SHAIK BAJI Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) INITIALLY , the Sessions Case was split and it was proceeded against Accused Nos. 2 and 3, as Accused No. 1 was at large for a while, and thereafter, he was also proceeded against. That is the reason why both the Sessions Case Nos. 733 of 2008 and 588 of 2009 were tried together, and consequently, the two appeals have been preferred to this Court.

(2.) THESE two appeals are directed against the judgment rendered by the learned XI District and Sessions Judge (Fast Track Court), Guntur at Tenali, in S.C. No. 733 of 2008 convicting Accused No. 1 for the offences punishable under Sections 302 and 342 read with Section 34 of the Indian Penal Code, and sentencing him to undergo imprisonment for life. Hence these appeals.

(3.) HEARD Smt. Bhagyasri, learned counsel for the appellant, and the learned Public Prosecutor.