(1.) AS many as 27 persons were tried by the Court of V Additional District & Sessions Judge, Guntur in S.C.No.624 of 2003 on the allegation of committing murder of two persons (D1 and D2) and injuries to P.W.1 and L.W.2, who died during the pendency of the case.
(2.) DURING the pendency of the trial, A11, A19 and A27 died and the case against them abated.
(3.) THESE two appeals are filed by the accused, assailing the judgment of the trial Court.