VADDE YADUL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellant, who is accused of a triple murder, has been convicted, after trial, for the offences punishable under Ss. 302 and 380 IPC and sentenced to undergo Imprisonment for Life and to pay a fine of Rs.200.00 for the former offence and to undergo Imprisonment for a period of three years and to pay a fine of Rs.200.00 for the latter offence.

(2.) The case of the prosecution, as reflected from the charge sheet filed by the Police, briefly is as follows:

(3.) Based on the said Complaint, PW.17- Mohd. Maqbool Hussain, Sub-Inspector of Police, Raikode Police Station, registered a case in Crime No.26 of 2010 for the offences under Ss. 394 and 396 IPC, issued Express FIRs to all the concerned and took up the investigation.