KEESARA SANTHOSH REDDY Vs. STATE OF A P

JUDGEMENT

(1.) 11 persons were tried for different charges in Sessions Case No.183 of 2002 by the II Additional Sessions Judge, Nalgonda. A-3 to A-11 were acquitted of all the charges, whereas A-1 and A-2 were convicted for the offence under Section 302 read with 34 of IPC. They have been sentenced to undergo imprisonment for life and each of them are fined Rs.2,000/-, in default, they should suffer simple imprisonment for six months.

(2.) First charge was against all the accused for the offence under Section 148 of IPC, second charge was also against all the accused for the offence under Section 302 read with 149 of IPC for causing the death of one Yelimineti Malla Reddy, the third charge was against all the accused for the offence under Section 302 read with 149 of IPC for causing the death of one Thandu Malsoor, fourth charge was against all the accused for the offence under Section 5 of the Explosive Substances Act, the fifth charge was against A-6 to A-11 for the offence under Section 120-B of IPC and the sixth charge was for the offence under Section 109 read with 302 of IPC, as an alternative charge against A-6 to A-11.

(3.) Briefly stated, the case of the prosecution was that two deceased persons namely Yelimineti Malla Reddy and Thandu Malsoor and PWs.1 to 9 and A-1, A-6 to A-11 belonged to the same village namely Namavaram. There were factions in the village Namavaram between the political groups. A-6 to A-11 belonged to CPI (ML) Janasakthi group. The deceased were supporters of OPDR group. A-1 was leader of the Congress party of Namavaram village and he had alliance with CPI (ML) group of Namavaam village. According to the prosecution, A-5 Amrutha Reddy was shot dead by the Police in the same transaction in which the two deceased died. He belonged to CPI (ML) Janasakthi Rajanna group. A-2, A-3 and A-4 belonged to Utkur village. Even according to the prosecution, A-2 to A-5 were not involved in factions.