DANDUGULA MYSAIAH Vs. STATE OF A P

JUDGEMENT

(1.) Both the appeals arise out of the same judgment involving common question of law and facts, hence, they have been heard together and are being disposed of through the common judgment.

(2.) The appellants in Criminal Appeal No.1269 are the 1st and 7th accused while the appellant in Criminal Appeal No.1551 of 1999 is the 4th accused in Sessions Case No.38 of 1996 on the file of the II-Additional Sessions Judge at Karimnagar (hereafter they will be referred as they are referred in the trial Court).

(3.) They were found guilty by the learned Additional Sessions Judge for the offence punishable under Section 395 IPC and are sentenced to undergo rigorous imprisonment for a period of five years and also to pay a fine of Rs.500/- each in default to suffer simple imprisonment for a period of three months.