BEGARI RAVINDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. P. Prabhakar Reddy, learned counsel for appellants - accused Nos.1 & 2 and Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor appearing on behalf of the respondent.

(2.) This appeal is filed challenging the judgment dtd. 31/12/2018 in S.C. No.63 of 2017 passed by learned Principal Sessions Judge, Medak at Sangareddy.

(3.) Vide the aforesaid judgment, the trial Court convicted the appellants - accused Nos.1 and 2 for the offences under Ss. - 302 and 201 read with 34 of IPC, while acquitted accused Nos.3 and 4 and accordingly sentenced them to undergo life imprisonment and to pay fine of Rs.500.00 (Rupees Five Hundred Only) and in default to undergo simple imprisonment for a period of six (06) months for the offence under Sec. - 302 read with 34 of IPC. They were further sentenced to undergo rigorous imprisonment for a period of three (03) years and to pay a fine of Rs.500.00 (Rupees Five Hundred Only) and in default, to undergo simple imprisonment for a period of three (03) months for the offence under Sec. - 201 read with 34 of IPC.