MALLIKA YELLAIAH Vs. STATE OF A P

JUDGEMENT

(1.) This criminal appeal arises out of the judgment dated 23.03.2006 passed by the Assistant Sessions Judge, Proddatur in Sessions Case No. 394 of 2005. In all six accused were put up for trial before the learned Sessions Judge for the charges under Sections 148, 341, 394, 395 IPC read with 149 IPC.

(2.) The learned trial Court acquitted Accused Nos.4 to 6, A-7 and A-8 were said to be absconding and A-1 to A-3, who are the appellants in the present appeal were convicted for the charges mentioned above. A-1 to A-3 were sentenced to undergo rigorous imprisonment for a period of one year for the offence punishable under Section 148 IPC, simple imprisonment for a period of one month for the offence punishable under Section 341 IPC, rigorous imprisonment for a period of seven years and fine of Rs. 500/- each for the offence punishable under Section 395 IPC, in default to suffer simple imprisonment for three months and they were further convicted and sentenced to undergo rigorous imprisonment for a period of seven years for the offence punishable under Section 394 read with 149 IPC and fine of Rs. 500/- each, in default, to suffer simple imprisonment for three months each. Substantive sentences were directed to run concurrently.

(3.) I have heard Dr K.Satyanarayana Rao, learned Legal Aid Counsel appearing for the appellants and the learned Additional Public Prosecutor appearing for the State.