GUNDA KOTESWARA RAO Vs. STATE OF A P

JUDGEMENT

(1.) THE appellant, his mother, father and brother were tried as accused Nos. 1 to 4 in Sessions Case No. 47 of 1999 by the learned III Additional District and Sessions Judge, Ongole, for the offence punishable under Section 302 or alternatively under Section 304-B of the Indian Penal code (for short "ipc" ). The learned sessions Judge, considering the evidence on record, acquitted the appellant and A2 to A4 of the offence punishable under section 302 IPC, and A2 to A4 of the offence under Section 304-B IPC, however, convicted the appellant (A1) for the offence punishable under Section 304-B IPC and sentenced him to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 2,000/-, in default to undergo simple imprisonment for a period of one year. Assailing the said conviction and sentence, the appellant/a1 preferred this criminal appeal.

(2.) THE charge framed against the accused by the trial Court is as follows:

(3.) FOR the sake of convenience, the parties hereafter referred to as per their status in the Sessions Case.