DIPAK BAHADUR Vs. STATE A P

JUDGEMENT

(1.) SINCE all these Criminal Appeals arise out of a single judgment in Sessions Case No. 480 of 2004 on the file of II! Additional Sessions judge, Karimnagar, they are disposed of jointly.

(2.) CRIMINAL Appeal No. 809 of 2005 has been filed by the Accused Nos. 3 and Criminal appeal No. 1111 of 2005 has been filed by accused No. 1 and Criminal Appeal No. 1126 of 2005 has been filed by accused No. 2 in s. C. No. 480 of 2004 on the file of the learned iii Addl. Sessions Judge, Karimnagaragainst the conviction and sentence imposed vide judgment dated 14-2-2005 convicting and sentencing the accused Nos. 1 to 3 to undergo imprisonment for Life each and to pay a fine of rs. 500/- in default to suffer Simple imprisonmentforone month by each accused for the offence under Section 302 read with section 34 of Indian Penal Code.

(3.) THE case of the prosecution in brief is as follows: that on 7-10-2003 at about 8 p. m. near quarter No. C-43 FCI, Godavarikhani, the accused Nos. 1 to 3 in furtherance of their common intention killed the deceased Guru bahadur Singh by beating him with stones on his head, on suspicion that the deceased got illicit intimacy with one Swapna, wife of Deepak thapa, elder brother of accused No. 3.