PARASA SATYANARAYANA Vs. STATE OF A P

JUDGEMENT

(1.) Both the Appeals arise out of Sessions Case No.404 of 1997 decided by the Sessions Judge, Krishna District, Machilipatnam convicting Accused No.1 who is appellant in Criminal Appeal No.1551 of 2000 and sentencing him to suffer imprisonment for life and to a pay of fine of Rs.20,000/-, in default, to suffer simple imprisonment of six months and acquitting Accused Nos.2 and 3 of the charges levelled against them. The accused No.1-appellant filed Crl. Appeal No. 1551 of 2000 against the order of conviction and the State of Andhra Pradesh has filed the Appeal No.929 of 2001 against the order of acquittal recorded against A2 and A3 and, therefore, both the appeals are disposed of by a common judgment.

(2.) The substance of the charge against the accused was that on 19-8-1997 at about 10.45 a.m. in front of the shopping complex of A.R. Mohan Rao at Nadupur village, the accused in furtherance of their common intention caused the death of one Parasachinna Rambabu by stabbing him with a knife and severing his head from the trunk of the body.

(3.) The prosecution story can be briefly stated as below: