KANCHUKATLA VEERANNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellants/accused Nos.2 and 3, aggrieved by the judgment dtd. 8/8/2019, in S.C.No.411 of 2015, on the file of the Principal Sessions Judge, Khammam, whereby the appellants/accused Nos.2 and 3 were convicted for the offence punishable under Sec. 302 of the Indian Penal Code (for short 'IPC').

(2.) Heard learned counsel for the appellants/accused Nos.2 and 3 and Sri Arun Kumar Dodla, learned Additional Public Prosecutor for respondent-State. Perused the record.

(3.) The appellants/accused Nos.2 and 3 were tried along with accused Nos.1, and 4 to 7. The learned Sessions Judge found that only accused Nos.2 and 3 were complicit in committing the murder of the deceased. All the other accused Nos.1 and 4 to 7 were acquitted.