VENKATESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A1 to A5 in S.C.No. 32/1990 on the file of II Additional Sessions Judge, Krishna District at Vijayawada preferred these appeals challenging their conviction under various charges and sentence of imprisonment as well as fine imposed against them in the Judgment dated 12-4-1994. They will be referred to as arraigned before the trial Court.

(2.) The substance of the prosecution case is that A1 to A5 and other accused had wrongfully confined on T. Muralidharan, Sea-man, Grade-I of Indian Navy, Visakhapatnam, on 17-9-1986 from 00.30 am to 6.30 pm and they have intentionally caused his death by beating him with lathies on his legs and hands and pulling him down with the aid of a loop of rubber band around his neck and caused disappearance of evidence relating to the offence by manipulating incorrect record after destroying the records prepared earlier so as to screen and save themselves from legal punishment.

(3.) It is alleged in the charge sheet that during September, 1986, A1 worked as S.I. of Police, A2 and A7 as Assistant Sub-Inspectors, A3 and A6 as Head Constables while A4 and A5 worked as P.Cs., of Law and Order, V Town Police Station at Vijayawada.