BODEPUDI SEENU ALIAS SREENIVASA RAO Vs. STATE

JUDGEMENT

(1.) This appeal shall also govern the disposal of Criminal Appeal No. 652 of 1994.

(2.) These two appeals are directed against the judgment of II Additional Sessions Judge, Guntur passed in Sessions Case No. 127 of 1993, whereby all the appellants have been convicted under S. 148 of the IPC and each one of them has been sentenced to suffer rigorous imprisonment for a period of two years, A-1 to A-3, A-5 to A-8, A-10, A-12, to A-17 and A-20 have been convicted for committing the murder of deceased D-1 to D-3 and sentenced to undergo imprisonment for life on each count under S. 302 read with S. 149 of the IPC and A-5 has been convicted under S. 326 of the IPC for causing grievous hurt with a weapon of cutting and has been sentenced to suffer rigorous imprisonment for five years, while A-1 to A-3, A-6 to A-8, A-10, A-12 to A-17 and A-20 have been convicted and sentenced to suffer rigorous imprisonment for a period five years under S. 326 read with S. 149 of the IPC. All the sentences have been ordered to run concurrently.

(3.) Twenty three accused persons have been charge sheeted under Ss. 120-B, 148, 302, 302 read with S. 149, 307,307 read with S. 149, 324 and 324 read with S. 149 of the IPC.