KAMBHAM SUNIL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Appeal is preferred by both the accused, who have been convicted for an offence under Section 302 read with Section 34 of the Indian Penal Code, and sentenced to suffer rigorous imprisonment for life and were also ordered to pay a fine of Rs. 5,000/each and in default, to suffer simple imprisonment for six months each.

(2.) The appellants were tried by the learned Principal Sessions Judge, West Godavari at Eluru, in S.C.No. 128 of 2006, for an offence punishable under Section 302 read with Section 34 of the Indian Penal Code.

(3.) Excepting P.Ws. 2, 7, 13, 14 and 15, we need not have to brother much about the rest of the witnesses and their evidences, as some of them are treated as hostile and the evidence of the remaining witnesses is not so material of our inquiry.