REGENT COMPUTRONICS PVT. LTD.

State Of A.P. Rep. By Its Public Prosecutor, High Court At Hyderabad Appellant

V/S

Yekkaluri Siva Krishna @ Yogi And Others Respondents

Referred Judgements :-

PEDDA NARAYANA V. STATE OF ANDHRA PRADESH [REFERRED TO]
PADALA VEERA REDDY V. STATE OF A.P. [REFERRED TO]
MUNSHI SINGH GAUTAM (DEAD) V. STATE OF M.P. [REFERRED TO]
MOHAMMAD ABDUL HAFEEZ VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
SUBASH AND SHIV SHANKAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
HARI NATH CHHABI NATH RAJ NATH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURYAMOORTHI VS. GOVINDASWAMY [REFERRED TO]
BALESHWAR MANDAL VS. STATE OF BIHAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JEET SINGH [REFERRED TO]
BHAGWAN VS. STATE OF RAJASTHAN [REFERRED TO]
HARSH DHINGRA VS. STATE OF HARYANA [REFERRED TO]
SUBHASH RAMKUMAR BIND ALIAS VAKIL VS. STATE OF MAHARASHTRA [REFERRED TO]
AMAR SINGH VS. BALWINDER SINGH [REFERRED TO]
PRAVEEN KUMAR VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF U P VS. SATISH [REFERRED TO]
RADHA MOHAN SINGH ALIAS LAL SAHEB VS. STATE OF U P [REFERRED TO]
CHATTAR SINGH VS. STATE OF HARYANA [REFERRED TO]
MUSTKEEM ALIAS SIRAJUDEEN VS. STATE OF RAJASTHAN [REFERRED TO]
SAHADEVAN VS. STATE OF TAMIL NADU [REFERRED TO]
PULUKURI KOTTAYA VS. EMPEROR [REFERRED TO]
DEVENDER PAL SINGH BHULLAR VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
RAVIRALA LAXMAIAH VS. STATE OF A.P. [REFERRED TO]
ANVAR P.V. VS. P.K. BASHEER [REFERRED TO]
VASANT SAMPAT DUPARE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF U.P. VS. OM PRAKASH [REFERRED TO]

JUDGEMENT

(1.) - By the judgment dated 10.03.2014 passed in S.C.No.382 of 2012, the learned IV Additional Sessions Judge, Guntur, found A1 to A3 guilty of the offences punishable under Sections 379, 302 and 201 read with Sec. 34 Penal Code and convicted them of the said offences. Insofar as the offence punishable under Sec. 302 Penal Code is concerned, he imposed death sentence and fine of Rs.5,000.00 each coupled with, in default, sentence of simple imprisonment for a period of one month each. Insofar as the offences punishable under Sections 201 & 379 Penal Code are concerned, he imposed rigorous imprisonment for seven years and three years each respectively and also directed A1 to A3 to pay fine amounts of Rs.5,000.00 and Rs.2,000.00 each respectively and to undergo simple imprisonment for one month each in default of payment of each of such fine amounts.

(2.) Since one of the sentences passed by the learned IV Additional Session Judge is a sentence of death, he had submitted proceedings to this Court in accordance with Sec. 366 Cr.PC, for confirmation. Therefore, Referred Trial No.1 of 2014 is taken on file.

(3.) A2 and A3 preferred Crl.A.No.418 of 2014 and A1 preferred Crl.A.No.847 of 2016 assailing the aforesaid judgment.

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STATE OF A.P. REP. BY ITS PUBLIC PROSECUTOR, HIGH COURT AT HYDERABAD Vs. YEKKALURI SIVA KRISHNA @ YOGI AND OTHERS

Referred Judgements :-

JUDGEMENT

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