LACHALA SEENAIAH Vs. STATE

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-State, under sub-section (2) of Section 374, Cr.P.C., 1973, questioning the, validity and legality, of the adjudications made by, and setforth in para 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.