ENUGU THIRUPATHI REDDY Vs. STATE OF A P

JUDGEMENT

(1.) This Judgment according to Law based on the legal material placed, on Record, arises out of a Criminal Appeal, filed by the sole appellant, against the sole respondent, 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 para 2, infra.

(2.) Judgment, dated 14-3-11997, of the Court of the II Add1. Sessions Judge, Karimnagar (Trial Court), made in S.C. No. 353/96, of its file.

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