NADUPURI LAXMANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant Nos.1 and 2, who were A.1 and A.2 in Sessions Case No.62 of 2008, on the file of Sessions Judge, Vizianagaram, challenging the judgment, dtd. 23/3/2011, where under the learned Sessions Judge, found A.1 guilty of the offence under Sec. 304 Part II of I.P.C. and A.2 guilty of the offence under Sec. 304 Part II r/w 34 of I.P.C. as against the original charge under Sec. 302 and 302 r/w 34 of I.P.C. against A.1 and A.2 respectively. Further, the learned Sessions Judge, found A.1 guilty of the offence under Sec. 307 of I.P.C. and A.2 guilty of the offence under Sec. 307 r/w 34 of I.P.C. The learned Sessions Judge sentenced them to suffer rigorous imprisonment for six years each and to pay fine of Rs.500.00 each in default to suffer simple imprisonment for three months each for the offence under Sec. 304 Part II and 304 Part II r/w 34 of I.P.C. respectively and further sentenced them to suffer rigorous imprisonment for two years each and to pay fine of Rs.200.00 each for the offence under Sec. 307 and 307 r/w 34 of I.P.C. respectively.

(2.) The parties to this Criminal Appeal will hereinafter be referred as described before the trial Court for the sake of convenience.

(3.) The Sessions Case No.62 of 2008 arose out of committal order in P.R.C.No.8 of 2008, on the file of Additional Judicial Magistrate of First Class, Vizianagaram, pertaining to Crime No.153 of 2007 of Bhogapuram Police Station.