SURAM GORLA KONDAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A. 1 to A. 3 in S. C. No. 164 of 2000 in the Court of IV Additional Sessions Judge, Nellore, are the appellants. Together with A. 4 and a. 5, they were tried for the offence of committing the murder of one Suram venkata Reddy, S/o. China Narasa Reddy, on the intervening night of 16/17. 10. 1999. Through its judgment dated 15. 12. 2005, the trial Court acquitted A. 4 and A. 5, but convicted the appellants herein, of the offence punishable under Section 302 I. P. C. and sentenced them to undergo imprisonment for life, and to pay fine of Rs. 50/- each, in default, to suffer imprisonment for 15 days. Hence, this appeal.

(2.) BRIEFLY stated the case of the prosecution, is as under:

(3.) PW. L and other inmates of the family tried to shift Venkata Reddy to hospital, in a school van, and even while he was being shifted to the van, they found him dead. PW. l went to the police station and submitted the complaint, Ex. P. l. The police registered the F. I. R. , rushed to the village, and conducted the preliminary investigation. Inquest on the body was conducted, vide Ex. P. 3, and the body was sent to post-mortem. The report thereof, ex. P. 14, revealed that the death was on account of shock and hemorrhage, due to the injury to major blood vessels, on the right side of the neck. Subsequently, the police arrested the accused and filed charge-sheet. All the accused pleaded not guilty, and the trial Court recorded its findings, as mentioned in the previous paragraphs.