MARRI SURIBABU Vs. STATE OF A P

JUDGEMENT

(1.) The present appeal is preferred by the appellants A1 and A2 aggrieved by the conviction and the sentence imposed by the learned District and Sessions Judge, Visakhapatnam, in Sessions Case No.39 of 2002, on 29-7-2003, for the offence punishable under Section 302 read with Section 34 IPC.

(2.) The case of the prosecution, in brief, is as follows :

(3.) A2 is the cousin brother of the deceased Singru. Al and A2 are brothers- in-law inter se. The deceased and the accused are the residents of Bhoomiboddu Village. In respect of an extent of Ac. 1.36 cents of land in S.No.30/4, for which D form patta was given to the deceased in the year 1993, there was a dispute between the deceased and A2.