SARDAR KANCHAN SINGH Vs. STATE OF A P

JUDGEMENT

(1.) All the three Criminal Appeals, filed under sub-section (2) of Sec. 374, Crimial P.C., 1973, are clubbed together for common enquiry and common, as well as, separate, adjudications thereon, because, they were filed by three different appellants, questioning different parts of one of the same judgment, set forth in para 2, infra.

(2.) Judgment, dated 31-10-1996, of the Court of the I Addl. Metropolitan Sessions Judge, Hyderabad, made in S.C.Nos.534/94 and 440/95.

(3.) The sole appellant in Crl. Appeal No.925/96 corresponds to A.1 in the said S.C. No.534/94. The two appellants in Crl. Appeal No.926/96 correspond, respectively, to A.2 and A.3 in the same S.C. No.534/94. The sole appellant in Crl. Appeal No.927/96 corresponds to the sole accused (A.4) in S.C. No.440/95. The sole respondent in all the three Criminal Appeals correspond to the sole complainant in the said Sessions Case, being the Inspector of Police, Sanjeevareddy Nagar Police Station, Hyderabad.