INDIA SAI PRASANTH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These appeals are preferred challenging the validity and correctness of the impugned judgment in S.C.No.103 of 2015 on the file of learned Sessions Court, Mahila Sessions Judge, Mahila Court, Vijayawada, dtd. 26/9/2017. The appellants herein are A-1 and A-2 respectively.

(2.) Since the impugned judgment in both the appeals is one and the same, this Court is inclined to pass a common judgment.

(3.) Heard Sri Narasimha Rao Gudiseva, learned counsel for the appellant/A1, Sri S.Bala Mohan Ranga, learned counsel for the appellant/A2, Mr.Dr.Sastry Jandhyala, learned counsel represented on behalf of PW.1-De facto complainant claimed property under M.Os.1 to 4 and assisted Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State.