MAYANK BOHRA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS criminal appeal is directed against the judgment dated 17. 10. 2006 passed in Sessions case No. 206 of 2002 on the file of the metropolitan Sessions Judge, Hyderabad, whereby and where under the learned metropolitan Sessions Judge found A1-Mayank Bohra guilty for the offences under sections 302, 397, 364-A, 307, 506-Part II of IPC and 25 (1b) (a) of Arms Act and convicted him accordingly and sentenced him to suffer life imprisonment and to pay a fine of Rs. 100/- for the offence under section 302 IPC; life imprisonment and fine of Rs. 100/- for the offence under Section 364-A IPC; rigorous imprisonment for seven years for the offence under Section 307 ipc; rigorous imprisonment for seven years for the offence under Section 397 IPC; rigorous imprisonment for three years for the offence under Section 506-Part II IPC and rigorous imprisonment for two years for the offence under Section 25 (1b) (a) of the Arms Act while recording acquittal of a2 Khurminal Doungel alias Boon for the offence under Section 25 (1) (a) of Arms Act.

(2.) THE case of the prosecution, in brief, is:

(3.) THE appellant/a1 initially engaged sri. K. Suresh Reddy, learned advocate to represent him in the appeal. On 30. 6. 2009 sri. K. Suresh Reddy reported no instructions on the ground that A1 himself wanted to argue the matter. Thereupon, this Court directed the Superintendent, central Prison, Cherlapally to produce A1 before the Court on 3. 7. 2009 so as to ascertain whether he would argue the matter in person or need any legal aid. On 9. 7. 2009 when the matter came up for hearing, A1 as well as his mother requested the assistance of Sri. T. Bali Reddy, learned senior Advocate to represent his matter. A1 expressed no objection for appearance of Sri. K. Suresh Reddy, Advocate, if he argues. Keeping in view the inconsistency in the stand taken by A1, we requested sri T. Bali Reddy, learned Senior Counsel to represent A1 and also to assist the court. The order passed on 9. 7. 2009 reads as under: