THAGARAKUNTA NAGI REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) As many as five accused were tried for the offence punishable under Section 302 read with 149 I.P.C. in S.C.No.618 of 2005 by the Court of Sessions Judge, Ananthapur. It was alleged that all the accused killed one Balamma, with common objective. The trial Court held that the charges framed against the accused are proved, and accordingly, convicted and sentenced them to undergo imprisonment for life for the offence under Section 302 read with 149 I.P.C., and fine of Rs.200/- each was also imposed. The sentence of Rigorous Imprisonment for two years was imposed for the offence under Section 148 I.P.C., apart from fine of Rs.100/-, on each. Both the sentences were directed to run concurrently.

(2.) The case has certain dimensions of civil disputes also. The version of the prosecution, in brief, is as under:

(3.) Mother of A.2, by name Yeramma, filed O.S.No.40 of 2003 in the Court of Principal Senior Civil Judge, Anantapur, against Balamma, claiming half share in the properties of the latter. Balamma, in turn, filed O.S.No.654 of 2003 in the same Court, against A.2, and her sons - A.4 and A.5, for the relief of perpetual injunction, in respect of the same property.