KATIKA RAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant aggrieved by the judgment, dtd. 12/3/2020 passed in S.C.No.541 of 2016 on the file of the Additional Metropolitan Sessions Judge, Cyberabad at L.B.Nagar, Ranga Reddy District, wherein the appellant was convicted for the offence punishable under Sec. 302 of IPC and sentenced to undergo life imprisonment. The appellant herein is arrayed as accused No.1 and he was tried along with accused Nos.2 and 3 for the offences punishable under Ss. 498-A read with 34 of IPC and 304-B of IPC against accused Nos.1 to 3, and Sec. 302 of IPC simplicitor against accused No.1.

(2.) Heard learned counsel for the appellant and Sri M.Vivekananda Reddy, learned Assistant Public Prosecutor for respondent - State. Perused the record.

(3.) Learned Sessions Judge, after conducting the trial, acquitted accused Nos.2 and 3 and convicted the appellant for the offence under Sec. 302 of IPC. Appellant was acquitted for the offences under Ss. 304-B of IPC and 498-A read with 34 of IPC.