DURGA MAHESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is filed by accused No. 2 in S.C.554/ 1994 on the file of the II Additional Sessions Judge, Karimnagar who, by his judgment and order dated 26-5-1995 convicted this accused and accused Nos.1 and 3 for the offence punishable under Section 302 read with Section 341.P.C. and sentenced them to undergo imprisonment for life, further convicted this appellant/A-2 and accused No. 1 for the offence punishable under Section 404 I.P.C. and sentenced them to undergo rigorous imprisonment for three years. Both the sentences as against A-1 and A-2 were directed to run concurrently.

(2.) The main charge against the accused is that on 3-11-1993 at about 12-30 p.m. to 1.00 p.m. at Katta Rampur village of Karimnagar town, in furtherance of their common intention, the appellant/A-2 and and A-1 and A-3 caused the death of Parre Atchamma, w/o Rajanarsu, aged about 60 years.

(3.) The case of the prosecution reads as follows:-