LINGAMPALLY VENKATESWARLU Vs. STATE OF ANDHRA PRADESH REP

JUDGEMENT

(1.) Initially accused Nos. 1 to 18 were tried by the learned IInd Additional Sessions Judge, Nalgonda for three different charges. The first charge against accused 1 to 18 was under Section 148, IPC. The learned Judge on evidence found that A-1 to A-11 guilty of the said charge, and therefore, he convicted each of them and sentenced to suffer rigorous imprisonment for one year, and Accused 12 to 18 were acquitted of the said charge.

(2.) The second charge against A- 1 to A- 18 was under Section 302 read with Section 149, IPC. The learned Judge found A-1 to A-11 guilty of the said charge, and therefore, each of them was convicted and sentenced to suffer imprisonment for life and to pay fine of Rs. 500.00, in default to suffer simple imprisonment for six months. Accused 12 to 18 were acquitted of the said charge.

(3.) The third charge against Accused 1 to 18 was under Section 307 read with Section 149, IPC for attempting to commit murder of P.W.