LAWS(TLNG)-2022-3-111

BARTHOLLA RAJU Vs. STATE OF A.P.

Decided On March 30, 2022
Bartholla Raju Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) This Criminal Appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973, is filed by the appellants/A1 to A3, challenging the Judgment, dtd. 14/5/2013, passed in S.C.No.134 of 2011 by the learned III Additional Sessions Judge (Fast Track Court), Medak, whereby, the Court below convicted the appellants/A1 to A3 of the offences punishable under Ss. 302 r/w 34 of IPC and Sec. 201 r/w 34 of I.P.C. and sentenced them to undergo imprisonment for life and to pay a fine of Rs.500.00 each, in default, to suffer simple imprisonment for a period of two months of the offence under Sec. 302 r/w 34 of IPC; and to undergo rigorous imprisonment for three years and to pay a fine of Rs.500.00 each, in default, to suffer simple imprisonment for a period of two months of the offence under Sec. 201 r/w 34 of IPC. Both the sentences were directed to run concurrently.

(2.) We have heard the submissions of the learned legal aid counsel for the appellant No.1/A1, learned Public Prosecutor representing the respondent-State and perused the record.

(3.) A perusal of the material placed on record reveals that the appellant Nos.2 & 3 herein/A2 and A3 filed another appeal in Criminal Appeal No.923 of 2013 before this Court challenging the conviction and sentence passed against them by the Court below, but subsequently, by order, dtd. 13/6/2018, the said appeal was dismissed as withdrawn at the request of the learned counsel appearing for the appellants therein, without prejudice to the rights of the appellants therein to pursue the present appeal.