PITTALA PURUSHOTHAM Vs. STATE A P

JUDGEMENT

(1.) IN Sessions Case No. 294 of 2003, the court of I Additional Sessions Judge, Adilabad, tried A-1 to A-4 for the offence of committing murder of one Kandula Shankar, resident of prashanthi Nagar, C. C. Colony, Narsapur, on 09-08-2002. Though charge was framed against a-5 also, the case against him was split up, in view of the fact that he could not be apprehended.

(2.) THROUGH itsjudgment, dated 21-02-2006, the trial Court convicted A-1 to A-4, for the offences punishable undersections 120-B (1)and 302 read with Section 34 IPC and sentenced them to undergo imprisonment for life. Fine of Rs. 1000/- each was imposed with a direction that, in default of pay ment there of, the accused shall undergo simple imprisonment for three months, each.

(3.) A-1 filed Criminal Appeal 374 of 2006, a-2 and A-4 filed Criminal Appeal No. 436 of 2006, and A-3 filed Criminal Appeal No. 1085 of 2006, aggrieved by the judgment of trial Court.