BOYA PEDDA MADDULETI Vs. STATE OF A P

JUDGEMENT

(1.) The appellants, who are A1 to A6 in Sessions Case No.387 of 1998 on the file of the learned III Additional Sessions Judge, Kurnool, were tried for the offences punishable under Sections 148, 324 and 302 read with 149 IPC and Sections 3 and 5 of Explosive Substances Act. As they were found guilty, they were convicted and sentenced to imprisonment.

(2.) For the sake of convenience, the appellants hereinafter are referred to as accused as they are arrayed in the Trial Court.

(3.) A1 to A6 were tried for the offence under Section 148 I.P.C. and found guilty and were sentenced to undergo rigorous imprisonment for two years. Under the second charge, Al and A2 were tried for the offence punishable under Section 5 of the Explosive Substances Act and were found guilty and sentenced to undergo rigorous imprisonment for two years. Under the third charge, Al and A2 were tried for the offence punishable under Section 3 of the Explosive Substances Act and were found guilty and sentenced to undergo rigorous imprisonment for three years. Under the fourth charge, Al to A6 were tried for the offence punishable under Section 302 IPC and were found guilty and sentenced to suffer imprisonment for life and also to pay a fine of Rs.1,000/- each in default to suffer rigorous imprisonment for a period of one year. Under the fifth charge, Al and A2 were tried for the offence under Section 324 IPC and were found guilty and sentenced to undergo rigorous imprisonment for three years.