UPPUTHOLL SRINIVASA RAO Vs. STATE OF AP

JUDGEMENT

(1.) Challenging the judgment dtd. 4/6/2018 in S.C.No.381/2015 passed by the learned X Additional Sessions Judge, Gurajala convicting the A1 to A5 for the offence punishable under Sec. 302 IPC and sentencing them to undergo imprisonment for life and to pay fine of Rs.10,000.00 each, A1 to A5 filed the instant criminal appeal.

(2.) The matrix of the case, which led to the conviction and sentence of accused can be pithily stated thus:

(3.) Before trial Court, the oral and documentary evidence of prosecution i.e., PWs 1 to 14, Ex.P1 to P8 and MO.I as well as the defence evidence of DW1 and 2 came up for consideration.