EGGSMI SRINIVASA REDDI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both the appeals arise out of a common Judgment in Sessions Case No. 128 of 1991 which was pending on the file of First Additional Sessions Judge, Kumool, and therefore they are disposed of by a common judgment.

(2.) Criminal Appeal No. 643 of 1994 is filed by A-1, A-2, A-4 and A-5 wherein they were convicted and sentenced to suffer imprisonment for life for the offences punishable under Section 302 nw 149 IPC or alternatively under Section 302 nw 34 IPC. Criminal Appeal No. 77 of 1995 is filed by the State of Andhra Pradesh being aggrieved by the order of acquittal recorded by the learned First AddI. Sessions Judge, Kumool against A-3.

(3.) Initially the accused Nos. 1 to 5 were charged for four different charges. The first charge against all the accused was under Section 148, IPC. The second charge against all the accused was under Section 302 nw 149, IPC alternatively under Section 302 nw 34, IPC. The third charge against A1 was under Section 5 of the Explosive Substances Act, 1908 and the 4th charge against A-1 was under Section 3 of the Explosive Substances Act, 1908.