(1.) These two appeals arise out of common judgment dt.14.3.2011 in Sessions Case No.311 of 2008 on the file of the VII Additional Sessions Judge, at Kakinada. Criminal Appeal No.359 of 2011 is filed by accused Nos.1 to 3, 5 to 11, and 13 to 15 and Criminal Appeal No.361 of 2011 is filed by accused Nos.16, 17 and 19 to 21. During the pendency of these appeals, accused No17, who is appellant No.2 in Criminal Appeal No.361 of 2011 died.
(2.) The case of the prosecution as reflected from the charge sheet is as follows:
(3.) Based on the charge sheet and the material collected during the investigation by the Police, the lower Court framed the following charges:
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