SALE MOHANA RAO Vs. STATE OF A. P.

JUDGEMENT

(1.) Challenging the conviction and sentence passed in the judgment dtd. 9/3/2016 in Sessions Case No.288 of 2013 by the Sessions Judge, Mahila Court, Vijayawada (hereinafter referred to, as 'the learned Sessions Judge'), accused Nos.1 and 2 preferred Criminal Appeal No.1088 of 2016 and Criminal Appeal No.286 of 2016, respectively.

(2.) Since both the Criminal Appeals arise out of the same judgment, the same are being disposed of, by this Common Judgment.

(3.) The parties are hereinafter referred to, as they were arraigned before the learned Sessions Judge.