NEERUDU JOHN WESLEY Vs. STATE OF A P

JUDGEMENT

(1.) Criminal Appeal No. 16 of 1996 has been filed by the sole accused assailing the conviction and sentence passed against him by the learned Sessions Judge, Medak by his judgment in Sessions Case No.161 of 1995 dated 29-2-1996 under Section 304 Part-II of the Indian Penal Code (for brevity" IPC").

(2.) Criminal Appeal No.154 of 1997 has been filed by the State assailing the order of acquittal for the charges under Sections 302, 304-B and 201 of the IPC.

(3.) Since both the appeals arise out of the same judgment in Sessions Case No.161 of 1995, both the appeals can be disposed of by a common judgment.