GUNDEGONI JANGAIAH Vs. STATE OF A P

JUDGEMENT

(1.) Criminal appeal No.1067 of 2002 was filed by A-3 and the criminal appeal No.1070 of 2002 was filed by A-1, A-4, A-5, A-7, A-8 and A-9 against a common judgment dated 23-8-2002 of the II Additional Sessions Judge, Nalgonda in Sessions Case No.699 of 2000.

(2.) The appellants and eight others were tried for the offences, under Sections 148 and 302 read with 149 I.P.C. They denied the charges framed against them and claimed for trial. The prosecution in order to prove the guilt of the accused examined P.W.1 to P.W.15, Ex.P-1 to Ex.P-18 and M.0.1 to M.O.5 were marked. No oral evidence was adduced on defence side. But, Ex.D-1 to Ex.D-3 were marked.

(3.) The learned Sessions Judge, after considering the oral and documentary evidence, found A-1, A-3, A-4, A-5, A-7, A-8 and A-9 guilty for the offence under Section 148 I.P.C., convicted them and sentenced each of them to suffer rigorous imprisonment for two years and to pay a fine of Rs.200/- each, in default, to suffersimple imprisonment for two months. The learned Sessions Judge also convicted the above accused for the offence under Section 302 read with 149 I.P.C. and sentenced each of them to suffer imprisonment for life and to pay a fine of Rs.200/- each, in default, to suffer simple imprisonment for two months. The learned Sessions Judge found A-2, A-6, A-10 to A-15 not guilty for the offences covered by the charges and recorded their acquittal. The appellants being aggrieved by the convictions and sentences imposed by the Sessions Court, preferred these appeals challenging the validity and legality.