GANDIKOTA VENKATESWARLU Vs. STATE OF A P

JUDGEMENT

(1.) Criminal Appeal No. 1123 of 2007 is filed by accused 5 and 6, Criminal Appeal No. 1124 of 2007 is filed by accused 1 and 2, Criminal Appeal No. 1158 of 2007 is filed by accused No. 3 and Criminal Appeal No. 1326 of 2007 is filed by accused No. 4 against the judgment of conviction and sentences dated 17-8-2007 in Sessions Case No. 137 of 2000 passed by the learned Sessions Judge, Mahila Court, Vijayawada, Krishna district, whereby the Appellants in Criminal Appeal Nos. 1124, 1158 and 1326 of 2007, who are the accused 1 to 4, were convicted for the offence under Section 302 of the Indian Penal Code (for short, I.P.C) and were sentenced to 'imprisonment for life' and to pay a fine of Rs. 5,000/- each, in default to undergo simple imprisonment for one year each; they were further convicted for the offence under Section 348 of I.P.C, and were sentenced to suffer rigorous imprisonment for two years each and to pay a fine of Rs. 1,000/- each, in default to suffer simple imprisonment for three months each; they were further convicted for the offence under Section 331 of I.P.C, and were sentenced to suffer rigorous imprisonment for two years each and to pay a fine of Rs. 2,000/- each, in default to suffer simple imprisonment for six months each; and they were further convicted for the offence under Section 201 of I.P.C, and were sentenced to suffer rigorous imprisonment for two years each and to pay a fine of Rs. 1,000/- each, in default to suffer simple imprisonment for three months each.

(2.) The Appellants in Criminal Appeal No. 1123 of 2007, who are the accused 5 and 6, were convicted for the offence under Section 302 read with Section 109 of I.P.C., and were sentenced to 'imprisonment for life' and to pay a fine of Rs. 5,000/- each, in default to undergo simple imprisonment for one year each; they were further convicted for the offence under Section 348 read with Section 109 of I.P.C., and were sentenced to suffer rigorous imprisonment for two years each and to pay a fine of Rs. 1,000/-each, in default to suffer simple imprisonment for three months each; they were further convicted for the offence under Section 331 read with Section 109 of I.P.C., and were sentenced to suffer rigorous imprisonment for two years each and to pay a fine of Rs. 2,000/- each, in default to suffer simple imprisonment for six months each; and they were further convicted for the offence under Section 201 read with Section 109 of I.P.C., and were sentenced to suffer rigorous imprisonment for two years each and to pay a fine of Rs. 1,000/- each, in default to suffer simple imprisonment for three months each.

(3.) Aggrieved by the said conviction and sentences passed against the Appellants, they preferred these appeals under Section 374(2) of the Code of Criminal Procedure (for short, Code of Criminal Procedure). Therefore, all these appeals are being heard and disposed of by this common judgment.