- (1.) This appeal under Section 2(a) of the Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 assails a judgment and order dated 8th February, 2011 passed by the High Court of Andhra Pradesh at Hyderabad, whereby the High Court has partly allowed the acquittal appeal filed by the State and while reversing the judgment and order passed by the trial Court convicted the appellants for offences punishable under Section 302 read with Section 34 of the IPC and sentenced them to undergo imprisonment for life besides levying a fine of Rs.1,000/- each. In default of payment of fine the appellants have been sentenced to undergo simple imprisonment for a period of one month each. The appellants have been further convicted for an offence punishable under Section 324 read with Section 34 of the IPC and sentenced to undergo simple imprisonment for three months each with the direction that the sentences shall run concurrently.
(2.) Briefly stated the prosecution case is that on 27th April, 2003, at around 7.00 p.m., the appellants along with one Papisetti Praveen who was arrayed as accused no.4 stopped the deceased-Bezawada Srinivasa Rao and PW.1-Alapati Seshadri while the latter were on their way home at Bethavolu Park Centre - the place of occurrence. An altercation between the accused persons on the one hand and the deceased and PW-1 on the other had according to the prosecution taken place on the previous day i.e. on 26th April, 2003, while the deceased and PW.1 were bringing some palmyrah nuts from the fields. PW-3-Sonti Koteswara Rao, a shopkeeper who runs a pan shop in the vicinity, claimed to be a witness to that incident and had intervened and pacified the parties which passed off without any physical harm to either side except that according to the prosecution appellant no.1- Chinnam Kameswara Rao had threatened the deceased with dire consequences. With the above incident in the background on 27th April, 2003, the accused persons allegedly confronted the deceased and PW-1-Alapati Seshadri, armed with stout casuarina sticks except accused no.4 who was unarmed. An altercation followed between the two sides as a sequel to the incident of the previous day in the course whereof appellant no.1-Chinnam Kameswara Rao is alleged to have struck a blow on the head of the deceased. When PW-1- Alapati Seshadri intervened, the remaining two appellants came down upon him and gave stick blows on his head also. The injured, as also Alapati Seshadri-PW-1 fell to the ground, whereupon A-4 is alleged to have kicked and given fist blows to the deceased while A-1 to A-3 continued to indiscriminately hit both of them with their sticks which caused bleeding injuries to both the injured. Taking both of them as dead, the appellants are alleged to have run away from the spot towards the house of appellant no.1. Sonti Srinivasa Rao S/o Nageswara Rao (PW-2), Sonti Koteswara Rao (PW- 3), Sonti Srinivasa Rao, S/o Veeraiah (PW-4) and M.V. Gopala Krishna Murthy (PW-6) are alleged to have witnessed the incident. PW-2-Sonti Srinivasa Rao with the help of one P. Vasudeva Rao shifted both the injured to the Government Hospital, Gudivada for treatment who informed the Gudivada Town I Police Station about the arrival of the injured in the hospital whereupon PW-9-B. Jaya Raju, ASI, reached the hospital and recorded the statement of the deceased, marked Exhibit P-6. A case under Section 324 read with 34 IPC was on the basis of that statement registered and the injured shifted to the University General Hospital, Vijaywada for further treatment. Around 2.50 a.m. on 28th April, 2003, the deceased succumbed to his injuries in the hospital at Vijayawada whereupon the Investigating Officer altered the offence from Section 324 read with Section 34 IPC to Section 302 read with Section 34 IPC.
(3.) After completion of investigation that included the arrest of the accused persons, post mortem of the dead body of the deceased, seizure of the weapons of offence, the police filed a charge sheet against the appellants for offences punishable under Sections 302 and 307 IPC while A-4 was charged under Sections 302 and 307 read with Section 34 IPC.;