KYASAGARI SHANTHAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed aggrieved by the judgment dtd. 24/6/2015 in S.C.No.19 of 2015, on the file of the learned Special Sessions Judge-cum-VII Additional District and Sessions Judge, Mahabubnagar.

(2.) Heard learned counsel for the appellants, learned counsel for the respondent-State and perused the entire material placed on record.

(3.) The appellants are mother and daughter, who were convicted for murdering the deceased who is the husband of accused No.1 and father of accused No.2.