MUDAWATH CHANDER Vs. STATE OF AP

JUDGEMENT

(1.) Heard Smt.G.Jaya Reddy, learned counsel for appellant - Accused No.1 and Sri Muthyala Muralidhar, learned Additional Public Prosecutor appearing on behalf of the respondent ' State.

(2.) This appeal is filed to set aside the judgment dtd. 18/12/2013 passed in S.C.No.325 of 2010 by the V Additional Metropolitan Sessions Judge (Mahila Court) at Hyderabad (for short, 'the trial Court').

(3.) Vide the aforesaid judgment, the trial Court convicted the appellant for the offences punishable under Ss. - 302 and 498 'A of IPC and Sec. 4 of the Dowry Prohibition Act, and sentenced to suffer imprisonment for life.