P.NAGARAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Revision Case has been filed assailing the judgment dtd. 27/9/2013 in S.C. No. 407 of 2013 passed by Sessions Judge at Mahabubnagar for not awarding death sentence to the accused.

(2.) When the matter is taken-up for hearing, Ms. Sunita Nawandar, learned counsel representing Mr. Vivek Jain, learned counsel for the revision petitioner submits that the present Criminal Revision Case has been filed to enhance the sentence from life imprisonment to death sentence to accused Nos.1 and 2, who are the unofficial respondents 2 to 4 herein in S.C. No. 407 of 2013 before the learned Sessions Judge at Mahabubnagar vide judgment dtd. 27/9/2013.

(3.) The learned counsel further brings to the notice of this Court that Criminal Appeal Nos. 973 and1166 of 2013 and Criminal Appeal No. 495 of 2015 filed by unofficial respondent/accused in the said crime are allowed and the unofficial respondents/accused were acquitted in S.C. No. 407 of 2013. The learned counsel further submits that the fact remains that the accused persons have committed heinous offences by brutally committing murder by kidnapping a minor girl, who was 6 years old and killed for ransom. However, in the light of the acquittal of the accused by Hon'ble Division Bench of this Court in Crl. Appeal Nos. 973 & 1166 of 2013 and Crl. Appeal No.495 of 2015, seeks permission of this Court to file appeal before the Hon'ble Supreme Court against the common judgment dtd. 18/11/2022 passed by Hon'ble Division Bench of this Court.