BANDARI SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The sole accused in Sessions Case No.29 of 2008 on the file of learned IV Additional Sessions Judge, Ranga Reddy District, filed this criminal appeal against judgment, dated 15.03.2012, whereby he was convicted for the offences punishable under Sections 498-A and 302 I.P.C.and sentenced to suffer rigorous imprisonment for three years and also to pay a fine of Rs.100/- and in default of payment of fine, to suffer simple imprisonment for two weeks for the former offence and to suffer imprisonment for life and also to pay a fine of Rs.100/- and in default of payment of fine, to suffer simple imprisonment for two weeks for the latter offence. Both the sentences were directed to run concurrently.

(2.) The case of the prosecution, in brief, as set out in the charge sheet, is stated hereunder.

(3.) Based on the charge sheet filed and the material collected during the investigation by the Police, the Court below framed the following charges.