EEPU LOVATHALLI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The judgment, dtd. 9/2/2009 in Sessions Case No.304 of 2007, on the file of III Additional Sessions Judge, Kakinada ("Additional Sessions Judge" for short), is under challenge in the present Criminal Appeal filed by the appellant Nos.1 and 2, who were the Accused Nos.1 and 2, in the above said Sessions Case.

(2.) The parties to this Criminal Appeal will hereinafter be referred to as described before the trial Court for the sake of convenience.

(3.) The Sessions Case No.304 of 2007, on the file of III Additional Sessions Judge, Kakinada, arose out of a committal order in P.R.C.No.3 of 2007, on the file of Judicial First Class Magistrate, Turni, relating to Crime No.5 of 2007 of Tuni Rural Police Station.