GURAJALA RAMESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These Orders, according to Law, arise out of a Criminal Revision Case, filed by the revision petitioners, against the sole respondent-State, under Sections 397 and 401, Cr.P.C., 1973, questioning the, validity and legality, of the adjudications made by, and set forth in para 2, infra.

(2.) Judgment, dated 19-7-2002, of the Court of the II Addl. Sessions Judge, Nellore, made in Criminal Appeal No. 101/97, of its file, inter alia, confirming, in toto, the earlier Judgment, dated 15-12-1997, of the Court of the Asst. Sessions Judge, Kovur, made in S. C. No. 143/95, of its file.

(3.) Perused the material papers of the Record.