LAWS(APH)-2007-7-6

MOHAMMAD KHASIM Vs. STATE OF A P

Decided On July 18, 2007
MOHAMMAD KHASIM Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This batch of Criminal Appeals is filed by the appellants - accused Nos. 8, 9, 1, 7, 5 and 2 to 4 and 6 respectively assailing the judgment in S.C.No. 99 of 2002 dated 14-6-2005 passed by the learned I Additional Metropolitan Sessions Judge, Visakhapatnam, convicting and sentencing them for the offences punishable under Sections 120 (B), 412 IPC and accused No. 2 for the offence punishable under Section 397 IPC as well.

(2.) The convictions and sentences imposed on the accused are as under: <FRM>JUDGEMENT_131_ALT(CRI)3_2007Html1.htm</FRM>

(3.) The case of the prosecution, in brief, is as under: