U.DURGA PRASAD RAO,J. - (1.) This appeal is filed by A1 to A3 against the judgment dated 08.12.2010 in S.C. No. 220 of 2010 on the file of Sessions Judge, Mahabubnagar whereby they were convicted for the offences punishable under Section 302 r/w 34 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs.1,000/- each in default to suffer SI for two months.
(2.) The case of prosecution in brief is as under: (a) On 07.04.2009, Meenuga Gunna (PW5) lodged a complaint before the Sub-Inspector of Police, Jedcherla (PW6) stating that on 06.04.2009 she along with her husband-Anjaneyulu (deceased) went to Gouri Shanker Colony at Badepalli village to attend 3rd day ceremony of her sister-Ranemma. The accused 1 to 3 also attended the said ceremony. While so, A3 took the complainant by the side of huts and started chitchatting. On seeing the same, the deceased suspected her and abused A3 that "Aha Kanthri Lanjakodukula tho yemi Matladuchunnavu" (why you are talking with that kantri bastards). On hearing the same, A3 asked the other accused to beat the deceased. Immediately A1 caught hold of deceased and started beating him with hands. In the meantime, A2 lifted the deceased and threw on the ground causing head injury. At the same time, A3 also intervened and gave fist blows to him and pressed his testicles and murdered on the spot. The complainant informed about the incident to her brothers-in-law (PWs.1 and 2) at first and then gave complaint. (b) The police registered a case in Crime No.153 of 2009 and after investigation filed the charge sheet against the accused before the Judicial First Class Magistrate, Jedcherla. The learned Magistrate after following the procedure committed the case to Court of Sessions. Learned Sessions Judge, Mahabubnagar conducted trial. A1 to A3 were charged for the offence under Section 302 r/w 34 IPC. (c) On behalf of the prosecution, PWs.1 to 7 were examined and Exs.P1 to P6 were marked. No witness was examined and no document was marked on defence side. (d) The trial Court after full-fledged trial found A1 to A3 guilty of the offence under Sections 302 r/w 34 IPC and accordingly convicted and sentenced them as aforesaid. Questioning the conviction and sentence A1 to A3 are before us in this appeal.
(3.) Heard arguments of Smt. A. Gayatri Reddy, learned counsel for appellants/A1 to A3 and learned Public Prosecutor (Telangana).;