GUTTIKONDA NAGIREDDY Vs. STATE OF A P

JUDGEMENT

(1.) This Judgment, according to law, arises out of a Criminal Appeal, filed by appellants No.l to 44, 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 para 2, infra.

(2.) Judgment, dated 1-4-1997, of the Court of the Special Sessions Judge under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Guntur (Trial Court), made in S.C. No.16/94, of its file.

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