BHUKYA BHASKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal, under Section 374(2) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), is directed against the judgment, dated 22.09.2008, in Sessions Case No. 89 of 2007 on the file of II Additional Sessions Judge (Fast Track Court), Nizamabad, whereunder and whereby, the appellants/A. 1 and A. 2 were found guilty of the offences punishable under Sections 302 read with 34 and 307 read with 34 of the Indian Penal Code, 1860 (for short, I.P.C.) and accordingly convicted and sentenced to undergo imprisonment for life each and to pay fine of Rs. 2,000/- each in default to undergo simple imprisonment for two months each for the charge under Section 302 read with 34 IPC and to undergo rigorous imprisonment for seven years each and to pay fine of Rs. 1,000/- each in default to undergo simple imprisonment for one month each for the charge under Section 307 read with 34 IPC, and both the sentences were ordered to run concurrently. The brief facts that are necessary for disposal of the present appeal may be stated as follows:

(2.) The trial Court framed the following charges against the appellants/A. 1 and A. 2:

(3.) When the above charges were read over and explained to the accused in Telugu, they pleaded not guilty and claimed to be tried.