DUMPA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Appellants 1 and 2 herein are A-1 and A-2 in Sessions Case No.456 of 2012, on the file of the Special Sessions Judge for Trial of Cases under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-cum-Additional Sessions Judge, Khammam, were convicted for the offences punishable under Ss. 302 and 302 read with Sec. 34 IPC respectively and sentenced to undergo life imprisonment and to pay a fine of Rs.5,000.00, in default to suffer simple imprisonment for six months, by judgment dtd. 10/2/2014.

(2.) Learned counsel for the appellant-A-2 before commencement of his submissions brought to the notice of this court that the appellant-A-2, who is mother of appellant-A-1, was granted special remission by the Government and was released from prison. In the light of the said submissions, the appeal, insofar as the appellant-A-2, stands dismissed, as the same has become infructuous.

(3.) The prosecution case, briefly stated, is as follows: