P.S. Narayana, J. - (1.) Ravula Ramesh, sole accused in S.C.No.125/98 on the file of Sessions Judge, Karimnagar, though acquitted of the charge under Section 302 IPC, being aggrieved of the conviction and sentence imposed on him under Sections 498-A and 201 IPC, had preferred the present Criminal Appeal.
(2.) The Circle Inspector of Police, Huzurabad filed charge sheet against the appellant/accused under Sections 498-A, 302 and 201 IPC before Judicial First Class Magistrate, Huzurabad which was taken on file as P.R.C.No.125/97 and the same was committed to the Court of Session being exclusively triable by the Court of Session and the learned Sessions Judge had taken the above case on file as S.C.No.125/98. On appreciation of the evidence of PW-1 to PW-16 and also Exs.P-1 to P-18 and M.Os.1 to 4, the learned Judge recorded acquittal as far as the charge under Section 302 IPC is concerned but however convicted the appellant/accused under Sections 498-A and 201 IPC.
(3.) The facts in brief are as hereunder :;