STATE OF AP Vs. MALLAM CHENNAIAH

JUDGEMENT

(1.) Challenging the validity and the legality of the judgment that is rendered by the Court of the Assistant Sessions Judge, Bhongir, in S.C.No.210 of 2011, dated 30.7.2012, the appellant approached this Court by way of appeal.

(2.) In the grounds of appeal, it is urged that the judgment of the trial Court is contrary to law, weight of evidence and probabilities of the case; that the learned judge of the trial Court ought to have seen that the ingredients to constitute the offences punishable under Sections 498-A and 306 IPC were made out by the prosecution against the respondents-accused; that the learned judge ought to have seen that the dying declaration itself is sufficient to bring home the guilt of the accused for the offence punishable under Section 306 IPC; that the learned judge has not considered the evidence of the prosecution witnesses in correct perspective and therefore, the acquittal of the respondents-accused is unsustainable and as such, the appeal has to be allowed.

(3.) Heard the submissions of the learned Additional Public Prosecutor. The respondents-accused failed to submit their contentions.