Nanavati, J. - (1.) These appeals are filed against the common judgment and order of the High Court of Andhra Pradesh in Crl. A. No. 69/96 and Crl. A. No. 483/96.
(2.) The trial Court convicted the appellant under Sections 498-A and 304-B, IPC. In Crl. Appeal No. 69/96 the appellant challenged his conviction. As he was acquitted under Section 302, IPC, the State filed Crl. A. No. 483/96.
(3.) The High Court dismissed the appeal filed by the appellant, allowed the appeal filed by the State and convicted the appellant for the offence of murder also. The High Court then observed that when the appellant was convicted for the offence punishable under Section 302, IPC the question whether he should also be convicted for the offence punishable under Section 304-B became academic.;