Y VENKAIAH Vs. STATE OF A P

JUDGEMENT

(1.) All these five criminal appeals are heard together and out of which Criminal Appeal Nos. 1280/2004, 1282/2004 and 1283/2004 are directed against the judgment and order dated 31.10.2003 in Criminal Appeal Nos. 1795/1997, 1757/1999 and 1826/1999 passed by the Andhra Pradesh High Court whereby the Hon'ble High Court while affirming the judgment dated 11.10.1999 in C.C. No. 6 of 1999 passed by the Addl. Special Judge of SPE and ACB Cases, Hyderabad dismissed the appeals.

(2.) The appellant- Y. Venkaiah (A-3) in Criminal Appeal No. 1280 was working as a Junior Assistant in the Office of the Deputy Director, Social Welfare Department, Nalgonda along with V. Rama Rao (A-1), S.A. Rasheed (A-2) and P. Kranwar (A-4).

(3.) The appellant-S.A. Rasheed (A-2) in Criminal Appeal No. 1282/2004 was working as a Social Welfare Inspector and the appellant-P Kranwar (A-4) in Criminal Appeal No. 1283/2004 was a Warden Social Welfare Govt. Boys Hostel, Nalgonda.