SINGAPAGU ANJAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole petitioner, aggrieved by the judgment and order dated 31.03.2008 passed by the Division Bench of the Andhra Pradesh High Court in Criminal Appeal No. 611 of 2006 affirming the judgment and order dated 6.4.2006 passed by the II Additional Sessions Judge (Fast Track Court), Mahabubnagar in Sessions Case No. 175 of 2003, has preferred this petition for grant of special leave to appeal.

(2.) Leave granted.

(3.) Altogether eight persons, including the appellant were put on trial for various offences punishable under Section 148, 307/149, 302, 302/149 and 324 of the Indian Penal Code.