FAIZ MOHAMMED KHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THESE four appeals are presented by A1 to A5 in S.C.No.222 of 2003 on the file of the Metropolitan Sessions Judge, Hyderabad.

(2.) THROUGH its judgment, dated 04.05.2010, the trial Court convicted the accused for the offence of committing murder of one Sri Mannan Ghori at 5.45 p.m. on 10.07.2002 in a narrow lane near Panchmohalla, Hussainialam, Hyderabad. Sentence of imprisonment for life and fine of Rs.1,000/ - each, in default to undergo simple imprisonment for a period of fifteen days was imposed. They were also convicted for the offence punishable under Section 25 (i) (b) of the Indian Arms Act (for short the Act) and sentenced to undergo rigorous imprisonment for six months.

(3.) ON behalf of the prosecution, P.Ws.1 to 18 were examined and Exs.P1 to P52 were marked. Mos.1 to 16 and Exs.X1 to X4 were taken on record. The defence marked Exs.D1 and D2, two photographs. The nature of disposal given by the trial Court to the case has already been indicated.