STATE Vs. THE STATE OF ANDHRA PRADESH REP. BY ITS INSPECTOR OF POLICE TSUNDURU POLICE STATION THROUGH PUBLIC PROSECUTOR HYDERABAD

JUDGEMENT

(1.) These three Criminal Appeals arise out of common judgment, dated 19.3.2010, in Sessions Case No. 731 of 2008 on the file of the learned XI Additional District and Sessions Judge (Fast Track Court), Tenali.

(2.) Criminal Appeal No. 558 of 2010 is filed by accused No. 1. Criminal Appeal No. 559 of 2010 is filed by accused Nos. 4 and 5. Criminal Appeal No. 560 of 2010 is filed by accused Nos. 2 and 3.

(3.) By the afore-mentioned common judgment, the trial Court has found accused No. 1 guilty of the offence punishable under Section-364 read with 120-B Penal Code and sentenced to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs. 500.00, in default, to undergo rigorous imprisonment for three months. He was also found guilty of the offence punishable under Section-302 read with 120-B Penal Code and sentenced to undergo life imprisonment and to pay a fine of Rs. 500.00, in default, to suffer rigorous imprisonment for three months. He was also found guilty of the offence under Section-467 Penal Code and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs. 500.00, in default, to suffer rigorous imprisonment for three months. Accused Nos. 2 to 5 were found guilty of the offence punishable under Section-302 Penal Code and sentenced to undergo life imprisonment and to pay a fine of Rs. 500.00 each, in default to suffer rigorous imprisonment for three months. They were also found guilty of the offence under Section-364 IPC and sentenced to suffer rigorous imprisonment for five years and to pay a fine of Rs. 500.00 each, in default, to suffer rigorous imprisonment for three months. It is directed that all the sentences shall run concurrently.