FALVAI ROSAIAH Vs. STATE

JUDGEMENT

(1.) Accused Nos. 1 to 6, who were tried by the Principal Sessions Judge, Nalgonda in S.C.NO. 311 of 1998, are appellants herein.

(2.) The accused/appellants were tried for offences punishable under Sections 148, 302 read with 149 of the Indian Penal Code. On evidence, the learned Sessions Judge convicted A-1, A-2, A-3 and A-6 of the offence punishable under Section 148 of Indian Penal Code and sentenced them to suffer Rigorous Imprisonment for two years. The learned Sessions Judge also convicted A-4 and A-5 of the offence under Section 147 of Indian Penal Code and sentenced them to suffer Rigorous Imprisonment for one year. A-l to A-6 were further convicted of the offence under Section 302 R/w. Section 149 Indian Penal Code and sentenced to suffer imprisonment for life. The sentences imposed upon the accused/ appellants were directed to run concurrently.

(3.) The charge against the accused was thaton3-12-1996ataboutll.15p.m. near the barbershop of one Ramulu of Vemulapally village all the accused caused the death of one Subhash Kumar.