RAZZAK KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present criminal appeal is filed under Sec. 374(2) of Cr.P.C., by the appellants/accused Nos.1 and 3, aggrieved by the judgment dtd. 6/4/2018 in SC No.181 of 2014, on the file of the learned I Additional Metropolitan Sessions Judge at Hyderabad.

(2.) Heard Sri O.Kailashnath Reddy and Sri P.Vamsheedhar Reddy, learned counsel for the appellants and Sri Arun Kumar Dodla, learned Assistant Public Prosecutor for the respondent/State.

(3.) The case of the prosecution, in brief, is that accused No.1 and accused No.2 (acquitted) are the sons of accused Nos.3 and 4 (acquitted) (A4 is the second wife of A3), and they are residents of Rahmathpura near Bahadurpura area, Hyderabad city. PW8 is the first wife of A3 and the mother of the deceased. PWs.1, 9, and 10 are PW8's sons through A3. PW12 is the widow of the deceased, and she resides in the house situated at Chandulal Baradari area, Hyderabad City, which is in the name of PW9. There are about 12 mulgies situated at Rahamathpura area, registered in the name of PW8. There are 2 mulgies situated at Abids, one in the name of deceased, and another in the name of PW10. There was a dispute in sharing the rents of mulgies among accused, PW9, and her sons for a long time.