LAWS(APH)-2024-2-121

BISWARANJAN SINGH Vs. STATE OF ANDHRA PRADESH

Decided On February 01, 2024
Biswaranjan Singh Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Questioning the judgment dtd. 15/2/2018 in N.D.P.S.S.C.No. 13 of 2017 passed by learned I Additional District and Sessions Judge, Chittoor (for short, 'the Court below'), the appellants-accused Nos. 1 to 3 filed the present appeal before this Court.

(2.) Heard Sri D.Purna Chandra Reddy, learned counsel appearing for the appellants-accused Nos. 1 to 3, and learned Assistant Public Prosecutor appearing for the respondent-State.

(3.) Case of the prosecution as emanated from the evidence of prosecution witnesses is as follows: