GUTTA SEKHARA NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 25-4-1994 rendered in SC No.242 of 1993 on the file of Additional Sessions Judge, Madanapalli under which the appellant herein (A4) has been convicted for the offence under Section 392 IPC and A3 has been convicted for the offence under Section 411 IPC. A4 is sentenced to rigorous imprisonment for four years and a fine of Rs.500A, and in default of payment of fine, to undergo imprisonment for two months, and A3 has been sentenced to R.I. for one year six months (there is no appeal on behalf of A3).

(2.) It would appear, Al to A3 along with the appellant herein (A4) were originally charged for the offence under Section 396 IPC; the case against Al and A2 was separated as they were found absconding. The trial was proceeded with, in respect of A3 and A4.

(3.) The facts leading to the filing of this appeal may be stated briefly as follows: