SUBRAMANYAM @ GANGADHARAM @ GANGAPPA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal appeal arises out of the judgment dated 14-10-2009 in Sessions Case No. 325 of 2007 on the file of the Court of I Additional Sessions Judge, Chittoor (for short, 'the trial Court'), whereby the appellants/A1 and A2 were convicted and sentenced to suffer imprisonment for life and pay fine of Rs.500.00 each and, in default of payment of fine, to suffer rigorous imprisonment for six months for the offence under Sec. 302 read with Sec. 34 of the Indian Penal Code (for short, 'I.P.C.') and further sentenced to suffer imprisonment for ten years and shall pay fine of Rs.500.00 each and, in default of payment of fine, shall suffer rigorous imprisonment for six months for the offence under Sec. 382 read with Sec. 34 I.P.C. Both the sentences were directed to run concurrently.

(2.) The brief facts of the prosecution case are as follows:

(3.) The learned Magistrate of First Class, Kuppam, on receipt of charge sheet, committed the case to the Court of Sessions, Chittoor Division. The learned Principal Sessions Judge numbered the case as S.C.No. 325 of 2007 and made over the case to the Court of I Additional Sessions Judge, Chittoor, for trial.