GUMMALLA NAGESWARA RAO Vs. STATE OF A P

JUDGEMENT

(1.) Appellants-A.1 and A.2 in S.C.No. 51 of 2005 on the file of Court of VI Additional Sessions Judge (Fast Track Court), East Godavari at Rajahmundry were put on trial on the charge of murder of Thiragareddy Chinna Rao. By judgment, dated 02.04.2007, the appellants-A.1 and A.2 were found guilty for the offence under Section 302 r/w 34 IPC and were sentenced to undergo imprisonment for life and to pay a fine of ' 500/- each, in default, to undergo rigorous imprisonment for three months. The substance of the charge against the appellants-accused is that on 03.01.2004 at about 6.00 p.m. at Indira Society quarry at Yeleswaram Village, they committed the murder by intentionally causing the death of one Thiragareddy Chinna Rao (hereinafter referred to as 'deceased') by beating with black sharp edged quarry stone.

(2.) The case of the prosecution, in brief, is as follows:

(3.) When the charge was read over and explained to the accused in Telugu, they pleaded not guilty and claimed to be tried.