PILLA RAMO RAO Vs. STATE OF A.P

JUDGEMENT

(1.) Accused Nos.1, 2 and 4 in S.C.No.70 of 2012 on the file of the Court of the learned I Additional Sessions Judge, Vizianagaram are the appellants in the present Criminal Appeal, preferred under Sec. 374 (2) of the Code of Criminal Procedure.

(2.) By way of the judgment, dtd. 3/6/2014, the learned Additional Sessions Judge convicted A1, A2 and A4-appellants herein for the offence punishable under Sec. 302 r/w 34 IPC and sentenced them to suffer imprisonment for life. This appeal calls in question the said judgment, dtd. 3/6/2014.

(3.) Briefly stated the case of the prosecution, as per the charge sheet, is as follows: