IN RE, VUYYURI RATNA REDDI AND ANOTHER Vs. STATE

JUDGEMENT

(1.) In Sessions Case No. 11 of 1961 on the file of the Court of Session, Guntur Division, four persons by names V. China Venkata Reddy, V. Peda Venkata Reddy, V. Ratna Reddy and G. Ayyapa Reddy (hereinafter referred to as A-1, A-2, A-3 and A-4 respectively) were tried by the Additional Sessions Judge on the following charges:-

(2.) It may be mentioned here that the charges were accurately or artistically framed; in particular, on the averments in charge No. 5, A-4 could well have been charged under Section 302 read with Section 34 Indian Penal Code along with A-1 to A-3. That, however, is of little consequence in this case.

(3.) The learned Additional Sessions Judge acquitted A-1 and A-2 completely of all the charges. He convicted A-3 alone under charge No. 1 for an offence under Section 302 read with Section 34 Indian Penal Code and sentenced him to imprisonment for life. He convicted A-4 on charge No. 5 for having abetted the murder and sentenced him also to suffer imprisonment for life. A-4, was however, acquitted of charge No. 3 for having attempted to murder P. W. 2.