MOHD IRFAN KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal appeal under Sec. 374(2) Cr.P.C., is directed against the judgment dtd. 6/1/2016 in S.C.No.326 of 2012, on the file of the V-Additional Metropolitan Special Judge (Mahila Court) at Hyderabad, whereby and whereunder the appellants-A-1 to A-3 were convicted and sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs.500.00 each in default to undergo simple imprisonment for two months for the offence punishable under Sec. 304-B IPC.

(2.) Heard the learned counsel for the appellants-A-1 to A-3 and learned counsel for the respondent-State. Perused the material on record.

(3.) The prosecution case, in brief, is as follows:-