DERANGULA SRINIVASU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Crl.A.No.100/2013 is filed by A1, A3, A4, A5, whereas Crl.A.No.188/2013 is filed by A7 and A8 aggrieved by the judgment dtd. 17/1/2013 in S.C.No.90/2012 passed by the learned V Additional District and Sessions Judge (Fast Track Court), West Godavari at Eluru convicting A1 for the offences punishable under Sec. 120B, 302, 379 IPC; A3 u/s 120B and 302 IPC; A4, A5 and A8 u/s 120B, 302 r/w 34 IPC; A7 u/s 120B IPC and sentencing A1, A3, A4, A5, A7 and A8 to undergo life imprisonment and pay a fine of Rs.10,000.00 each and in default to suffer S.I. for six months. Additionally A1 is sentenced to undergo R.I. for two years and pay fine of Rs.1,000.00 for the offence punishable u/s 379 IPC and in default to suffer S.I. for three months. Case against A2 was abated as he died pending trial and case against A6 was split up and separated.

(2.) The matrix of the prosecution case which ultimately led to the conviction of accused can be stated thus:

(3.) Heard arguments of Sri Kodandarami Reddy, learned counsel for appellants / A1, A3, A4 and A5 in Crl.A.No.100/2013 and Smt. Vasundhara Reddy, learned counsel for appellants / A7 and A8 in Crl.A.No.188/2013.