KALLUKUNTA DEVA Vs. STATE OF A P

JUDGEMENT

(1.) Crl.A.No.923 of 2007 is filed by A-l to A-3 and A-5, whereas Crl.A.No.285 of 2007 is filed by A-4 in S.C.No.370 of 2002 on the file of the Court of the Additional Sessions Judge, Kurnool at Adoni. A-l to A-3 were convicted by the trial Court for the offence under Section 376(2) of IPC and Section 302 of IPC and were sentenced to undergo imprisonment for a period of ten years for the offence under Section 376(2) of IPC and they were also sentenced to undergo imprisonment for life for the offence under Section 302 IPC. A-4 was convicted for the offence punishable under Section 376(2) r/w 109 IPC and was sentenced to undergo rigorous imprisonment for a period of ten years and A-4 was also convicted for the offence under Section 302 r/w 109 IPC and was sentenced to undergo imprisonment for life. A-5 was convicted for the offence punishable under Section 376(2) r/w 114 of IPC and was sentenced to undergo rigorous imprisonment for a period of ten years and he is also convicted for the offence punishable under Section 302 r/w 114 of IPC and was sentenced to undergo imprisonment for life.

(2.) Challenging the said order of conviction and sentence, the appellants preferred the above two appeals.

(3.) Since both the appeals arise out of the judgment in S.C.No. 370 of 2002 on the file of the Court of the Additional Sessions Judge, at Adoni, they are disposed of by the following common judgment.