MANDLA RANGA SWAMI Vs. STATE OF A P

JUDGEMENT

(1.) THISAPPEAL under Section 374 (2) of Cr. P. C. isfiled by A-1 to A-4 in Sessions Case No. 273 of 2004 on the file of the VI Additional District and Sessions Judge, (Fast Track Court), markapur, being aggrieved by the judgment dated 13-02-2006 rendered by that court.

(2.) ALL the accused were charged for the offence punishable under Section 302 r/w 34 ipc, alleging that they have murdered one nallabothula Srinivasulu at 7. 30 p. m. on 11-12-2003. In thejudgmentunderappeal, the trial Court, having held that the charge against the appellants-accused is proved, sentenced them to undergo imprisonment for life. Fine of rs. 200/- each was also imposed directing that in default of payment, they shall undergo r. I. for one month.

(3.) THE case against the appellants commenced with the submission of complaint ex. P-7 by wife of the deceased. She stated that the brother of her husband by name rasool had fallen in love with the daughter of a-1 and upon that A-1, his sons A-2 and A-3, his relation A-4 and other family members bore grudge against herhusband-thedeceased on the assumption that he helped Rasool in the affair.