POTLACHERUVU GANGADHARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Since all the four (4) Criminal Appeals arise out of the same Sessions Case, i.e., S.C. No.396 of 2014 on the file of the learned X Additional District and Sessions Judge, Gurazala, they were heard together and are being disposed of by this common judgment.

(2.) Accused No.1 is the appellant in Criminal Appeal No.1953 of 2018, Accused No.2 is the appellant in Criminal Appeal No.266 of 2021, Accused No.3 is the appellant in Criminal Appeal No.2683 of 2018, whereas, Accused No.4 is the appellant in Criminal Appeal No.1807 of 2018, all arising out of the above Sessions Case. Accused Nos.1 to 4/appellants along with Accused No.5, were tried by the learned Additional Sessions Judge under the following charges.

(3.) Substance of the charge is that on 20/5/2013 at about 11.30 a.m. all the five accused, in furtherance of their common intention, caused the death of one Billa Mowlali (hereinafter referred to as „the deceased?) by hacking him with MO4-Axe and by strangulating him with MO.2-Towel and committed theft of twenty (20) goats, thereby committed offences punishable under Ss. 302 r/w 34 IPC, 379 r/w 34 IPC and 411 IPC.