NARSIMHA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is preferred by the appellants/ accused Nos.1 to 4 against the judgment dtd. 29/10/2013 in Sessions Case (SC) No.217 of 2012 on the file of the learned IX Additional District and Sessions Judge (Fast Track Court), Ranga Reddy at L.B. Nagar, wherein the accused 1 to 4 were found guilty for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860 (for short 'IPC') and sentenced to undergo imprisonment for life and also to pay a fine of Rs.1,000.00each and in default, to undergo simple imprisonment of three months.

(2.) From the date of judgment in SC No.217 of 2012 i.e., from 29/10/2013, the accused 1 to 4 are in jail as convict prisoners. That on 29/7/2022 during hearing, the learned counsel for appellants has filed the proceedings dtd. 17/3/2022 of the Superintendent of Central Prison, Charlapally wherein and whereunder it is mentioned that on 20/8/2020 when the accused No.1/appellant No.1 complained breathlessness and chest pain, as per the medical advice, he was shifted to Osmania General Hospital for better treatment and on the same day received telephonic message from the hospital stating that the appellant No.1/accused No.1 died. Accordingly, the said fact is recorded, and as per the proceedings dtd. 17/3/2022 of the Superintendent of Central Prison, Charlapally the case against the appellant No.1/ accused No.1 is abated. Thus, this Criminal Appeal is proceeded only against the appellants/accused 2 to 4.

(3.) Briefly stated the prosecution version as unfolded during trial is as follows: