DODDA PULLA REDDY Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 30-4-1993 in SC No.119 of 1991 on the file of Sessions Judge, Krishna Division at Machilipatnam, under which the appellant-accused has been convicted for the offence under Section 498-A of Indian Penal Code (IPC) while acquitting him of the charge under Section 302 IPC.

(2.) The facts relating to this appeal may be stated briefly as follows:

(3.) In support of the case of the prosecution PWs. 1 to 15 were examined and Exs: P1 to P18 have been marked. The accused has no chosen to examine any defence evidence on his behalf.