KAVETI NAGESHWAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Appeal No.1280 of 2017 is filed by the appellants/A1 to A3 and Criminal Appeal No.2479 of 2018 is filed by the appellant/A4, aggrieved by the conviction recorded by the IV Additional Sessions Judge at Karimnagar, in S.C.No.191 of 2013, dtd. 24/7/2017, for the offences under Ss. 302, 201 r/w.34 of the Indian Penal code; and sentencing them to undergo Rigorous Imprisonment for life and to pay a fine of Rs.10,000.00 each for the offence under Sec. 302 r/w.34 of IPC; to undergo Rigorous Imprisonment for a period of 3 years each, and to pay a fine of Rs.5,000.00 each, for the offence under Sec. 201 of IPC.

(2.) Heard Sri D.Bhaskar Reddy, learned counsel for A1; Sri K.Neelakanteswara Rao, learned counsel for A3; Smt.J.Kusumavathi, learned counsel for A4, and Sri D.Arun Kumar, learned Additional Public Prosecutor for respondent-State.

(3.) Accused No.2 was released on remission by the Government. The learned Counsel submits that their arguments are confined to A1, A3, and A4.