G. M. ESWAR RAO Vs. PUBLIC PROSECUTOR, HYDERABAD

JUDGEMENT

(1.) Accused Nos.1 and 2 in Sessions Case No.566 of 2014 on the file of learned Additional Sessions Judge, Hindupur who are the appellants herein, were tried for the offence under Sec. 302 read with Sec. 34 of Indian Penal Code, 1860 [for short, "I.P.C."] for causing the death of one A. Venkateswara Rao [deceased], who is the husband of A.2.

(2.) Vide Judgment, dtd. 17/6/2015, learned Sessions Judge convicted both the accused for the offence under Sec. 302 r/w. Sec. 34 I.P.C. and sentenced each one of them to suffer Rigorous Imprisonment for Life and also to pay a fine of Rs.5000.00 each, in default, to suffer Simple Imprisonment for two years each. Assailing the same, the present appeal came to be filed.

(3.) The facts, in issue, are as under:-