DALI NARSIMHAPPA Vs. STATE OF A P

JUDGEMENT

(1.) A-1 to A-4 and A-6 in S.C.No.420 of 2000 on the file of the III Additional Sessions Judge, Ananthapur, preferred this Appeal. Six accused were tried for the offences under Sections 148 and 302 read with 149 of I.P.C.

(2.) A-5 died, therefore, the case against him stood abated.

(3.) A-1 to A-4 and A-6 were convicted for the offence under Section 148 of I.P.C. and sentenced to suffer rigorous imprisonment for one year. They were also convicted for the offence under Section 302 read with 149 of I.P.C. and sentenced to undergo imprisonment for life and also to pay a fine of Rs.500/- each, in default to suffer simple imprisonment for three months.