VONUMU APPAYYAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) A1 to A4 and A6 in Sessions Case No.10 of 2004 on the file of the learned II Additional District and Sessions Judge (Fast Track Court), Srikakulam are the appellants in the present Criminal Appeal. As A5 and A7 died pending trial, the case against them was abated.

(2.) The appellants/A1 to A4 and A6 were tried by the learned Additional Sessions Judge for the offences punishable under Ss. 302 and 201 IPC.

(3.) Substance of the charge is that, on the intervening night of 21/22/8/2003, at about 01.00 hours, at Yathapeta village, A1 to A4 and A6 along with A5 and A7 caused the death of one Alupana Ramu (hereinafter referred to as 'the deceased') and threw the dead body of the deceased in the casuarinas tope of one Alupana Laxmana Rao with an intention to screen the evidence, thereby committed the offences punishable under Ss. 302 and 201 IPC.