GORLE S NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted in SLP(Cri.) Nos. 3088-90/97.

(2.) These six appeals are interlinked and relate to a Division Bench judgment of the Andhra Pradesh High Court whereby the respondents were acquitted. Criminal Appeal Nos. 232-234/1997 is by Gorle Suryanarayana Naidu (PW-4), the father of the Kurmi Naidu who along with Meesala Jogulu (both of them hereinafter referred to as 'deceased No. 1 and deceased No. 2' by their respective names) lost lives on 10-4-1991 purportedly on the basis of assaults made by respondents-accused persons.

(3.) In all 39 persons faced trial on the accusations of being responsible for the death of aforesaid two persons. It is to be noted that the trial Court acquitted Gorle Ramarao (A-5), Gorle Laxmanarao (A-6), Gorle Satyam (A-12), Meesala Narayanarao (A-14), Gorle Asirinaidu Kasavayya (A-15), Relli Ramachandra (A-19), Gorle Ramaswamy, Gorle Chinnarao, Gorle Ramamurthy O. Dihbadu, Gorle Satyam, Gorle Surappalanaidu, Gorle Papinaidus, Gorle Haribabu, Gorle Venunaidu (A-23 to A-30 respectively), Datti Appayya (A-32), Gorle Sreeramulu, Relli Sanyasapudu, Gorle Sanasappadu, Pisini Satyam, Gorle Bodinaidu, Buri Papudu (A-34 to A-39 respectively), Gorle Raminaidu (A-16) and Potnuru Raminaidu (A-22) were convicted for offence punishable under Section 341 of the Indian Penal Code, 1860 (for short the 'IPC') and sentenced to undergo rigorous imprisonment for one year with a fine of Rs. 500/-. Meesala Chandramouli (A-3), Gorle Ramaswamy (A-4), Gorle Harinarayana (A-7), Muntha Prasadarao (A-9), Pyla Venkatasuri (A-10), Gorle Sanyasappadu (A-11), Gorle Ramakrishna (A-13), Gorle Raminaidu (A-16), Muntha Banoji (A-17), Relli Paoinaidu (A-18), Muntha Pardha-saradh (A-20), Gorle Ramana (A-21) and Potnuru Raminaidu (A-22) were convicted for offence punishable under Section 324, IPC and sentenced to undergo RI for two years and also to pay a fine of Rs. 500/- each. Gorle Asirinaidu (A-1), Gorle Vasu-devarao (A-2) and Gorle Mohanarao (A-8) were convicted for the offence punishable under Section 302, IPC and each was sentenced to undergo imprisonment for life. The sentences of imprisonment imposed on A-16 and A-22 were directed to run concurrently.