SAYABOINA VENKATANARAYANA Vs. STATE OF A.P.

JUDGEMENT

(1.) Accused Nos.1 and 2 in Sessions Case No.24 of 2016 on the file of the XIII Additional District and Sessions Judge, Guntur at Narasaraopet, (hereinafter referred to, as "the learned Additional Sessions Judge") are the appellants in the present Criminal Appeal. Accused Nos.1 and 2 were tried by the learned Additional Sessions Judge for the offences punishable under Ss. 302 and 201 read with 34 of the Indian Penal Code, 1860 (for brevity "IPC").

(2.) Vide Judgment, dtd. 19/12/2016, the learned Additional Sessions Judge convicted the accused Nos.1 and 2 and sentenced to undergo imprisonment for life each and to pay a fine of Rs.500.00 (Rupees five hundred only) each, in default of payment of fine, to undergo simple imprisonment for a period of one (01) month each for the offence punishable under Sec. 302 read with 34 IPC. Further, accused Nos.1 and 2 were sentenced to undergo rigorous imprisonment for a period of two (02) years each and to pay a fine of Rs.100.00 (Rupees one hundred only) each, in default of payment of fine, to undergo simple imprisonment for a period of fifteen (15) days each for the offence punishable under Sec. 201 read with 34 IPC. Both the substantial sentences were directed to run concurrently.

(3.) The substance of the charges as against the accused Nos.1 and 2 is that on 31/8/2014 at about 8.00 p.m., in the fields of Yarla Seethamma of Sangineedupalem village, while accused No.2 caught hold the legs of one Gorre Ramanjaneyulu (hereinafter referred to, as "the deceased"), accused No.1 caused the death of the deceased by squeezing the neck of the deceased. In the course of the same transaction, the accused threw the dead body of the deceased into NSP Canal to screen the evidence.