PULLA OBULAPATHI Vs. STATE OF A.P.

JUDGEMENT

(1.) Challenge in Criminal Appeal No.834 of 2007 is to the judgment, dtd. 29/6/2007, in Sessions Case No.30 of 2006 on the file of the Court of V Additional Sessions Judge (Fast Track Court), Anantapur (for short, 'the learned Additional Sessions Judge'), whereunder the learned Additional Sessions Judge found the appellants herein, who were the accused Nos.1, 3, 4 and 8 in S.C. No.30 of 2006 along with other accused guilty of the charge under Sec. 148 of the Indian Penal Code, 1860 (for short, 'the IPC') and charge under Sec. 304 Part-II IPC R/w.149 IPC, convicted them under Sec. 235(2) of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C') and, after questioning them about the quantum of sentence, sentenced them to suffer Rigorous Imprisonment for one year each and to pay a fine of Rs.200.00 each in default to suffer Simple Imprisonment for one month each for the offence under Sec. 148 IPC and further sentenced them to suffer Rigorous Imprisonment for seven years each and to pay a fine of Rs.500.00 each in default to suffer Simple Imprisonment for two months each for the offence under Sec. 304 Part-II IPC R/w.149 IPC.

(2.) Challenge in Criminal Appeal No.807 of 2007 is to the judgment, dtd. 29/6/2007, in Sessions Case No.30 of 2006 before the learned Additional Sessions Judge, whereunder the learned Additional Sessions Judge found the appellants herein, who were the accused Nos.2, 5, 6, 7 and 10 in S.C. No.30 of 2006, along with other accused guilty of the charge under Sec. 148 of the IPC and Sec. 324 R/w.149 IPC for causing injuries to PW.1 and PW.2, as the case may be, sentenced them to suffer Rigorous Imprisonment for one year each and to pay a fine of Rs.200.00 each in default to suffer Simple Imprisonment for one month each for the offence under Sec. 148 IPC and further sentenced them to suffer Rigorous Imprisonment for one year each and to pay a fine of Rs.200.00 each in default to suffer Simple Imprisonment for one month each for the offence under Sec. 324 R/w.149 IPC.

(3.) The parties to these Criminal Appeals will hereinafter be referred to as described before the trial court, for the sake of convenience.