MD. ISAQ RIYAZ KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Appeal No.113 of 2017 is filed by A1 and A5, Criminal Appeal No.120 of 2017 is filed by A4, Criminal Appeal No.214 of 2017 is filed by A2 and Criminal Appeal No.433 of 2017 is filed by A3. Since all the appellants are challenging the judgment of conviction in S.C.No.1 of 2012, dtd. 31/12/2016, they are being disposed of by way of this common judgment.

(2.) The appellants/A1 to A5 were convicted and sentenced to undergo rigorous imprisonment for life under Sec. 302 r/w 149 IPC and further convicted and sentenced to undergo rigorous imprisonment for three years each under Sec. 148 IPC. A6 to A8 and A10 to A17 were acquitted. A9 died during pendency of trial.

(3.) Briefly, the case of the prosecution is that the deceased Narsing Rao was the son of the defacto-complainant of late L.W.1 Bakkoni Kumara Swamy and brother of P.W.1 Bakkoni Balakrishna. On the night of 19/12/2006 at about 21.00 hours, when P.W.4, Nallolla Sudheer and Prabhaker were quarrelling with P.W.5 Benoni alias Bhone and P.W.6 Parnandi Arpith near Railway Station, Vikarabad, P.W.6 informed the same to A1, who was at Hotel along with A11. On that A1 pushed P.W.4 Nallolla Sudheer, due to which P.W.4 fell down on the Pulsar Motor Cycle of A11 and the indicators of the said motor cycle got damaged. On 20/12/2006 at about 21.30 hours, A1, A2, A5 and A11 and others went to the house of P.W.4 and asked about P.W.4 and demanded to pay the amount for damages to the motor cycle of A11.