KOMMULAPALAM BRAHAMAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Feeling aggrieved by the judgment dtd. 10/5/2017 in S.C.No. 207 of 2014 on the file of the Court of learned Special Sessions Judge for trial of cases under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act - cum - VIII Additional Sessions Judge, Ananthapuramu (for short, 'the trial Court'), the appellants-accused Nos. 3, 5 and 6 filed Criminal Appeal No. 713 of 2017 and the appellantsaccused Nos. 2 and 4 filed Criminal Appeal No. 725 of 2017. Aggrieved by the acquittal of accused Nos. 1 and 7, de facto complainant-P.W.1 filed Criminal Appeal No. 784 of 2017.

(2.) Since all these criminal appeals arise out of the same Sessions Case, they are heard together and are being disposed of by this common judgment.

(3.) The appellants-accused Nos. 2 to 6 along with accused Nos. 1 and 7 were tried by the trial Court under the following charges: