VADDESWARAPU ADAM Vs. STATE OF A P

JUDGEMENT

(1.) The revenges and retaliations have become the Order of the day and they continue to be unabated. Clash between Duru family and Vadde family had produced as many as seven dead bodies on a single day.

(2.) (12) Accused belonging to Vaddefamily stood charged for various offences punishable under Section 302 Read with Sections 149 and 307 IPC. The details will be referred to hereinafter. However, the trial against Accused No. 12 was separated and he stood discharged. Accused Nos. 8 and 11 were acquitted of the offences with which they were charged. Therefore, Accused No. 1 to 4, Accused Nos. 6, 7, 9 and 10 are the Appellants before this Court assailing the judgment of the learned II Addl. Sessions Judge, Guntur in S.C.No. 555 of 1997, dated 2-4-2002.

(3.) A-1 was convicted and sentenced to suffer Life Imprisonment for the offence punishable under Section 302 IPC, A-2 to A-4, A-6, A-7, A-9 and A-10 were convicted and sentenced to suffer Life Imprisonment for the offence under Section 302 Read with Section 149 IPC. A-1 to A-4, A-6, A-7, A-9 and A-10 were convicted and sentenced to suffer R.I. for 5 years each for the offence under Section 449 IPC, A-1, A-3 and A-7 were convicted and sentenced to suffer R.I. for 7 years each for the offence under Section 307 IPC, A-5 was convicted and sentenced to suffer R.I. for 2 years for the offence under Section 324 IPC, R.I. for one year for the offence under Section 452 IPC and R.I. for six months for the offence under Section 148 IPC. All the sentences were ordered to be run concurrently. In asmuch as A-5 was in jail for two years and 5 months and after giving set off to the sentence undergone, he was set at liberty.