NAGALLA MUKHA LINGAM Vs. STATE OF A P

JUDGEMENT

(1.) We have heard counsel for the parties.

(2.) The appellant herein along with 40 others was put up for trial before the Additional District and Sessions Judge, Srikakulam charged variously under Sections 302/149/324/329 read with Section 149 and Section 148 etc. of the Indian Penal Code (I.P.C.). The Trial Court by its judgment and order dated 17th April, 1997 found the appellant herein guilty of the offence under Section 302 IPC and sentenced him to life imprisonment. He was also found guilty of the offence under Sections 148 and 324 IPC. Three other accused namely A2 to A4 were found guilty of the offence under Section 302/149 IPC. Out of the remaining some were convicted for minor offences and some were acquitted. It is not necessary to give those details.

(3.) The matter came up in appeal before the High Court and the High Court while affirming the conviction of the appellant under Section 302 IPC acquitted him of the charges under Sections 324 and 148 IPC. So far as A2 to A4 are concerned, they were also acquitted of the charge under Section 302 read with Section 149 IPC but were found guilty of the offence under Sections 323 and 324 IPC and sentenced to the period already undergone. The remaining accused were acquitted.