KATEPALLI GANGA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Nine charges have been framed against the accused 1 to 26. They are as follows: A-1 to A-26 were charged for the offences under Secs.148, 447 and 395 I.P.C.; A-l to A-7 for the offende under Sec.302 IPC; A-8 to A-26 for the offence under Sec.302 read with Sec.149 IPC; A-l and A-3 for the offence under Sec .324 IPC; A-2, A-4 to A-26 for the offence under Secs.324 read with Sec.149 IPC; A-l and A-3 for the offence under Sec.506 IPC and A-2, A-4 to A-26 for the offence under Secs.506 read with Sec.149 IPC. Out of the said charges the learned Additional Sessions Judge, Khammam found that a case has been made out against A-l to A-7 for the offences under Secs.148 and 325 IPC and A-1 and A-3 for the of fence under Sec .324 and 506 IPC. The learned Additional Sessions Judge convicted A-l to A-7 and sentenced to suffer R.I. for a period of three years for the offence under Sec.325 IPC and also to pay a fine of Rs.300/- each and in default to suffer S.I. for one month. They were also sentenced to pay a fine of Rs.100/- each in default to suffer S.I. for a period of one month for the offence under Sec.148 IPC. A-1 and A-3 were also convicted and sentenced to suffer S.I. for one month for the offence under Sec.324 IPC and also to suffer S.I. for one month for the offence under Sec.506 IPC. All the sentences were directed to run concurrently.

(2.) The State has filed Crl.Appeal No.11/92 against the acquittal of A-1 to A-7 for the offence under Sec.302 IPC and under Sec.302 read with Sec.149 IPC.

(3.) Accused 1 to 7 filed Criminal Appeal No.1028/91 against the convictions and sentences passed against them for the offence under Secs.148, 325, 324 and 506 IPC.