MOGAL KHAJA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an appeal filed by Accused 1 and 2 under Sec. 374 (2) of the Code of Criminal Procedure (for short hereinafter referred to as "Cr.P.C.,") challenging the judgment dt.28/7/2015 in Sessions Case No.382 of 2014 delivered by the learned III Additional Sessions Judge, Guntur, where under the Accused No.1 was found guilty for the offence punishable under Sec. 302 of the Indian Penal Code (for short herein after referred to as "I.P.C.,") and sentenced to undergo Imprisonment for Life and to pay a fine of Rs.2,000.00 and accused No.2 was found guilty for the offence punishable u/s 302 r/w 34 of the I.P.C., and sentenced to undergo imprisonment for life and to pay a fine of Rs.2,000.00. However, Accused 3 and 4 were found not guilty for the offence punishable u/s 302 r/w 34 of I.P.C., and were acquitted of the said offence.

(2.) It appears that, the State, represented by the Inspector of Police, Chebrolu Circle did not prefer any appeal questioning the judgment of the learned Sessions Judge in acquitting Accused Nos.3 and 4.

(3.) The case of the prosecution, in brief, is as under : -