PADALA VEERAREDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal appeal is directed against the judgment of the High Court of Andhra Pradesh, rendered in Criminal Appeal No. 544 of 1987 partly allowing the appeal by setting aside the convictions of respondents 2 to 4 (accused Nos. 1 to 3) under Section 302 read with Section 34 of I.P.C. and Section 498-A, I.P.C. and the sentence of imprisonment for life and the sentence of one year rigorous imprisonment respectively but retaining the conviction of the respondents 2 to 4 under Section 201 read with Section 34 of I.P.C. and the sentence of three years rigorous imprisonment as against respondents 2 and 3 (accused 1 and 2) but reducing the sentence of imprisonment inflicted on respondent No.4(A-3) to the period already undergone and in lieu of the unserved portion of the sentence, imposing a fine of Rs. 1000/ - in default to suffer rigorous imprisonment for three months.

(2.) The relevant facts of the case giving rise to this appeal are necessary to be recapitulated for the disposal of this appeal.

(3.) Before the trial Court, there were four accused namely respondents 2 to 4 and one Mallidi Pada Kapu alias Venkata Reddy (accused 4) who stood convicted under Section 201, I.P.C. and sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs. 1,000/- in default to undergo rigorous imprisonment for a further period of 3 months and who is not a respondent in this appeal. For the sake of convenience, we shall refer respondents 2 to 4 in this judgment as accused Nos. 1 to 3 as arrayed before the trial Court.