BOYA PULLANNAGARI PAPANNA Vs. STATE OF A P

JUDGEMENT

(1.) The appellants herein are A1 and A2 in Sessions Case No.334 of 1999 on the file of the Court of Additional Sessions Judge, Kurnol.

(2.) Both the accused were tried by the learned Sessions Judge for the alleged offences punishable under Sections 302 and 201 of the Indian Penal Code. Al was found guilty for the offence punishable under Section 302 of the Indian Penal Code and was sentenced to undergo imprisonment for life. He was further found guilty for the offence punishable under Section 201 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for 5 years. Both the sentences were directed to run concurrently. So far as A2 is concerned, the learned Sessions Judge found him guilty for the offence punishable under Section 201 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for 5 years.

(3.) The gravamen of the charge against the accused is that on 22-2-1997 at about 11-00 p.m., the accused caused the death of the deceased K. Bhaskar by strangulating him with a rope in their house and placed the dead body in a gunny bag and buried the same in a manure heap to screen away the evidence.