Syed Illias, vs The State Of Ap Rep By Its Pp Hyd.,
2023 Latest Caselaw 1003 Tel

           THE HON'BLE SRI JUSTICE M.LAXMAN

AND THE HON'BLE SMT. JUSTICE G.ANUPAMA CHAKRAVARTHY

CRIMINAL APPEAL Nos.705 OF 2011 & 1021 OF 2013

OPERATIVE PORTION: (per Hon'ble Sri Justice M.Laxman)

In the result, Crl.A.No.705 of 2011 is dismissed confirming the conviction of accused No.1 for the offence under Section 304-II of IPC, as imposed by the Court of the Principal Sessions Judge, Warangal in Sessions Case No.730 of 2007 dated 04.07.2011. Crl.A.No.1021 of 2013 is partly allowed modifying the judgment of the Court below by convicting accused No.2 for the offence under Section 304-II read with 34 of IPC and it is dismissed confirming the judgment of the Court below to the extent of acquittal of accused Nos.3 and 4 for the charges leveled against them. Accused No.1 is directed to surrender before the prison authorities within a period of fifteen days from the date of this judgment and suffer the rest of the sentence, as confirmed by this Court. In the event accused No.1 fails to do so, the Court below shall initiate steps in accordance with law to apprehend and incarcerate them for the balance period as directed by this Court. Accused No.2 is directed to appear before this Court on 14.03.2023 to hear on quantum of sentence.

(Detailed Judgment follows.......) _______________ M.LAXMAN, J

_______________________________________ SMT.G.ANUPAMA CHAKRAVARTHY, J Date: 28.02.2023 Note: Please send the bundle to the Court Masters' Section immediately after dispatch of the Advance Order. (B/o) Dua