VADDE ANJANAPPA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) By judgment dated 03.03.2011 passed in Sessions Case No.194 of 2008, the learned Additional Sessions Judge, Hindupur, convicted all the ten accused therein of offences under Section 148 IPC; Section 302 read with Section 149 IPC; and Section 324 IPC. They were sentenced to life imprisonment for their conviction under Section 302 IPC r/w Section 149 IPC for the murder of Vadde Subbaramappa.

(2.) The charges framed against the accused were as follows: Charge No.1: That you A1 to A10 on 11-6-2007 at about 8.00 p.m. near the house of the deceased Vadde Subbaramappa were members of an unlawful assembly and did in prosecution of the common object of such assembly to kill the deceased namely Vadde Subbaramappa and at that time, all of you were armed with sticks, sickles and the weapons of offence likely to cause death of the deceased and that you thereby committed an offence punishable u/sec. 148 of Indian Penal Code and within my cognizance.

(3.) Charge No.2: That you A1 to A10 on 11-6-2007 at about 8.00 p.m. near the house of the deceased Vadde Subbaramappa were members of an unlawful assembly and did in prosecution of the common object of such assembly to kill Vodde Guttur Siddaramappa and the deceased namely Vadde Subbaramappa and at that time, all of you were armed with sticks and sickles, A1 of you dealt a blow with a stick on his left hand, A2 of you hacked the deceased on his fore head and waist, A2 and A3 of you hit the deceased with sticks on his hands and legs, causing fractures and the deceased died while undergoing treatment and that you thereby committed an offence punishable u/sec. 302 r/w 149 of Indian Penal Code and within my cognisance.