PULLAREDDIGARI VENKATARAMANA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both these criminal appeals may be disposed of by this common judgment as they are filed against the same judgment in S.C. No. 17 of 1996 on the file of the learned II Additional Sessions Judge, Chittoor at Madanapalle. By the said judgment the learned Sessions Judge convicted A.1 under Section 302 read with S. 34 IPC and A2 under Section 302, IPC and sentenced both of them to undergo imprisonment for life and to pay a fine of Rs. 5,000/- in default to undergo rigorous imprisonment for one year.

(2.) A.1 is the appellant in Crl. A. No. 738 of 2000 and A.2 is the appellant in Crl. A. No. 739 of 2000. Both of them are aggrieved by the judgment of the learned Sessions Judge dated 14-6-2000 made in S.C. No. 17 of 1996.

(3.) Before adverting to the question as to whether the judgment of the learned Sessions Judge suffers from any infirmity requiring any correction as such by this Court, it may be necessary to briefly notice the prosecution case.