A-2 under Section -498A IPC and sentencing them to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/- in default to suffer simple imprisonment for six months each.

(2.) Crl.A.No. 284/94 is filed by the State against the acquittal of A-1 andA-2 under Section 304-B IPC.

(3.) Crl.A.No. 285/94 is filed by the State for the enhancement of sentence under Section-498A IPC.