MUDRAGADA NAGARAJU Vs. STATE OF A P

JUDGEMENT

(1.) HEARD learned counsel appearing for the appellants-accused Nos. 1 and 4, learned public Prosecutor appearing for the respondent-State and learned counsel for p. W. 2, who assisted the Court.

(2.) SINCE both the appeals are inter-related and arise out of the same judgment, dated 06-05-2005, passed in Sessions Case no. 508 of 2003, they are being heard together and disposed of by this common judgment.

(3.) THE appellants are Accused Nos. 1 and 4 (along with Accused Nos. 2 and 3) in the sessions Case, before the Court below.