V RAJENDRA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) Two accused persons were tried in Sessions Case No. 164 of 1999 on the file of the V-Addl. Sessions Judge, Tirupathi. They were charged with offences under Sections 397 and 302 of IPC. A1 and A2 were convicted of the offence under Section 397 of IPC and sentenced to undergo rigorous imprisonment for seven years. A1 was further convicted of the offence under Section 326 of IPC and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs.200/-, in default he has to undergo simple imprisonment for one month. They were acquitted of the offence under Section 302 of IPC. Both the accused have filed appeals being Crl. A. Nos.2 and 1 of 2001 against their convictions and sentences and the State has filed an appeal being Crl. A. No.652 of 2001 against the acquittal of the accused under Section 302 of IPC.

(2.) The following charges were framed against the accused :

(3.) The accused pleaded not guilty and claimed to be tried, eventually they were convicted. A1l the appeals were heard together and are being disposed of together by this judgment.