BADA PADMASRI Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Sayed Sardar Saheb Akil, learned counsel for the appellant/A-1, Smt.A.Gayathri Reddy, learned counsel for the appellant/A-5 in Crl.A.No.529/2013, and Sri C.Sharan Reddy, learned counsel for appellants/A-7 and A-9 in Crl.A.No.569/2013 and Sri S.Dushyanth Reddy, learned Addl. Public Prosecutor for respondent/State.

(2.) The appeal vide CRL.A.No.529/2013 is filed for A-1, A-2, A-3 and A-5. The appeal vide CRL.A.No.569/2013 is filed for A-7 and A-9. Both the appeals arose from the judgment dtd. 26/6/2013passed in S.C.No.420/2010 on the file of the learned I Addl.District and Sessions Judge, Guntur (hereinafter referred to as 'trial Court').

(3.) The appellants/A-2 and A-3 died pending appeal. Therefore, case against A-2 and A-3 abated as per order of this Court.