YAMPARALA JAGADISH Vs. STATE OF A.P.

JUDGEMENT

(1.) Since all the three Criminal Appeals arise out of the same Sessions Case, i.e., S.C. No.97 of 2010 on the file of the learned Sessions Judge, Mahila Court, Vijayawada, they are heard together and are being disposed of by this common judgment.

(2.) Accused No.2 is the appellant in Criminal Appeal No.1976 of 2018, Accused No.3 is the appellant in Criminal Appeal No.2208 of 2018, whereas Accused No.1 is the appellant in Criminal Appeal No.2368 of 2018 in the above Sessions Case. Initially, following charges were framed by the learned Sessions Judge against all the three (3) accused.

(3.) Subsequently, on 18/10/2011 considering the contentions of both sides, the learned Sessions Judge reframed the charges, as here under against all the three (3) accused.