REBAKA KRUPANDANDAM @ KRUPA Vs. STATE OF A.P.

JUDGEMENT

(1.) This appeal is preferred by appellants against the judgment of the I Additional Metropolitan Sessions Judge, Visakhapatnam in S.C.No.87 of 2009 dated 31.03.2011 convicting and sentencing them to undergo life imprisonment each and to pay a fine of Rs. 1000.00 each in default to undergo rigorous imprisonment for a period of one month for the offence punishable under Sec. 302 read with 34 of the Indian Penal Code and also sentenced to undergo rigorous imprisonment for a period three years each and to pay a fine of Rs. 1000.00 each in default to suffer rigorous imprisonment for a period of one month for the offence punishable under Sec. 307 IPC.

(2.) The facts of the case, briefly, as per the charge sheet are as follows:

(3.) The Court below, after appreciating the evidence on record and considering the material on record, passed the impugned judgment against which the present appeal is preferred on the following grounds: