GUNTURU VENKATESWARLU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) AS many as 27 persons were tried by the Court of V Additional District & Sessions Judge, Guntur in S.C. No. 624 of 2003 on the allegation of committing murder of two persons (D1 and D2) and injuries to P.W. 1 and L.W. 2, who died during the pendency of the case. During the pendency of the trial, A11, A19 and A27 died and the case against them abated.

(2.) AFTER a lengthy trial, wherein 18 witnesses were examined and 23 documents were filed by the prosecution and M.Os. 1 to 21 were taken on record and Exs. D1 to D7 were relied upon by the defence, the trial Court delivered its judgment on 24.11.2009 convicting A9, A15 and A24 for the offence punishable under Section 302 I.P.C. and imposed the punishment of imprisonment for life and fine.

(3.) THESE two appeals are filed by the accused, assailing the judgment of the trial Court.