SRIMANTHULA CHINNA SATHAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A1 and A2 in S .C.No.310 of 1995 on the file of the learned Sessions Judge, Karimnagar are the appellants before us, who were found guilty of committing an offence under Section 302, read with 34, IPC and convicted and sentenced to suffer rigorous imprisonment for life.

(2.) Before the trial Court the learned Sessions Judge originally tried three accused for the said offence, but on the date of pronouncement of the judgment the presence of A3 could not be procured, though non-bailable warrants were issued against A3 and therefore the case against A3 was separated and the sentence was pronounced only against A1 and A2.

(3.) The gravamen of the charge is that on 29-8-1994 at about 10.00 a.m. at Mogilipalem village, Thimmapur Mandal the accused caused death of one Srimanthitla Pedda Sattaiah (hereinafter called the 'deceased'). A3 poured acid on the face and other parts of the body of the deceased and A1 and A2 axed the deceased on the neck and A3 beat the deceased with stick and committed the murder intentionally causing the death of the deceased.