NALLETI ESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal appeal is filed against the judgment dated 9-4-1996 made in SC No. 721 of 1993 on the file of the IIIrd Additional Sessions Judge, Guntur in convicting A-2 (appellant herein) under Ss. 304, Part II and 324, I.P.C. and sentencing him to suffer R.I. for 5 years and R.I. for 3 months for the offences punishable under Ss. 304, Part II and 324, I.P.C. respectively. Both the sentences were directed to run concurrently.

(2.) Originally, two accused were charge-sheeted. The 1st accused, the father-in-law of the 2nd accused, was acquitted.

(3.) A-1 has lands abutting the lands of the deceased and P.Ws. 1 and 2. P.W. 1 is the brother of the deceased. P.W. 2 is the mother of the deceased. The deceased is the resident of Mandadam village.