KONDETI SUDHAKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri. Challa Dhanamjaya, learned Senior Counsel appearing for the Appellant/Accused No. 1, 2 and 4 in Criminal Appeal Nos. 431 of 2015 and 509 of 2016; Sri.Venkateswarlu Sanisetty, learned Counsel appearing for the Appellant/Accused No. 3 in Criminal Appeal Nos. 534 of 2015 and Sri. Soora Venkata Sainath, learned Additional Public Prosecutor, appearing for the State. As these three Criminal Appeals arose from one Sessions Case, they are disposed of together by this Common Order.

(2.) Accused Nos. 1 to 4 in Sessions Case No. 45 of 2009 on the file of the XV Additional District and Sessions Judge, Nuzvid, are the Appellants herein. Originally, all the four Accused were tried for the offence punishable under Sec. 302 read with 34 Indian Penal Code ['I.P.C.'] for causing the death of one Manchineella Venkateswara Rao ['Deceased'] in the early hours of 1/1/2008 at G.Konduru Village. By its Judgment, dated 21.042015, the learned Sessions Judge, convicted all the Accused for the offence punishable under Sec. 302 read with 34 of I.P.C. and sentenced each one of them to suffer imprisonment for life and to pay fine of Rs.1,000.00 in default to undergo simple imprisonment for three months each. Assailing the said conviction and sentence imposed, the present Appeals are preferred.

(3.) The facts, as culled from the evidence of the prosecution witnesses, are as under :