HARSHA SISODIA Vs. STATE OF AP

JUDGEMENT

(1.) Since common facts and point of law are involved in all these petitions and common arguments have been advanced, they are being disposed of by this common order.

(2.) The brief facts of the case are as follows : The petitioner, by name, Harsha Sisodia W/o late Rajeev Sisodia, is a Listed Witness No. 3 in Sessions Case No. 259 of 2009 on the file of the I Additional Metropolitan Sessions Judge, Hyderabad.

(3.) The prosecution case is that Vaibhav Sisodia alias Abishek Sisodia-A1 is the cousin of the deceased Rajeev Sisodia. The deceased and A1 were doing joint business in auto finance. A1 started jewellery business by investing an amount of Rs. 30,00,000/- from the joint account of the deceased and A1's father. A1 addicted to vices and was spending lavishly. The deceased warned A1 to mend his ways. The deceased became an obstacle in the way of A1. So, A1 hatched a plan to do away with the life of the deceased. A1 entered into a conspiracy with A11 and hired assassins from Karnataka State and agreed to pay them Rs. 7,00,000/- to kill the deceased. He paid an amount of Rs. 3,50,000/- as advance. As per the plan hatched by A1, attempts were made by some of the accused to kill the deceased but they could not execute their plan. Finally, on 31-10-2008 at about 6.30 p.m. A2 to A6 took position at various places with deadly weapons and watched for the deceased. The deceased came in a Maruti Zen and stopped the car in front of his house. When the deceased was about to get down from the car, A2 fired at him with a pistol into the head resulting in the death of the deceased at the spot. The prosecution case is that A1 is the prime accused, who had mastermind and financed to murder the deceased. A2, A4, A8 and A9 are residents of State of Karnataka. A3, A5, A6 and A7 are the residents of Medak District.