MUKKAMALA CHINNA VENKATA REDDY AND OTHERS Vs. STATE OF A P , REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT, HYDERABAD

JUDGEMENT

(1.) Crl.A.No.894 of 2011 arises out of the Judgment in S.C.No.341 of 2006 whereby the learned I Additional Sessions Judge, Anantapur convicted A-1 to A-8 for the offence punishable under Section 302 r/w. Section 149 IPC and sentenced them to undergo imprisonment for life and to pay a fine of Rs.5000/- each, in default of payment of fine to suffer simple imprisonment for three months; convicted A-1 to A-8 for the offence under Section 148 IPC and sentenced them to undergo rigorous imprisonment for one year for the offence under Section 148 IPC; convicted A-1 to A-8 under Section 25(1B)(b) of the Arms Act and sentenced them to undergo rigorous imprisonment for three years; convicted A-2 and A-7 for the offence under Section 326 IPC and sentenced them to undergo rigorous imprisonment for three years and to pay a fine of Rs.3000/- each, in default to undergo simple imprisonment for two months; convicted A-3, A-5 and A-7 for the offence under Section 404 IPC and sentenced them to undergo rigorous imprisonment for one year and to pay a fine of Rs.2000/- each, in default to undergo simple imprisonment for one month.

(2.) Crl.A.No.259 of 2013 is filed by the defacto complainant against the said same Judgment in S.C.No.341 of 2006 whereby the learned Sessions Judge acquitted A-9 to A-12 for the offences under Sections 148, 341, 302 r/w. Section 149 IPC, 307, 326 and 404 IPC and Section 25(1B)(b) of the Arms Act.

(3.) The case of the prosecution, in brief, is as under :