BETTARI SRINIVAS A1 Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These two appeals are filed by the appellants aggrieved by the judgment dtd. 24/11/2015 in S.C.No.28 of 2015 on the file of VIII Additional Sessions Judge at Medak. The appellants are accused Nos.1 and 2 (A.1 and A.2) respectively in the said Sessions Case. By judgment dtd. 24/11/2015, the trial Judge, convicted the appellants for the offence punishable under Sec. 364-A of Indian Penal Code (for short 'IPC') and sentenced them to undergo life imprisonment and also to pay fine of Rs.500.00 each, in default of payment of fine, to undergo simple imprisonment for a period of three months. The appellants are also convicted for the offence punishable under Sec. 506 of IPC and sentenced them to undergo rigorous imprisonment for two years each and both the sentences were directed to run concurrently.

(2.) As both the appeals arise out of the same judgment, they are disposed of by this common judgment.

(3.) The case of the prosecution before the trial Court is that on 26/8/2014 at 18.30 hours, the complainant Shenigeri Sangaiah filed a written complaint stating that his elder son Mallesham and younger son Suresh were studying in ZPHS and CPS, Shankarampet-A village, respectively and on 26/8/2014 both his sons went to School and after completion of school when Mallesham went to CPS School to bring his brother Suresh, he noticed that his brother was missing. As such, he searched for him in all probable places and later informed the same to him.