M.P.SURESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri C.Padmanabha Reddy, learned Senior Counsel appearing for A1 in Crl.A.No.1036 of 2005, Sri B.Vijaysen Reddy, learned counsel appearing for A2 in Crl.A.No.1034 of 2005, and Sri G.Ravi Mohan, learned counsel appearing for A3 in Crl.A.No.1087 of 2005 and Sri R.Rama Chandra Reddy, learned Standing Counsel for ACB appearing for respondent-State.

(2.) Since all these appeals arise out of the judgment dated 24.6.2005 passed in C.C.No.1 of 1995 by the Principal Special Judge for SPE & ACB cases-cum-IV Additional Chief Judge, Hyderabad, and as common questions of law and fact would arise for consideration, they are being disposed of by the following common judgment.

(3.) For the sake of convenience, appellants in all the three cases will be referred to as A1 to A3.