CHIDIPUDI SRINIVASA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) Faced with a strange development in the course of hearing of a batch of Criminal Appeals, we requested the learned Attorney General to assist and advice us. Acceding to the request made by us, the learned Attorney General deputed Sri Wilson, Additional Attorney General of India. He advanced extensive arguments and cited several precedents. We have also heard the arguments of the learned Special Public Prosecutors as well as the learned counsel for the appellants in the Criminal Appeals.

(2.) The circumstances that led to the passing of this order are as under:

(3.) Steps were taken to identify the culprits. Cases were registered and as many as 219 accused were put to trial, in S.C.No. 36 of 1993. A Special Sessions Court, exclusively for trying that case, was constituted, with its seat, right in the Village. The trial Court had to overcome several hurdles and ultimately, a marathon trial was conducted. Through its judgment dated 31-07-2007, the trial Court convicted 32 accused for committing the offences, punishable under different provisions of law. Sentence of imprisonment for life was awarded to some of them, and others were inflicted punishment of different nature.