MARELLA CHALAMA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) THIS appeal is directed against the Judgment dated 22. 10. 2008 in S. C. No. 321 of 2004 on the file of the X Additional Sessions Judge, (Fast Track Court) Narasaraopet in Sessions division, Guntur.

(2.) THE learned Additional Sessions judge convicted the appellants for the offences punishable undersections 143, 302 read with 149 IPC and sentenced each of them to undergo rigorous imprisonmentfora period of three months for the offence punishable undersection 143 IPC and further sentenced each of them to undergo imprisonment for life and to pay a fine of Rs. 1,000/- for the offence punishable under Section 302 read with section 149 IPC.

(3.) ASSAILING the said order of conviction and sentence, the appellants preferred the present appeal.