IMRAN PASHA Vs. STATE OF A. P.

JUDGEMENT

(1.) A1, A2 and A4 in Sessions Case No.331 of 2013 on the file of the I Additional District and Sessions Judge (FAC) District and Sessions Judge, Chittoor, are the appellants herein. The case against A3 was split up and numbered as P.R.C.No.22 of 2012. Appellants - A1, A2 and A4 were tried for the offences punishable under Sections 302, 201 and 364 read with Section 34 I.P.C. The learned Sessions Judge by his judgment dated 21st August 2014 convicted the appellants - A1, A2 and A4 on all the three counts and sentenced each one of them to suffer imprisonment for life and pay a fine of Rs.5,000/-, in default, to suffer Simple Imprisonment for two months each for the offence punishable under Section 302 I.P.C. They were further convicted and sentenced under Sections 364 and 201 I.P.C. and all three of them were sentenced to imprisonment for five years and to pay a fine of Rs.2,000/- each, in default, to suffer Simple Imprisonment for two months under each count. The substantive sentences were directed to run concurrently.

(2.) The substance of the charge against the accused is that on 20th July, 2007 the accused kidnapped the deceased Ajith, aged about 7 years and thereafter on the next day they killed him and threw him in a deep sink of water.

(3.) The facts, as culled out from the evidence of the prosecution witnesses, are as under :