THUMMALA SRINIVASULU REDDY Vs. STATE OF A P

JUDGEMENT

(1.) Since these three appeals arise out of the judgment, dated 15th April 2004, in Sessions Case No.255 of 1998, rendered by the III Additional Sessions Judge, Nellore, they are heard together and are being disposed of by this common judgment.

(2.) For the sake of convenience, in this judgment, the appellants will be referred to according to their array before the Court below.

(3.) The Inspector of Police, Kavali, laid charge sheet against A-1 to A-8 in Cr.No.46 of 1997 of JaladanL Police Station, Nellore District, for the offences punishable under Sections 148, 302, 307, 324 read with Section 149 IPC in the Court of the Additional Judicial First Class Magistrate, Kavali.