KURMANA DHARMA RAO Vs. THE STATE OF AP

JUDGEMENT

(1.) Heard Sri. S. Srinivasa Rao, learned Counsel appearing for Appellant/Accused No. 1 and Sri. T. Nageswara Rao, learned Counsel appearing on behalf of Appellant/Accused No. 3 to 8. As these Criminal Appeals arose from one sessions case, they are disposed of together through BlueJeans video conferencing app.

(2.) Criminal Appeal No. 1211 of 2015 is filed by Accused No. 1; while Criminal Appeal No. 49 of 2016 is filed by Accused No. 3 to 8. Accused No. 2 died pending trial and, as such, the case against him was abated. Challenging the sentence and conviction imposed against these Accused in Session Case No. 109 of 2014 on the file of Sessions Judge, Srikakulam, these two present Appeals came to be filed.

(3.) All the eight Accused were originally tried for the offences punishable under Sections 148, 341, 302, 302 r/w. 149; Accused No. 5 to 8 were further tried for the offence punishable under Section 324 r/w. 149 I.P.C. By its Judgment, dated 07.12.2015, the learned Sessions Judge, convicted the Accused as under:-