POLISHETTY SREENIVAS Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellants/accused against the judgment dated 10-09-1998 in S.C. No. 183 of 1997 on the file of the Assistant Sessions Judge, Siddipet.

(2.) Heard Sri Rama Krishna, representing Sri Polisetti Ravi, learned Counsel for the appellants and the learned Additional Public Prosecutor Mohd. Osman Shaheed.

(3.) The learned Judge, on appreciation of the evidence available on record, held A-1 to A-4 found guilty for the charge under Section 366-A of the Indian Penal Code (for brevity 'I.P.C.') and accordingly convicted and sentenced them to undergo Rigorous Imprisonment for nine years and also to pay afine of Rs. 5,000/- each, in default of payment of fine, A-1 to A-4 to undergo Simple Imprisonment for six months. It is brought to the notice of this Court that the fine amount already had been paid.