- (1.)This is an appeal against the judgment of the High Court of Andhra Pradesh in Criminal Appeal No.203 of 2005 dated 5th June 2007. By the said judgment, the High Court confirmed the judgment dated 8th February 2005 in Sessions Case No.23 of 2004 on the file of the V-Addl. Sessions Judge (Fast Track Court) at Nizamabad.
(2.)The sole appellant herein alongwith his parents was tried for the offences under section 304B and 498A IPC. Apart from that the appellant herein was tried for an offence under section 302 IPC simplicitor while all the three persons were charged and tried for the offence under section 302 read with section 109 IPC. While the sole appellant herein was convicted for the offence under section 302 as well as section 498A IPC, the trial court did not record any finding against the appellant herein insofar as the charge under section 304B IPC is concerned. The other two accused were acquitted of all the charges.
(3.)Aggrieved by the conviction and sentence, the appellant carried the matter in appeal to the High Court unsuccessfully. Hence the present appeal.