MORU CHINA SUBBARAJU Vs. STATE OF A. P.

JUDGEMENT

(1.) Accused Nos.1 to 8 in Sessions case No.225 of 2008, on the file of the Court of II Additional District and Sessions Judge, West Godavari, Eluru are the appellants in the present Criminal Appeal, preferred under Sub-Sec. (2) of Sec. 374 of the code of Criminal Procedure.

(2.) Challenge in the instant appeal is to the judgment dtd. 9/4/2013 rendered in the said Sessions case. By way of the said judgment, the learned Sessions Judge convicted accused Nos.1 to 4 for the offences punishable under Sec. 302 IPC and sentenced them to undergo imprisonment for life and to pay a fine of Rs.1,000.00 each and in default in payment of fine, to undergo simple imprisonment for three (03) months each and also found A-2, A-3, A-5 to 8 guilty of the offence punishable under Sec. 302 r/w 159 IPC and found A-3 and A-5 guilty of the offence punishable under Sec. 307 IPC and the learned Judge also found A-1, A-4, A-6 and A-7 guilty of the offence punishable under Sec. 307 r/w Sec. 149 IPC. The learned Judge also found A-1 to A-8 guilty of the offence punishable under Sec. 148 IPC.

(3.) The case of the prosecution as per the charge sheet filed by the police is as follows: