NUVVALA KIRAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This judgment, according to Law, arises out of a Criminal Appeal, filed by the sole appellant, against the sole respondent-State of A. P., under sub-section (2) of S. 374, Cr. P.C., 1973, questioning the validity and legality of the adjudications made by, and set forth in para 2, infra.

(2.) Judgment, dated 21-6-2002, of the Court of the VI Additional Metropolitan Sessions Judge, Secunderabad, made in S.C. No. 417/2001, of its file.

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