Shaik Rahamthullah 2 Bakshu, Spsr ... vs P.P., Hyd
2021 Latest Caselaw 2726 AP

THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

CRIMINAL APPEAL No.728 OF 2015

ADVANCE ORDER: (Per Hon'ble Sri Justice C.Praveen Kumar)

In the result, the conviction and sentence recorded by the learned Special Judge for Trial of Offences under Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - cum V Additional District and Sessions Judge, Nellore vide judgment, dated 9.3.2015, in Sessions Case No.221 of 2012 against the appellants/A-1 and A-2 for the offence punishable under Section 302 I.P.C. are set aside, instead, the appellants/A-1 and A-2 are found guilty of the offence punishable under Section 304 Part-II I.P.C, and the sentence of imprisonment is reduced to the period already undergone. The appellants/A-1 and A-2 shall be released forthwith, if they are not required in any other crime.

The Criminal Appeal is, accordingly, partly allowed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

______________________________ JUSTICE B.KRISHNA MOHAN Date: 29.7.2021 AMD

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