K RAVINDER Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal appeal is directed against the judgment dated 12.3.2001 rendered in S.C.330 of 1999 by the learned Metropolitan Sessions Judge, Hyderabad, whereunder the appellants herein (A1, A3 and A4) were convicted for the offence under Section 302 read with 34 of the Indian Penal Code and sentenced to undergo imprisonment for LIFE and to pay a fine of Rs.500/- each and in default to suffer simple imprisonment for one month.

(2.) Originally A1 to A6 were tried for the offence punishable under Section 302 read with 34 of the Indian Penal Code. On evidence the learned Sessions Judge found A-2 and A-6 not guilty of the said offence and accordingly acquitted them of the said offence. The case against A5 abated, as he died in the month of December, 2000 during the trial period.

(3.) The substance of the charge against the accused is that on 26-2-1999 at about 9 a.m., at Sabzi Mandi, Hyderabad, all the accused in furtherance of their common intention caused the death of one S.Ravinder by attacking him with sickles and talwars.