MUDAVATH HEMA NAIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This judgment, according to Law, based on the legal material placed, on Record, arises out of a Criminal Appeal, filed by the two appellants, against the sole respondent-State of A.P., under subsection (2) of Section 374, Cr. P.C. 1973, questioning the validity and legality of the adjudications made by, and set forth in para 4, infra.

(2.) Appellants 1 and 2 herein correspond, respectively, to A.I and A.2 in S.C. No. 1148/2000, on the file of the Assistant Sessions Judge, Gurazala (Trial Court). The sole respondent herein corresponds to the sole complainant therein, corresponding to the Inspector of Police, Macherla.

(3.) The parties are, hereinafter, referred to, with reference to their respective descriptions before the said Trial Court, in that S.C. No. 1148/2000, unless, otherwise, so specified.