KORRAI CHILAKAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These Criminal Appeals are preferred against the judgment, dated 18.12.2006, in S.C. No. 162 of 2000 on the file of the learned II Additional District and Sessions Judge (Fast Track Court), Srikakulam. Heard learned counsel appearing for the appellants; learned Additional Public Prosecutor, and perused the impugned judgment as well as the other material on record.

(2.) The case of prosecution, in brief, may be stated as follows:

(3.) The charges levelled against the accused are as follows: