SHAIK RAHIMAN Vs. PUBLIC PROSECUTOR

JUDGEMENT

(1.) These Criminal Appeals are directed against the Judgment dtd. 21/6/2016 passed in Sessions Case No.216 of 2013 on the file of the I Additional Sessions Judge, Nellore.

(2.) Appellant in Criminal Appeal No.584 of 2016 is A.2 in the aforesaid Sessions Case. Vide the impugned judgment, the learned Sessions Judge found the appellant/A.2 guilty of the offence punishable under Sec. 498A of the Indian Penal Code, 1860 (for short, 'IPC'), accordingly convicted him of the said offence and sentenced him to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.500.00, in default to suffer simple imprisonment for a period of one month.

(3.) The appellant in the other Criminal Appeal Nos. 13 of 2017 and 468 of 2020 is A.1 in the aforesaid Sessions Case. The appellant/A.1 got filed Criminal Appeal No.13 of 2017 through the Legal Aid counsel Sri N.Parameswara Reddy, and also got filed Criminal Appeal No.468 of 2020 through his counsel Sri P.Narahari Babu. Vide the impugned judgment, the learned Sessions Judge found the appellant/A.1 guilty of the offences punishable under Ss. 302 and 376 IPC, accordingly convicted him of the said offences and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000.00, in default to suffer simple imprisonment for a period of one month for the offence punishable under Sec. 302 IPC and further sentenced him to suffer rigorous imprisonment for a period of seven years and to pay a fine of Rs.500.00, in default to suffer simple imprisonment for a period of one month for the offence punishable under Sec. 376 IPC. The sentences were directed to run concurrently.