RAPATHATI VENKATESWARLU AND OTHERS Vs. STATE OF AP.

JUDGEMENT

(1.) Accused Nos.1 and 3 in Sessions Case No. 49 of 2012 on the file of the Judge, Family Court-cum-Additional District and Sessions Court, Prakasham Division, Ongole, are the appellants herein. Originally, accused Nos.1 to 3 were tried for the offences punishable under Sections 498-A and 302 read with 34 IPC. Pending trial accused No. 2 died. By its judgment, dated 06.03.2013, the learned Sessions Judge, while acquitting accused Nos.1 and 3 for the offence punishable under Section 498-A IPC, convicted them for the offence punishable under Section 302 read with 34 IPC and sentenced them to suffer 'imprisonment for life' and to pay a fine of Rs. 5,000/- each in default to suffer simple imprisonment for a period of three months.

(2.) The facts as culled from the evidence of the prosecution witnesses are as under:

(3.) On appearance, charges under Sections 498-A and 302 read with 34 IPC came to be framed, read over and explained to the accused, to which the accused pleaded guilty and claimed to be tried.