M VENKATA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS criminal appeal is directed against the judgment dated 28th august 2003 passed in S. C. No. 965 of 2002 on the file of III Additional District and sessions Judge, Fast Track Court, Ranga reddy District, whereby and whereunder the learned Additional District and Sessions judge found A1-M. Venkat Raju, A2-Adepu mahesh Kumar, A3-Adepu Satyanarayana, a4-Mulka Gangaram and A5-Silver sreenu guilty for the offences under sections 148, 307 read with 149 IPC and further found Al guilty for the offence under section 304 Part I IPC, A2 to A5 under section 304 Part I read with 149 IPC and convicted them accordingly and sentenced al to A5 to suffer RI for 3 years and pay a fine of Rs. 500/-; in default to suffer SI for 6 months each for the offence under section 148 IPC; Al to suffer RI for 10 years and pay a fine of Rs. 1,000/-; in default to suffer SI for one year and for the offence under Section 304 Part I IPC, a2 to A5 to suffer RI for 10 years and pay a fine of Rs. 1,000/- each; in default SI for one year for the offence under Section 304 part I read with 149 IPC and Al to A5 to suffer RI for 10 years and pay a fine of rs. 1,000/- each; in default to suffer SI for one year for the offence under Section 307 ipc. All the substantive sentences have been directed to run concurrently. However, the learned Additional Sessions Judge found A6-M. Lalitha not guilty for all the offences and acquitted her accordingly.

(2.) THE prosecution case, as disclosed by P. W. 2, in brief is :

(3.) P. W. 13-K. Srinath Ready received ex. P. 2 report, registered a case in Crime no. 91 of 2001 under Sections 324 read with 34 IPC and issued Ex. P. 4 FLR. He sent P. W. 2 and Shyam Rao Goud to Gandhi hospital for treatment. CW. l Dr. Bharath bhushan, C. M. O. , Gandhi Hospital medically examined Shyam Rao Goud on 1. 5. 2001 and found the following injuries on his person: