RAMIREDDI VENKATASUBBA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Appellants herein were accused Nos. 2 to 21 in sessions case No. 459/1996 on the file of the IV Additional Sessions Judge, Kurnool. A1 was not produced from the Central Prison, Cuddapah, as he was involved in another case in which he was convicted for life and hence the case against him was separated and numbered as S.C. No. 424 of 1999. The case against him, therefore, was separated and trial proceeded against the remaining accused only. Accused -appellants were tried for eighteen different charges. First charge against A1 to A21 was under Section 148, I.P.C. Second charge against them was under Section 307, I.P.C. Third charge against A1, A2, A12, A13, A15, A16, A19 and A20 was under Section 302, I.P.C. Fourth charge against A3 to A11, A14, A17, A18 and A21 was under Section 302 read with 149, I.P.C. Fifth charge against A2, A12, A13, A16, A19 and A20 was under Section 302, I.P.C. Sixth charge against A1, A3 to A 11, A14, A17, A18, and A21 was under Section 302 read with 149 I.P.C. Seventh charge against A7, A12, A13, A15, A16, A19, and A20 was under Section 302, I.P.C. Eighth charge against A1 to A6, A8 to A11, A14, A17, A18 and A21 was under Section 302 read with 149, I.P.C. Ninth charge against A3, A12, A13, A15, A16, A19 and A20 was under Section 302, I.P.C. Tenth charge against A1, A2, A4 to A11, A14, A17, A18, and A21 was under Section 302 read with 149, I.P.C. Eleventh charge against A3 to A16 and A17 was under Section 302, I.P.C. Twelfth charge against A1, A2, A7 to A16, A18 and A21 was under Section 302 read with 149, I.P.C. Thirteenth charge against A15, A16 and A19 was under Section 302, I.P.C. Fourteenth charge against A1 to A14, A17, A18, A20 and A21 was under Section 302 read with 149, I.P.C. Fifteenth charge against A6, A8, and A17 was under Section 302 , I.P.C. Sixteenth charge against A1 to A6, A7, A9 to A16, A18 and A21 was under Section 302, read with 149, I.P.C. Seventeenth charge under A1 to A4 , A6 to A8, A15 and A16 was under Section 3 of the Explosive Substances and Act eighteenth charge against A1 to A4, A6 to A8 , A15 and A16 under Section 5 of the Explosiove Substances Act.

(2.) On evidence A2 to A21 were found guilty. The learned Judge convicted A2 to A8, A12, A13 , A14 to A17, A19 and A20 for the offences punishable under Sections 302, 307 and 148, I.P.C. The learned Judge sentenced them to undergo imprisonment for the life for the offence punishable under Section 302, I.P.C., rigourous imprisonment for five years for the offence punishable under Section 307, I.P.C. and rigourous imprisonment for two years for the offence punishable under Section 148, I.P.C.

(3.) A9, A10, A11, A14, A18, and A21, were found guilty of the offences punishable under Section 302 read with 149 and 307 read with 149 and 148, I.P.C. and, therefore, were convicted for those offences. The learned Judge sentenced them to suffer imprisonment for life for the offence punishable under Section 302 read with 149, rigourous imprisonment for five years for the offence punishable under Section 307 read with 149, I.P.C. and rigourous imprisonment for two years for the offence punishable under Section 148, I.P.C.