A NAGESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is directed against the Judgment passed by the I Additional Sessions Judge, Krishna at Machilipatnam in Crl.A.No.69 of 1995 whereby the Judgment of conviction and sentence passed by the Assistant Sessions Judge, Nuzvid in S.C.No.22 of 1995 has been confirmed.

(2.) This Judgment shall also dispose of the Crl.R.C.No. 957 of 1996, because it arises out of the aforementioned common judgment.

(3.) What should have been stated in the last, I would state in the beginning, because after hearing the arguments of the learned Counsel for the petitioners as also the Public Prosecutor, the case of the co-accused Jutu Chinna A-2 son of Narasimha Rao and Tadiboyina Vcnkata Krishna Rao Krishna son of Sivasankara Rao A-3 and Katari Raju A-6 who were the co-accused along with the petitioners in S.CNo.22 of 1995 should be taken in revision suo motu for considering illegality and impropriety of the Judgment passed by the trail Court. I therefore, take their cases in suo motu revision.