A Vs. B

JUDGEMENT

(1.) The Criminal Appeal No.813 of 2008, under Section 374(2) of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is directed against the judgment dated 30.06.2008 in Sessions Case No.168 of 2004 on the file of the learned II Additional Sessions Judge, Kadapa at Proddatur, whereunder and whereby the appellants/A.1 to A.10 were found guilty of the offences punishable under Sections 148, 427, 324 and 326 read with 149 of the Indian Penal Code, 1860 (for short, 'I.P.C.'), accordingly they are convicted and sentenced to undergo rigorous imprisonment for four years for the offence punishable under Section 326 r/w 149 I.P.C.; rigorous imprisonment for six months for the offences punishable under Sections 148 and 324 r/w 149 I.P.C. each; and to pay a fine of Rs.100/ - each for the offence punishable under Section 427 I.P.C., in default to suffer simple imprisonment for one week each.

(2.) The Criminal Appeal No.592 of 2013, under Section 378(1) and (3) Cr.P.C., is preferred by the State aggrieved by the aforesaid judgment in respect of acquitting respondents/A.1 to A.10 of the offence punishable under Section 302 read with 149 I.P.C.

(3.) The Criminal Revision Case No.1557 of 2008, under Sections 397 and 401 of Cr.P.C. is preferred by the revision petitioner/de facto complainant aggrieved by the aforesaid order acquitting the respondents/A.1 to A.10 of the offence punishable under Section 302 read with 149 I.P.C.