- (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment rendered by a Division Bench of the Andhra Pradesh High Court which upheld the conviction of the appellants for the offence punishable under Sections 148 and 302 read with Section 149 of the Indian Penal Code, 1860 (in short the 'IPC').
(3.) In all, six accused persons faced trial. The present appeal is by accused 2, 3 and 6 (in short described as A-2, A-3 and A-6). It is to be noted that the present special leave petition so far as it relates to accused 1, 4 and 5 (in short described as A-1, A-4 and A-5) was dismissed by order dated 21.4.2006 while A-4 and A-5 were convicted for the offence punishable under Section 302 IPC, A-1, A- 2, A-3 and A-6 were convicted for offence punishable under Section 302 read with Section 149 IPC and each of the accused persons were convicted for the offence relatable to Section 148 IPC, for which they were sentenced to suffer rigorous imprisonment for one year and to pay a fine of Rs.100 each with default stipulation. In respect of offence punishable under Section 302 read with Section 149 IPC each accused was sentenced to undergo imprisonment for life and to pay a fine of Rs.300/- with default stipulation.;