YOUSUF BIN AWAD Vs. STATE

JUDGEMENT

(1.) THESE appeals are filed by the accused, who have been found guilty of the charge under Section 5 of the A.P. Protection of Depositors of Financial Establishments Act, 1999 (for short 'the Act') by the Metropolitan Sessions Judge, Hyderabad in C.C. Nos. 77 of 2003 and batch, by separate judgments. Heard Sri J.C. Francis and Sri A. Prabhakara Rao, learned counsel for appellants, learned Public Prosecutor for the State of Telangana and Sri Nazir Ahmed Khan, learned counsel for de facto -complainants/respondents in the appeals.

(2.) THE facts in all these cases are similar and common questions of law arise for consideration in these cases. Therefore, all these appeals are being disposed of by this common judgment.

(3.) A -1 and A -2 are brothers. A -3 is wife of A -1, A -5 is son -in -law of A -1, A -4 is elder brother of A -5, A -4 and A -5 are residents of Sikh Village, Secunderabad. A -6 is son of A -1 and A -3.