REDDI APPALANAIDU Vs. STATE OF A P

JUDGEMENT

(1.) THIS is an appeal filed by A-1 to A-3 and A-5 to A-10 in S.C. No. 21 of 1996 on the file of the Addl. Sessions Judge, Vizianagaram. Originally, charge-sheet was filed against 19 persons and during the course of the trial, A-4 died and as such, the case against him abated. After trial, the learned Sessions Judge came to the conclusion that the offence against A-11 to A-19 was not proved and accordingly acquitted them. But, insofar as the appellants herein are concerned, the learned Sessions Judge found them guilty as follows :

(2.) A -1 to A-3, A-5 to A-10 were found guilty for the offence punishable under Section 302 read with 149 of the Indian Penal Code and were sentenced to undergo imprisonment for life and also to pay a fine of Rs. 2,000/- each in default to suffer simple imprisonment for a period of one year.

(3.) FURTHER , A-2 was convicted under Section 3(2) (vii) of the S.C. and S.T. (Prevention of Atrocities) Act and was sentenced to suffer imprisonment for a period of one year.