(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 20.03.2009 in Sessions Case No.102 of 2008 on the file of the IX Additional Sessions Judge (Fast Track Court), Guntur, whereunder and whereby the appellants/A.1 to A.4 were found guilty of the offence punishable under Section 302 read with 34 of the Indian Penal Code, 1860 (for short, 'IPC'), accordingly convicted and sentenced to undergo imprisonment for life and to pay fine of Rs.1,000/- each in default to undergo simple imprisonment for three months.
(2.) The case of prosecution, in brief, may be stated as follows:
(3.) The trial Court framed the following charge against the accused.
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