VENNAPUSA YOUGANDHAR REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) Accused Nos. 1 to 4 in Sessions Case No. 124 of 2011 on the file of the Court of learned II Additional Sessions Judge, Kadapa at Proddatur (for short, 'the trial Court'), are the appellants in the present criminal appeal before this Court. Originally, accused Nos. 1 to 5 were tried by the trial Court under the following three charges:

(2.) Substance of the charges is that on 24/12/2009 at about 10.45 a.m., accused Nos. 1 to 4 attacked one Garudaiahgari Peddireddy (hereinafter referred to as 'the deceased') with axes and a boulder in Akulolla Subrahmanyam Orange Garden at Korrapadu Village, Muddanur Mandal, causing his instantaneous death and in the said process, accused No. 5 gave shelter to accused Nos. 1 to 4 being aware of the fact that accused Nos. 1 to 4 committed murder of the deceased, thereby committed offences punishable under Ss. 302, 302 read with Sec. 120-B and 212 IPC.

(3.) After completion of trial, the trial Court convicted accused Nos. 1 to 4 for the offence under Sec. 302 IPC and sentenced them to suffer rigorous imprisonment for life and also to pay a fine of Rs.5,000.00 each, in default to suffer simple imprisonment for a period of three months each. The trial Court acquitted accused No. 5 of both the charges.