LACHALA SEENAIAH Vs. STATE

JUDGEMENT

(1.) This judgment, according to law, based on the legal material placed, on Record, arises out of Criminal Appeal, filed by the sole appellant, against the sole respondent- State, under sub-section (2) of Section 374, Cr.P.C., 1973, questioning the, validity and legality of the adjudications made by, and set-forth in pare 2, infra.

(2.) Judgment, dated 4-4-1997, of the Court of the Sessions Judge, Mahaboobnagar (Trial Court), made in S.C.No.440/94, of its file.

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