(1.) Accused No.1 in S.C.No.383 of 2012 on the file of the Metropolitan Sessions Judge, Hyderabad, is the appellant herein. She along with two others, were tried for the offence punishable under Ss. 302 and 201 read with 34 IPC. Vide judgment dtd. 27/1/2014, after a full pledged trial, the learned Sessions Judge, while acquitting accused Nos.2 and 3 for the above charges, convicted and sentenced the appellant/accused No.1 as under:
(2.) The case of the prosecution is as under:
(3.) On appearance, charges under Ss. 302 and 201 read with 34 IPC came to be framed, read over and explained to the accused, to which the accused pleaded not guilty and claimed to be tried.
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