(1.) By the present appeal, the appellants-A1 to A4 have challenged the Judgment dated 04.02.2015 passed by the learned Metropolitan Sessions Judge, Hyderabad, in Sessions Case No.339 of 2014 whereby they were convicted of the offence under Section 302 read with Section 34 I.P.C. and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/- (Rupees Ten thousands only), in default of payment of fine, to suffer simple imprisonment for a period of six months each.
(2.) The case of the prosecution as per charge sheet is that on 10.04.2013 a report was received from one Peta Srisailam (P.W.1) stating that he has three elder brothers, two elder sisters and one younger sister. His second brother Peta Beeraiah (hereinafter referred to as 'the deceased') used to reside at Kalapather, Hyderabad. On 08.04.2013 at about 10.30 A.M. he received a phone call from one Karne Srisailam (L.W.4), who is neighbour of his brother, stating that the deceased sustained injuries on his hand and leg. On that, on the same evening at 6.30 P.M. P.W.1 came to the house of the deceased and when he enquired with the deceased, he stated that on 04.04.2013 while he was returning home after attending the Court, A1 to A3, who are his brothers- in-law, and A-4, co-brother, took him near Puranapool bridge, beat him and left him at Pillar No.1. As the deceased was not in a position to move, one rickshaw- wala by name Satish Kumar (L.W.10) brought him to his house. On 10.04.2013 at about 8.30 A.M. while P.W.1 was taking the deceased to Osmania General Hospital, Hyderabad, and on the way he succumbed to the injuries. P.W.1 further stated in his report that on the grouse that the deceased killed his wife, the accused attacked the deceased.
(3.) Based on the said report of P.W.1, received on 10.04.20013 at 9.45 A.M., P.W.10, the then Sub-Inspector of Police, Shahinayatgunj Police Station registered a case in Crime No. 73 of 2013 under Section 302 read with Section 34 I.P.C and issued FIR-Ex.P8 and handed over the investigation to P.W.11, the Inspector of Police, Shahinayatgunj Police Station, who examined and recorded the statements of witnesses, conducted inquest- Ex.P9 over the dead body of the deceased, scene of offence panchanama and prepared a rough sketch-Ex.P5 in the presence of P.Ws. 7 and 8. The dead body was subjected to post mortem examination.