D VENKAIAH Vs. STATE OF A P

JUDGEMENT

(1.) A-1 to A-6 in Sessions Case No. 42 of 89 on the file of the Sessions Judge, Nellore, preferred this appeal against the judgment and order dated 17-7-95 convicting and sentencing them to undergo imprisonment for life for the offence of murder punishable under Section 302, IPC.

(2.) A-l to A-6 and 23 others were tried by the learned Sessions Judge in the above sessions case on 8 charges punishable under Section 148, IPC, under Section 324, IPC r/w Section 149, IPC, under Section 449, IPC, under Section 426 r/w 149, IPC, under Section 302, IPC, under Section 302, IPC r/w 149, IPC, under Section 307, IPC and under Section 307, IPC r/w 149, IPC.

(3.) The gravamen of the charge is that on 24-9-87 at about noon in Potlapudi village, within the limits of Indukurpet police station, A-1 to A-29 armed with deadly weapons formed into an unlawful assembly and caused hurt to P.W.5 (Thoneti Parandhamaiah). Later, they trespassed into the house of Adisesha Reddy, dragged the deceased (Kollu Yadagiri) out of the house and caused his death. In the course of the same transaction, they caused injuries to P.W.3 (Dasari Ramaswamy).