MADARAM GOPAL REDDY Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Appeal is filed against the judgment dated27-2-2006 passed by the vi Additional Sessions Judge (Fast Track court), Vikarabad, R. R. District in Sessions case No. 630 of 2004.

(2.) IN all, two accused were tried by the learned Additional Sessions Judge for the offences under Sections 498-A and 302 IPC.

(3.) ACCUSED No. 1 is the husband of the deceased whereas accused No. 2 is the mother-in-law. By the impugned Judgment, the learned Additional Sessions Judge acquitted accused No. 2 of all the charges, but convicted the appellant-Accused No. 1 for the offences punishable under Sections 498-A and 302 IPC and sentenced him to suffer rigorous imprisonment for three years and to pay a fine of Rs. 2,000/-, in default to suffer simple imprisonment for three months for the offence punishable under Section 498-A IPC and also sentenced to suffer life imprisonment and to pay a fine of Rs. 3,000/-, in default, to suffer simple imprisonment for four months for the offence punishable under Section 302 IPC. Challenging the said order of conviction and sentence, the appellant, who is accused no. 1 before the trial Court, filed the present appeal.