JOGI VENKATESWARAMMA Vs. STATE OF A. P.

JUDGEMENT

(1.) Criminal Appeal No.366 of 2013 is filed by A.3; Criminal Appeal No.376 of 2013 is filed by A.4; while Criminal Appeal No.404 of 2013 is filed by A.1 and A.2. Since all the three appeals arise out of one judgment, the same are heard and disposed of by this common judgment.

(2.) These three appeals are filed against the judgment dtd. 12/4/2013 passed in Sessions Case No.159 of 2006, on the file of learned Metropolitan Sessions Judge, Vijayawada, wherein A.1 and A.2 were tried for the offences punishable under Ss. 302 r/w. Sec. 34, 404, 201 and 411 IPC; A.1 to A.3 for the offences punishable under Ss. 120-B r/w.Sec. 302 IPC for conspiring to commit murder of one Balabommala Ashok and A.4 for the offence punishable under Sec. 419 r/w.120-B IPC for impersonation as husband of A.3.

(3.) Before proceeding further, it is to be noted here that there is no charge against A.3 for any of the offences with which she is punished. It appears that since the offence punishable under Sec. 404 IPC is a minor offence compared to offence under Sec. 302 r/w. Sec. 120-B IPC [charged], the learned Sessions Judge convicted A.3 for the offences punishable under Ss. 404 and 420 IPC. The net result is A.1 and A.2 were sentenced to Imprisonment for Life while A.3 and A.4 to one year and six months respectively.