WADLA BHEEMARAIDU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The instant appeal by special leave arises out of the judgment and order dtd. 20/3/2019, passed by the Division Bench of the High Court of Telangana at Hyderabad, dismissing the Criminal Appeal No. 1078 of 2016 preferred by the appellant and affirming the judgment dtd. 13/10/2016 rendered by the Family Court-cum-VII-Additional Sessions Judge, Mahabubnagar [Hereinafter, being referred to as the 'trial Court'].

(2.) Eight accused persons were put up for trial. The appellant (A1) and two co-accused (A2 and A3) were charged and tried for the offences punishable under Ss. 384, 364, 302 and 201 of the Indian Penal Code, 1860 [Hereinafter, being referred to as 'IPC'], whereas the remaining co-accused (A4-A8) were charged and tried for the offences punishable under Ss. 302, 201 read with Sec. 109 IPC.

(3.) Vide judgment dtd. 13/10/2016, the trial Court acquitted A4 to A8 of all the charges. The appellant (A1) and the two co-accused (A2 and A3) were convicted and sentenced as below: