CHIPPA MALLESH Vs. STATE OF

JUDGEMENT

(1.) The sole accused in Sessions Case No.331 of 2010 on the file of learned III Additional District and Sessions Judge (Fast Track Court), Ranga Reddy District, filed this appeal against his conviction and sentencing for the offences punishable under Sections 302 and 498-A I.P.C. He was sentenced to rigorous imprisonment for life and to pay a fine of Rs.100/- and in default in payment of fine, to undergo simple imprisonment for one month for the offence punishable under Section 302 I.P.C. and further, to undergo rigorous imprisonment for two years and to pay fine of Rs.100/- and in default in payment of fine, to undergo simple imprisonment for one month for the offence punishable under Section 498-A I.P.C. Both the sentences were directed to run concurrently.

(2.) The case of the prosecution, in brief, is as follows:

(3.) As the plea of the appellant was one of denial, he was subjected to trial, during the course of which, the prosecution examined P.Ws.1 to 12 and marked Exs.P-1 to P-8. The appellant did not adduce any evidence on his side. On consideration of the oral and documentary evidence, the Court below has disposed of the sessions case in the manner as stated hereinbefore.