MANDADE RAJENDER Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The accused No.1 and 2 in Sessions Case No.285 of 2010 on the file of the III Additional Sessions Judge (FTC) at Asifabad, filed this criminal appeal against judgment dated 30.09.2011, whereby they were convicted for the offence punishable under Sec. 302 I.P.C. and sentenced to undergo life imprisonment and to pay a fine of Rs. 1000.00 and in default of payment, to undergo rigorous imprisonment for one month and also for the offence under Sec. 498-A I.P.C. and sentenced to undergo imprisonment for six months and to pay a fine of Rs. 500.00 and in default of payment, to undergo simple imprisonment for one month.

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

(3.) Based on the charge sheet and the material collected during the investigation, the Court below has framed the following charges: