PUBIC PROSECUTOR Vs. N CHINNA SESHI REDDY

JUDGEMENT

(1.) THIS appeal is filed by the State, against the order of conviction dated 17. 7. 2001 in C. C. No. 446 of 1999 passed by the Assistant Sessions Judge, gadwal.

(2.) THE respondents were tried for the charges under Sections 307, 326 and 324 of ipc, but were convicted for the offence under Section 323 IPC and sentenced to pay a fine of Rs. 1,000/- each.

(3.) AGGRIEVED thereby the State preferred this appeal urging to alter the conviction for the offence punishable under section 307 or Section 326 IPC and to enhance the sentence passed against the respondents.