NAKKA SREENIVASA RAO Vs. STATE OF A.P

JUDGEMENT

(1.) Criminal Appeal No.33 of 2011 is filed by accused No.1 in Sessions Case No.215 of 2008 on the file of the VII Additional District & Sessions Judge, (Fast Track Court), Visakhapatnam, challenging his conviction for the offence punishable under Section 302 I.P.C. and sentencing him to rigorous imprisonment for life and also to pay a fine of Rs.50/-, in default, to suffer simple imprisonment for fifteen days, vide judgment, dated 05.01.2011, passed in the aforesaid Sessions Case.

(2.) Criminal Appeal 362 of 2011 is filed by the de facto complainant against the acquittal of accused No.1 of the charge under Section 341 read with Section 34 I.P.C., and of accused No.2 and 3 of the charges under Section 341 read with Section 34 and Section 302 read with Section 34 I.P.C. The de facto complainant also prayed for imposing on all the accused, the maximum punishment prescribed by law for the aforementioned respective offences.

(3.) For the sake of convenience, the parties are hereinafter referred to as accused Nos.1 to 3, the de facto complainant and the State.