BATHULA ADEMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in Sessions Case No.594 of 2010 on the file of learned II Additional Sessions Judge, Guntur filed this Criminal Appeal against judgment, dated 18.05.2011, whereunder she was convicted for the offence punishable under Section 302 I.P.C. and sentenced to undergo imprisonment for life and also to pay a fine of Rs. 100/- and in default of payment of fine, to undergo simple imprisonment for one month.

(2.) The case of the prosecution as set out in the charge sheet is briefly stated hereunder:

(3.) Based on the charge sheet, the Court below framed the following charge.