KORABU SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri. G. Vijaya Saradhi, learned Counsel appearing for the Appellants and Sri. S. Dushyanth Reddy, learned Additional Public Prosecutor, appearing for the State, through BlueJeans video conferencing APP.

(2.) Accused No. 1 and 2 in Sessions Case No. 65 of 2013 on the file of VII Additional District and Sessions Judge, Visakhapatnam, are the Appellants herein. Originally the accused were tried for the offence punishable under Sec. 302 read with 34 Indian Penal Code ['I.P.C.']. By its Judgment, dtd. 23/7/2014, the learned Sessions Judge convicted both the accused under the said count and sentenced each of them to suffer imprisonment for life for the offence punishable under Sec. 302 read with 34 I.P.C. and to pay a fine of Rs.10,000.00 each, in default, to suffer simple imprisonment for six months.

(3.) The gravamen of the charge against the accused is that, on 19/11/2012 at the house of one Vanjari Appala Naidu, both the accused caused the death of one Dongabanti Satyanarayana ['Deceased'] by beating him with a stick on his head and also pressing his neck with pressure, which lead to his death on the intervening night of 19th/ 20/11/2012, at 2.00 a.m.