GODUGULA KESHAVA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) As all the four Criminal Appeals arise out of the same Sessions Case i.e., S.C.129/2012 on the file of II Addl.Sessions Judge, Kadapa at Prodduturu, they are being disposed of by way of this common judgment.

(2.) Accused No.4 in S.C.129/2012 on the file of II Addl.Sessions Judge, Kadapa at Prodduturu filed Crl.A.2458/2018, A-3 in S.C.129/2012 on the file of II Addl.Sessions Judge, Kadapa at Prodduturu filed Crl.A.2483/2018, A-5 in S.C.129/2012 on the file of II Addl.Sessions Judge, Kadapa at Prodduturu filed Crl.A.2559/2018 and A-1, A-2, A-6 and A-7 in S.C.129/2012 on the file of II Addl.Sessions Judge, Kadapa at Prodduturu filed Crl.A.2570/2018.

(3.) They along with A-8 were charged for the alleged offence punishable under Sec. 364-A, 342, 307 and 506 IPC in Cr.No.99/2011 of Yerraguntla Police Station.