C.PRAVEEN KUMAR J. - (1.)A1 and A2 in Sessions Case No.167 of 2012 on the file of the X Additional District and Sessions Judge, Tirupati, are the appellants herein.
(2.)They were tried for the offences punishable under Ss. 302 r/w 34 of Indian Penal Code ('I.P.C.') or in alternative under Ss. 302 I.P.C, 201 r/w 34 I.P.C and 392 I.P.C.
(3.)Vide judgment dtd. 2/5/2015, the learned Sessions Judge convicted both the accused under Sec. 302 r/w 34 I.P.C and sentenced them to undergo imprisonment for life and to pay a fine of Rs.500.00 each in default, to suffer simple imprisonment for one month each. They were also convicted under Sec. 201 r/w 34 I.P.C and each one of them was sentenced to suffer Rigorous Imprisonment for a period of three years and also pay a fine of Rs.500.00 each in default, to suffer simple imprisonment for one month each. Both the appellants were also found guilty under Sec. 392 I.P.C. and sentenced to suffer Rigorous Imprisonment for a period of three years and pay a fine of Rs.500.00 each in default, to suffer simple imprisonment for a period of one month each. All the substantive sentences were directed to run concurrently. The remand period undergone by both the accused was directed be given set off.