SANTENNAGARI CHOWDAPPA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Accused 1 and 2 in Sessions Case No.80 of 2016 are the appellants herein. Originally, they were tried for the offence punishable under Sec. 302 r/w. Sec. 34 of Indian Penal Code, 1860 [for short "I.P.C."] for causing the death of one P.Nagappa on 14/9/2014 at about 11.00 P.M. in his house situated at Kalluru Village, Lepakshi Mandal of Ananthapuram District.

(2.) Vide judgment dtd. 22/4/2016, the learned Additional Sessions Judge, Hindupur convicted both the accused under Sec. 302 r/w. 34 I.P.C. and sentenced each one of them to suffer Rigorous Imprisonment for Life and also to pay a fine of Rs.5000.00, in default, to suffer Simple Imprisonment for two (2) years each for the offence punishable under Sec. 302 r/w. 34 I.P.C.

(3.) The facts, in issue, are as under:-