HARI @ NARA Vs. STATE OF A.P.

JUDGEMENT

(1.) Both the accused in Sessions Case No.393 of 2009 on the file of the Court of IX Additional District and Sessions Judge, Chittoor, are the appellants. They were tried by the learned Additional Sessions Judge, Chittoor under the following charges.

(2.) Substance of the charge is that on the night of 11/4/2009, both the accused, trespassed into the house of R. Kanthamma (hereinafter referred to as 'the deceased') situated at Municipal Colony, Chittoor, and committed theft of M.Os.1 to 4 and caused her death, thereby committed offences punishable under Ss. 457, 380, 302 and 411 IPC.

(3.) After completion of trial, the learned Additional Sessions Judge convicted both the accused under Sec. 302 IPC and sentenced each of them to undergo Rigorous Imprisonment for "LIFE" and also to pay a fine of Rs.500.00 each, in default to undergo Simple Imprisonment for a period of three (3) months each. The learned Additional Sessions Judge further convicted both the accused under Sec. 457 IPC and sentenced each of them to undergo Rigorous Imprisonment for three (3) years and also to pay a fine of Rs.100.00 each, in default to undergo Simple Imprisonment for a period of one month each. The learned Additional Sessions Judge further convicted both the accused under Sec. 380 IPC and sentenced each of them to undergo Rigorous Imprisonment for three (3) years and also to pay a fine of Rs.100.00 each, in default to undergo Simple Imprisonment for a period of one month each. All the substantive sentences were directed to run concurrently.