BODABANDLA RAVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellants herein are A1 to A5 in S.C.No.327 of 2012 on the file of III Additional District and Sessions Judge, Tirupati, Chittor district. The accused 1 and 5 were tried for the offences punishable under Ss. 302 and 201 IPC and A2 to A4 were tried for the offences punishable under Ss. 302 r/w 34 and 201 IPC.

(2.) By its judgment dtd. 6/6/2014 the learned Sessions Judge convicted A1 and A5 for the offence punishable under Sec. 302 IPC and sentenced them to suffer imprisonment for life and pay fine of Rs.1,000.00 each, in default of payment of fine to undergo simple imprisonment for a period of six moths. A2 to A4 are convicted and sentenced to undergo imprisonment for life and pay fine of Rs.1,000.00 each in default of payment of fine to undergo simple imprisonment for a period of six months each for the charge under Sec. 302 r/w 34 IPC. Further A1 to A5 were sentenced to undergo rigorous imprisonment for a period of three years and to pay fine of Rs.500.00 each in default of payment of fine to undergo simple imprisonment for a period of one month each for the charge under Sec. 201 IPC. The remand period undergone by the accused were directed to be given set off. Challenging the same the present appeal came to be filed.

(3.) The facts of the case as culled out from the evidence of the prosecution witnesses is as under: