M.RAGHURAMAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A1 to A11 were tried by the Court of V Additional Sessions Judge, Rayachoty in S.C.No.238 of 2006. As many as 16 charges were framed by citing various provisions of law.

(2.) THE entire case pertains to the attack upon one Sri Chinthala Gangisetty and the consequential murder of that gentleman on 03.04.2005, at Pedaballivandlapalli H/o. Hasanapuram Village, Ramapuram Mandal, Kadapa District.

(3.) THE period of detention undergone by A1 to A4 as under -trial prisoners was directed to be set off against the period of imprisonment imposed in this case, under Section 428 Cr.P.C. The two sentences of imprisonment imposed against A1 and A2 were directed to run concurrently.