SYED JAHANGIR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Appeal No.362 of 2017 is filed by the appellants/A1, A3, A5 and A6 and, Criminal Appeal No.442 of 2017 is filed by A2 and A4.

(2.) A1 to A6 were convicted for the offence under Sec. 302 of IPC and sentenced to undergo Life Imprisonment vide judgment in S.C.No.761 of 2015 dtd. 23/3/2017 passed by the XIV Additional District & Sessions Judge-cum-XIV Additional Metropolitan Sessions Judge, Ranga Reddy District at L.B.Nagar.

(3.) Since both the appeals are questioning the conviction of the appellants/A1 to A6, both the appeals are heard together and disposed off by way of this Common Judgment.