ABDUL MAJID Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed aggrieved by the judgment dtd. 30/6/2016 passed in S.C.No.48 of 2011 on the file of Additional Metropolitan Sessions Judge for Trial of Communal Offence Cases-cum-VII Additional Metropolitan Sessions Judge, Hyderabad, convicting the appellants/ accused Nos.1 and 2 of the offences punishable under Ss. 364, 302, 201 read with Sec. 34 of Indian Penal Code, 1860 (for short 'IPC') and sentenced to them undergo rigorous imprisonment for ten years each and to pay a fine of Rs.500.00 each of the offence under Sec. 364 of IPC, in default of payment of fine, to undergo simple imprisonment for one month. Appellants were further sentenced to undergo imprisonment for life and also to pay a fine of Rs.500.00 each of the offence under Sec. 302 of IPC, in default of payment of fine, to undergo simple imprisonment for one month and further sentenced to undergo two years simple imprisonment and also to pay a fine of Rs.200.00 each of the offence under Sec. 201 of IPC, in default of payment of fine, to undergo simple imprisonment for 15 days.

(2.) Heard Mr. P.Prabhakar Reddy, learned counsel for the appellants/accused Nos.1 and 2 and Mr. Arun Kumar Dodla, learned Additional Public Prosecutor for the respondent- State.

(3.) The appellant/accused Nos.1 and 2 were tried for the offence under Sec. 302 of IPC along with accused No.3 against whom the case was abated on 27/8/2015.