MALKARI RADHA BAI Vs. STATE OF A.P.

JUDGEMENT

(1.) Since both the Criminal Appeals arise out of the same Sessions Case, i.e., S.C.No.218 of 2017, on the file of the Court of VI Additional Sessions Judge, Anantapuramu, at Gooty, they are heard together and disposed of by way of this common judgment.

(2.) Accused Nos.2 and 3 in the above Sessions Case filed Criminal Appeal No.2301 of 2018 and accused No.1 filed Criminal Appeal No.2600 of 2018. They were tried by the learned Additional Sessions Judge under the following charges:

(3.) For the sake of convenience, the parties to this common judgment are referred to as they were arrayed in S.C.No.218 of 2017.