POLISETTI SURYANARAYANAMURTY Vs. STATE OF A P

JUDGEMENT

(1.) As many as seven accused were tried by the learned III Additional Sessions Judge Kakinada, in Sessions Case No.192 of 1990 on his file under Sections 148, 302, and 302 read with Section 149 IPC A-1 and A-3 to A-8 were charged for the offence punishable under Section 148 IPC for committing the offence of rioting. A-1 and A-3 to A-8 were also charged under Section 302 IPC for causing murder of one Arigela Latchanna Dora Babu. A-3 to A-8 were also charged under Section 302 read with Section 149 IPC for committing the murder of Arigela Latchanna Dora Babu with composite liability.

(2.) The learned III Additional Sessions Judge found A-1, A-4 and A-5 guilty of the offence punishable under Section 302 IPC and convicted them to suffer imprisonment for life, and also to pay a fine of Rs.1,000/- each, in default to suffer rigorous imprisonment for a period of one month each. He also found A-3, A-6, A-7 and A-8 guilty of the offence punishable under Section 302 read with Section 109 IPC and convicted them to suffer imprisonment for life and also sentenced to pay a fine of Rs.1,000/- each, in default to suffer simple imprisonment for a period of one month.

(3.) Assailing their convictions and the sentences, A-1 and A-3 to A-7 have preferred Criminal Appeal No.930 of 1991 while A-8 has preferred Criminal Appeal No.963 of 1991.