MDURI RAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellants in the present appeal are accused Nos.1 to 5 (A.1 to A.5) in Sessions Case No.234 of 2012 on the file of V Additional Sessions Judge (II-FTC), Warangal. The appellants have challenged the judgment dated 12.12.2012, passed by the learned Trial Court, whereby A.1 to A.5 were convicted for the offences punishable under Sections 304-B and 498-A of the Indian Penal Code, and Section 4 of the Dowry Prohibition Act. All the accused were sentenced to undergo rigorous imprisonment for life for the offence punishable under Section 304-B IPC, and rigorous imprisonment for three years for the offence punishable under Section 498-A IPC, and two years rigorous imprisonment and to pay a fine of Rs.5,000/- each and in default thereof to suffer simple imprisonment for three months for the offence punishable under Section 4 of Dowry Prohibition Act. All the said sentences imposed were directed to run concurrently.

(2.) Heard Sri P. Prabhakar Reddy, learned counsel appearing for the appellants/A.1 to A.5 and Smt. J. Sridevi, Assistant Public Prosecutor appearing for the respondent/ State of Telangana.

(3.) The brief facts of the present case are as follows: