MARTHA YOGAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) The bail applications filed for the appellants/accused No.1 and 2 are posted to today. The learned counsel for accused No.1 and 2 and learned Public Prosecutor submitted that paper booklet is ready, and ready to submit arguments in the appeals, instead of bail petitions. Therefore, we heard the arguments in the appeal instead bail applications.

(2.) Heard Sri Dr.Challa Srinivasa Reddy, learned counsel for the appellants/accused No.1 and 2, and Sri Y.Nagi Reddy, learned Public Prosecutor for respondent/State.

(3.) The appeal vide CRL.A.No.297/2016 is filed for A-1. The appeal vide CRL.A.No.1023/2016 is filed for A-2. Both the appeals arose from the judgment dtd. 26/10/2015 passed in S.C.No.407/2014 on the file of the learned XIII Addl.District & Sessions Judge, Narasaraopet (hereinafter referred to as 'trial Court').