SUNIL PARTHY Vs. STATE OF A. P.

JUDGEMENT

(1.) Accused 1 and 2 in Sessions Case No.319 of 2014 on the file of learned Special Judge for Trial of Cases under SCs and STs (POA) Act-cum-VI Additional Sessions Judge, Kurnool, are the appellants herein. Originally, they were tried for an offence punishable under Sec. 302 r/w 34 of Indian Penal Code, 1860 [for short "I.P.C."] for causing the death of one Jithendar on 12/1/2014 at about 8.00 P.M., in the fields of Ramija Bee at the outskirts of the Orvakal village, Kurnool District.

(2.) Vide judgment dtd. 25/3/2015, the learned Sessions Judge convicted both the accused for the offence punishable under Sec. 302 r/w 34 I.P.C and sentenced each of them to undergo life imprisonment and to pay fine of Rs.500.00 each, in default to suffer simple imprisonment for a period of six months.

(3.) The facts, as culled out from the evidence of prosecution witnesses, are as under: