VANGALA SREENIVASA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) Since both the appeals arises out of the same judgment and filed by two different sets of accused, they are disposed of jointly with the consent of both sides.

(2.) Heard Sri C. Padmanabha Reddy, learned senior counsel appearing for the appellants/accused 1 to 4 in Crl.A.No. 294 of 2008 and Sri Jalagam Ravi Kumar, learned counsel appearing for the appellant/accused No. 5 in Crl.A.No. 489 of 2008 and learned Public Prosecutor for the State.

(3.) The learned III Additional Sessions Judge, Nandyal, Kurnool Sessions Division, convicted the appellants for the offences punishable under Sections 148 and 392 IPC and sentenced each of them to undergo rigorous imprisonment for life and to pay a fine of Rs. 100/- each, in default to suffer simple imprisonment for a period of one week for the offence punishable under Section 302 IPC and further sentenced each of them to undergo simple imprisonment for a period of one month for the offence punishable under Section 148 IPC. Both the substantive sentences were directed to run concurrently. A-6 to A-9 were found not guilty for the offences with which they were charged and accordingly they were acquitted.