PENCHALA RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel appearing for the appellants and learned Additional Public Prosecutor and perused the record.

(2.) This Criminal Appeal is filed questioning the conviction imposed against the appellants/accused Nos.1 to 3 vide Judgment dtd. 29/10/2015 passed in S.C.No.335 of 2014 on the file of the VI Additional District and Sessions Judge at Godavarikhani District, for the offences under Ss. 302 and 201 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that the appellants, who are arrayed as accused Nos.1 to 3, committed the murder of one Sri Budida Sateesh (hereinafter referred to as 'the deceased'), who is son of PW.1, by severing his head.