POTHAM JAGANNADHAM NAIDU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Accused Nos.1 and 2 were tried for the offence of murder by the Metropolitan Sessions Judge, Hyderabad, in SC.No.374/2015, wherein, A1 was convicted and A2 was acquitted.

(2.) Criminal Appeal No.405 of 2016 is filed by Accused No.1 questioning his conviction recorded by the Metropolitan Sessions Judge, Hyderabad, in SC.No.374/2015 for the offences under Ss. 302, 379 and 201 of the Indian Penal Code and sentencing him to undergo Imprisonment for life and to pay a fine of Rs.10,000.00 for the offence under Sec. 302 of IPC; to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.2,000.00 for the offence under Sec. 379 of IPC; to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs.10,000.00 for the offence under Sec. 201 of IPC.

(3.) Criminal Appeal No.1262 of 2017 is filed by the State questioning the acquittal recorded against Accused No.2 by the Metropolitan Sessions Judge, Hyderabad, in SC.No.374/2015 for the offences under Ss. 120-B, 364 read with 109, 302 read with 109, 380 read with 109 and 201 of the Indian Penal Code.