YERASU VENKATARAMANA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) Both the appeals can be disposed of by a common judgment as they arise out of the judgment of the learned IV Additional Sessions Judge, Kurnool in S.C. No. 20 of 2000 dated 29.1.2002.

(2.) 23 accused were tried for various offences under Sections 148, 302 read with Sections 149, 324, 326 Indian Penal Code and under Sections 3 and 5 of Explosive Substances Act. However, after the trial, the learned Trial Judge found A-3, A-7, A-8, A-10, A-12, A-13 and A-15 to A-22 not guilty and they were acquitted of all the charges. Against the said acquittal, the State preferred an appeal Crl.A.No.437 of 2003.

(3.) A-l, A-2, A4, A5, A6, A9, All, A14, and A-23 were found guilty for various offences which would be referred to infra and they were convicted and sentenced to undergo life imprisonment apart from other sentences. Aggrieved by the said convictions and sentences, they filed Crl. A. No. 859 of 2002. That is how both the appeals came to be disposed of by this common judgment.