BADDULA MATRALI Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the appellants/A1 to A3, aggrieved by the judgment, dated 02. 12.2014, passed in S.C.No.78 of 2013 by the IX Additional Sessions Judge, Wanaparthy, whereby, the Court below convicted the appellant/A1 of the offences under Ss. 302 and 201 of IPC and sentenced him to undergo rigorous imprisonment for life and to pay fine of Rs.10,000.00, in default, to undergo simple imprisonment for six months for the offence under Sec. 302 of IPC and to undergo rigorous imprisonment for a period of five years and to pay fine of Rs.5,000.00, in default, to undergo simple imprisonment for a period of six months for the offence under Sec. 201 of IPC; and convicted the appellants/A2 and A3 of the offence under Sec. 201 of IPC and sentenced them to undergo rigorous imprisonment for a period of five years and to pay fine of Rs.5,000.00 each, in default, to undergo simple imprisonment for six months. The sentences imposed against the appellant/A1 were directed to run concurrently.

(2.) We have heard the submissions of Sri B.Narasimha Sharma, learned counsel for the appellants/A1 to A3, Sri C.Pratap Reddy, learned Public Prosecutor appearing for the respondent/State and perused the record.

(3.) The case of the prosecution, in brief, is as follows: