T.BHASKAR Vs. STATE OF A.P.

JUDGEMENT

(1.) Challenging the conviction and sentence recorded in Sessions Case No.251/2018 by the learned Principal Sessions Judge, Nellore Accused Nos.1 and 2 preferred the instant criminal appeal.

(2.) By impugned judgment, the trial Court convicted and sentenced A1 and A2 with life imprisonment and fine of Rs.5,000.00 IDSI simple imprisonment for 6 months on two counts for the offences U/s 302 and 364 IPC and imprisonment of 7 years and fine of Rs.5,000.00 IDSI for six months for the offence U/s 201 IPC with a direction that all the substantial sentences shall run concurrently.

(3.) Matrix of the case: