MOHD. YOUSUF ALI Vs. MOHD. SAJJAD ALI

JUDGEMENT

(1.) Crl.A.No.1148 of 2011 is filed by the defacto complainant against the inadequacy of sentence and also acquittal of accused No.2 in S.C.No.179 of 2010 on the file of I-Additional Metropolitan Sessions Judge, Hyderabad.

(2.) Crl.A.No.1049 of 2011 is filed by the appellant/accused No.1 against conviction in S.C.No.179 of 2010 on the file of I Additional Metropolitan Sessions Judge, Hyderabad, vide judgment dtd. 6/9/2011, he was convicted and sentenced to undergo imprisonment for a period of five years and to pay a fine of Rs.1,000.00 in default of payment of fine, to undergo simple imprisonment for six months for the offence punishable under Sec. 304 Part-II of the Indian Penal Code (for short 'IPC'). As both the appeals arise out of the same judgment, they are disposed of by this common judgment.

(3.) Heard Sri Syed Mounis Jafer Abidi, learned counsel appearing for the appellant/defacto complainant in Crl.A.No.1148 of 2011, Sri Mohd. Muzafferullah Khan, learned counsel appearing for the appellant/accused No.1 in Crl.A.No.1049 of 2011 and Sri T.V.Ramana Rao, learned Additional Public Prosecutor appearing for the respondent-State.