KALVA MADDAIAH Vs. STATE OF A. P.

JUDGEMENT

(1.) The petitioner, who is the accused No.1, filed the present application under Sec. 389(1) Cr.P.C., seeking bail, pending disposal of the Criminal Appeal.

(2.) The petitioner/A-1 was tried in Sessions Case No.83 of 2016 on the file of the learned IV Additional District and Sessions Judge, Kurnool for the offences punishable under Ss. 148, 364, 302 and 201 I.P.C.

(3.) Vide judgment, dtd. 10/11/2016, the learned Sessions Judge convicted A-1 for the offences punishable under Ss. 148, 302, 364 and 201 I.P.C. and accordingly, sentenced him to undergo rigorous imprisonment for life and also to pay a fine of Rs.1,000.00 for the offence punishable under Sec. 302 I.P.C. and in default of payment of fine, to undergo simple imprisonment for a period of three months; to undergo rigorous imprisonment for seven years and also to pay a fine of Rs.1,000.00 for the offence punishable under Sec. 201 I.P.C. and in default of payment of fine, to undergo simple imprisonment for a period of three months; to undergo rigorous imprisonment for five years and also to pay a fine of Rs.1,000.00 for the offence punishable under Sec. 364 I.P.C. and in default of payment of fine, to undergo simple imprisonment for a period of three months; and to undergo rigorous imprisonment for three years for the offence punishable under Sec. 148 I.P.C. All the sentences were directed to run concurrently.