P V NARSIMHA RAO Vs. STATE

JUDGEMENT

(1.) Shri P.V.Narasimha Rao and Shri Buta Singh have filed Criminal Appeal Nos. 638 of 2000 and 621 of 2000 respectively challenging the findings of the Special Judge holding them guilty of the charges framed against them while the Rashtriya Mukti Morcha has filed Criminal Revision No. 33 of 2001 challenging the acquittal of Gapt. Satish Sharma, Shri V.Rajeshwar Rao, Shri H.M.Revanna, Shri Ramalinga Reddy, Shri M.Veerappa Molly, Shri D.K.Audikesavulu, Shri M.Thimme Gowda, Shri Bhajan Lal and Shri Ajit Singh, charged and tried along with the appellants.

(2.) The relevant facts of the case, as noted by the trial court are :

(3.) Pursuant to the investigation conducted in Case R.C.Nos.l(A)/96 to R.C.Nos.5(A)/96-ACU- VIII/C.B.I./ N.D., prosecution sought to try Shri P.V. Narasimha Rao (hereinafter referred to as A.I), Capt. Satish Sharma (hereinafter referred to As A.2), Suraj Mandal (hereinafter referred to as A.3), Shri Shibu Soren (hereinafter referred to as A.4), Shri Simon Marandi (hereinafter referred to as A.5), Shri Shailender Mahto (approver) (hereinafter referred to as A. 6), Shri Buta Singh (hereinafter referred to as A.7), Shri V.Rajeshwar Rao (hereinafter referred to as A.8), Shri H.M.Revenna (hereafter referred to as A. 9), Shri Ramalinga Reddy (hereafter referred to as A.10), Shri M.Veerappa Molly (hereinafter referred to as A.11), Shri D.K.Audikeshvulu (hereinafter referred to as A.12), Shri M.Thimme Gowda (hereinafter referred to as A.13), Shri Bhajan Lal (hereinafter referred to as A.14), Shri Ajit Singh (hereinafter referred to as A.15), Shri Ram Lakhan Singh Yadav (hereinafter referred to as A.16), Shri Ram Sharan Yadav (hereinafter referred to as A.17), Shri Roshan Lal (hereinafter referred to as A.18), Shri Anadi Charan Dass (hereinafter referred to as A.19), Shri Abhay Partap Singh (hereinafter referred to as A. 20) and Shri Haji Gulam Mohd. Khan (hereinafter referred to as A. 21), vide three different charge sheets filed in the court U/s 173 Cr.P.C. First charge sheet was filed on 30.10.1996. In furtherance of that charge sheet second and third charge-sheets were filed under Section 173(8) Cr.P.C. on 9.12.1996 and 22.1.1997 respectively.