KADIYALA KALESH Vs. STATE OF A.P.

JUDGEMENT

(1.) As all the three (3) Criminal Appeals arise out of the same Sessions Case i.e. S.C.No.229 of 2011 on the file of the Family Court cum-IX Additional District and Sessions Judge, East Godavari District at Rajamahendravaram, they are being disposed of by way of this common judgment.

(2.) Accused Nos. 1 and 2 filed Criminal Appeal No.912 of 2016, Accused No.3 filed Criminal Appeal No.878 of 2016, Accused Nos. 4 to 7 filed Criminal Appeal No.880 of 2016 in the above Sessions Case. During pendency of the Criminal Appeal No.880 of 2016, A5 died, as such the appeal against him is abated.

(3.) All the seven (7) accused were tried by the learned Additional Sessions Judge under the following charges.