DERANGULA KONDAIAH Vs. STATE IF A P

JUDGEMENT

(1.) Assailing the judgment dated 9.4.1999 passed in S.C.No.418 of 1998 on the file of Sessions Judge, Cuddapah; A1-Derangula Kondaiah, A2-Derangula Venkata Ramana, A3-Derangula Venkatesu, A4-Derangula Sreenivasulu and A5-Derangula Marappa have filed this Criminal Appeal.

(2.) The appellants/accused were put on trial for the offences under sections 148, 302, 302 r/w 149, 326, 326 read with 149, 324 and 324 read with 149 IPC.

(3.) The gravamen of the charge against the appellants-accused is that on 7.4.98 at about 12 noon at the house of Gagula Venkatesu formed themselves into an unlawful assembly armed with deadly weapons with the common object of doing away the life of Gogula Venkatesu and in pursuance of the common object they killed Gagula Venkatesu besides causing injuries to P.W.1-Gogula Srinivasulu, P.W.4-Gogula Krishnaiah, P.W.5-Gogula Pedda Venkatesu, P.W.6-Gogula Nadipi Venkatesu, P.W.7-Gogula Gangamma and P.W.8-Gogula Venkata Ramana.