KARRE MOHAN KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS appeal is preferred by the first accused in Sessions Case No. 233 of 2003 on the file of the Court of Special Judge for the Trial of offences under scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-cum-VI additional Metropolitan Sessions Judge, Secunderabad.

(2.) THE appellant (A-1) was tried along with A-2 and A-3 who are his parents for the charge under Section 304-B of IPC and also alternatively for the charge under Section 306 of IPC. While disposing of the case the learned Additional sessions Judge acquitted the appellant, A-2 and A-3 for the charge under Section 304-B of IPC. He also acquitted A-2 and A-3 for the offence under Section 306 of IPC but convicted the appellant (A-1) for the offence under Section 306 of ipc and sentenced him to undergo Rigorous Imprisonment for a period of eight years and also to pay a fine of Rs. 500/ -.

(3.) CHALLENGING the said order of conviction and sentence, A-1 preferred the present appeal.