SIVAKOTI DAVEEDU Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the appellants as well as learned Public Prosecutor.

(2.) This appeals is filed by accused Nos. 1 and 2 in Sessions Case No. 257 of 2000, on the file of learned VII Additional Sessions Judge, Kakinada, in which they have been convicted and sentenced under Section 302 read with 34 I PC. Both of them have been sentenced to suffer imprisonment for life.

(3.) The substance of the charge is that on 11-03-2000 between 6.00 and 6.30 a.m. in the fields at Mangithurthi village, with a common intention, accused Nos. 1 and 2 hacked the deceased Siripurapu Vanugula Rao @ Abbayya with knives.