D.APPA RAO, J. - (1.) A1, A2, A4 to A8 and A10 to A13 on the file of Addition A1 Sessions Judge, Cuddapah in Sessions Case No.375 of 1997 are the appellants. Through a judgment dated 5-4-2004, they were convicted on various charges viz; A1, A2, A4 to A8 and A10 to A13 for the offence punishable under Section 148 of the Indian PenA1 Code (for short IPC) and sentenced to undergo rigorous imprisonment for a period of one year and A1so to pay a fine of Rs.500/- in default to suffer simple imprisonment for a period of three months.
(2.) A1, A2, A4 to A8 were convicted for the offence punishable under Section 302 IPC and sentenced to undergo imprisonment for life and A1so to pay a fine of Rs.1,000/- each in default to suffer simple imprisonment for a period of six months.
(3.) A6, A7, A10 and A13 were convicted for the offence punishable under Section 302 IPC and sentenced to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs.1,000/- in default to suffer simple imprisonment for six months.;