MANEPALLI ANJANEYULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Criminal Appeal No.1220 of 1997 has been filed by A2. Criminal Appeal No.1221 of 1997 by A4 and A5, Criminal Appeal No. 1389 of 1997 by A3 and A6 and Criminal Appeal No. 1733 of 1997 by A7.

(2.) A1 to All faced trial on eight charges in Sessions Case No.11 of 1991 on the file of the Sessions Court, West Godavari at Eluru. A1 and A8 to All have been acquitted of all the charges. A1 to A11 were also acquitted of the charges under Sections 120-B read with Section 302 IPC.

(3.) A3 to A7 were convicted for the offence under Section 395 IPC read with Section 397 IPC and sentenced to undergo rigorous imprisonment for ten years and to a fine of Rs.1,000.00 each in default to suffer simple imprisonment for one month. A3 to A7 have been found guilty under Section 396 IPC but no separate sentence has been imposed. A3 is found guilty of the offence under Section 394 IPC. But no separate sentence has been imposed. A2 has been found guilty of the offence under Section 396 IPC read with Section 114 IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000.00 in default to suffer simple imprisonment for six months. Sentences in respect of each accused were directed to run concurrently. It may be mentioned that all the accused including the appellants have been acquitted of the charge under Section 120-B IPC read with Section 302 IPC.