Chintakindimounesh Goud vs The State Of Telangana
2025 Latest Caselaw 2759 Tel

Telangana High Court

Chintakindimounesh Goud vs The State Of Telangana on 4 March, 2025

      THE HONOURABLE SMT JUSTICE K. SUJANA


          CRIMINAL APPEAL No.274 of 2025


ORAL JUDGMENT:

This appeal is filed by the appellant aggrieved by

the conviction and sentence dated 03.09.2024 imposed

in S.C.No.24 of 2014 on the file of the X Additional

District and Sessions Judge, RR.District, LB.Nagar. The

appellant was charged for the offences punishable under

Sections 302, 304-B, 201 of IPC and Sections 3 and 4 of

the Dowry Prohibition Act, 1961, and was found guilty

and sentenced for the offences punishable under

Sections 304-B, 201 of IPC and Sections 3 and 4 of DP

Act. However, there was no finding with regard to the

offence punishable under Section 302 of IPC.

2. Heard Sri Vadeendra Joshi, learned counsel for

the appellant and learned Additional Public Prosecutor

for the respondent-State.

3. The main contention of learned counsel for

appellant is that though the charges framed against the

appellant were under Sections 302, 304-B, 201 of IPC

and Sections 3 and 4 of DP Act, he was convicted and

sentenced only for the offences punishable under

Sections 04-B, 201 of IPC and Sections 3 and 4 of DP

Act, and that there was absolutely no discussion or

finding pertaining to Section 302 of IPC. As such, prayed

this Court to allow this criminal appeal, setting aside the

impugned judgment.

4. On going through the record, it is noted that

though the trial Court has framed charges, mentioned

Section 302 of IPC in the points to be determined, the

same is not discussed and no finding is given in this

regard. It is needless to observe that the trial Court has

to decide every charge and give finding to every charge.

However, considering the circumstances of the case on

hand, and the fact that there is no finding regarding

Sections 302 of IPC, without going into the merits of the

case, this Criminal Appeal is allowed, and the conviction

and sentence dated 03.09.2024 imposed in S.C.No.24 of

2014 against the appellant is set aside and the matter is

remanded to the trial Court for deciding all the aspects

after hearing both parties. Both the parties are directed

to co-operate with the trial Court for early disposal of the

matter.

Miscellaneous applications, if any pending, shall

stand closed.

______________ K. SUJANA, J

Date: 04.03.2025 Note: Issue C.C., by 05.03.2025.

B/o.

PT