YEKKALURU SUDHAKARA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) This Appeal is directed against conviction and sentences imposed against the appellants-A1 to A7 in Sessions Case No.4 of 2004 dated 1.10.2007 on the file of the Court of II Additional Sessions Judge, Kadapa at Proddatur.

(2.) The appellants are the accused and the respondent is the complainant in the Sessions case. For the sake of convenience, the parties hereinafter be referred to as they are arrayed in the Sessions Case.

(3.) The prosecution case is as follows: