PULI LAKSHMANA SWAMY Vs. STATE

JUDGEMENT

(1.) Assailing the common judgment dtd. 26/9/2011 in Crl.A.Nos.9 and 11 of 2009 on the file of the Court of learned I Additional Sessions Judge, West Godavari at Eluru, confirming the conviction and sentence imposed against the accused Nos.1, 5, 6 and 8 by the judgment dtd. 18/12/2008 in S.C.Nos.368 of 2007 and 130 of 2008 on the file of the Court of learned Principal Assistant Sessions Judge at Eluru, for the charge under Sec. 489(C) of Indian Penal Code (hereinafter referred to as "IPC"), the petitioners/accused Nos.1, 5 and 8 filed the Criminal Revision Case No.2012 of 2011 as well petitioner/accused No.6 filed the Criminal Revision Case No.2014 of 2011 under Sec. 397 r/w.401 of the Criminal Procedure Code, 1973 respectively.

(2.) These revision cases were admitted on 28/9/2011 and the sentence imposed against the petitioners was suspended, vide orders in Crl.R.C.M.P.Nos.3005 and 3008 of 2011, respectively.

(3.) The shorn of necessary facts are that: