UDATHA KAMBAIAH Vs. STATE OF A. P

JUDGEMENT

(1.) Heard Sri T.Pradyumna Kumar Reddy, learned counsel for the appellants/accused and learned Additional Public Prosecutor for the respondent/State.

(2.) Accused Nos.1 to 14 in Sessions Case No.422 of 2013 on the file of learned VI Additional Sessions Judge, Anantapuramu at Gooty as appellants herein. They were tried for the offence punishable under Sec. 148 of the Indian Penal Code, 1860 (for brevity 'IPC'); secondly accused Nos.1 to 3, 5 to 7 for the offence punishable under Sec. 302 of IPC; thirdly, accused Nos.4, 8 to 16 for the offence punishable under Ss. 149 read with 302 of IPC and fourthly, accused No.6 for the offence punishable under Sec. 323 of IPC.

(3.) The learned Sessions Judge vide Judgment, dtd. 9/11/2015 sentenced accused Nos.1 to 14 to undergo simple imprisonment for a period of one (01) year each for the offence punishable under Sec. 148 of IPC. Accused Nos.1 to 3, 5 to 7 were sentenced to undergo imprisonment for "Life" and also to pay a fine of Rs.1,000.00 each, in default, to undergo simple imprisonment for a period of three (03) months each for the offence punishable under Sec. 302 of IPC; accused Nos.4, 8 to 14 were sentenced to undergo imprisonment for "Life" and also to pay a fine of Rs.1,000.00 each, in default, to undergo simple imprisonment for a period of three (03) months each for the offence punishable under Sec. 149 read with 302 of IPC; accused No.6 is sentenced to undergo simple imprisonment for a period of six (06) months for the offence punishable under Sec. 323 of IPC. The sentence of imprisonment imposed against accused Nos.1 to 14 were directed to run concurrently. Accused Nos.15 and 16 were found not guilty for the above charges and were acquitted for the offence punishable under Ss. 148, 302 read with 149 of IPC in the same Judgment.