CHILAKA VEERAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri P.Veera Reddy, learned Senior Counsel appearing for the Appellant Nos.1 to 10 and Sri Y. Nagi Reddy, learned Public Prosecutor, appearing for the State.

(2.) Originally, Accused Nos.1 to 10 were tried for the offences punishable under Ss. 148 of Indian Penal Code, 1860 (for brevity IPC") and Sec. 302 read with 149 of IPC for causing the death of one Kambhampati Ramesh (hereinafter referred to deceased") on 4/10/2012 at 9.30 a.m., at the shop of one Kolikipudi Bhaskara Rao of Lingapuram village.

(3.) Vide its Judgment, dtd. 13/8/2015, the learned Sessions Judge at Guntur in Sessions Case No.60 of 2014 found Accused Nos.1 to 10 guilty for the offence punishable under Sec. 148 of IPC and sentenced each of them to suffer rigorous imprisonment for one (01) year. He also found Accused Nos.2 and 6 guilty for the offence punishable under Sec. 302 of IPC and Accused Nos.1, 3 to 5 and 7 to 10 for the offence punishable under Sec. 302 read with 149 of IPC and sentenced each of them to suffer imprisonment for life" and to pay a fine of Rs.1,000.00 each, in default to suffer rigorous imprisonment for a period of three (03) months. The substantive sentences were directed to run concurrently.