SYED GHOUSE BASHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present appeal is filed by the appellants/accused aggrieved by the judgment dtd. 31/1/2017 in S.C.No.215 of 2012, on the file of XII Additional Sessions Judge, Vikarabad.

(2.) Heard learned counsel for the appellants/accused and Sri Arun Kumar Dodla, learned Additional Public Prosecutor for State.

(3.) The deceased is the wife of A-1. A-2 is mother-in-law, A-3 is brother of A-1, and A-4 is wife of A-3.