(1.) In C. C. No. 1 of 1956 the Special Judge, Chittoor, tried two accused and convicted and sentenced them as follows : <FRM>JUDGEMENT_23_LAWS(APH)2_1958.html</FRM> The learned Special Judge ordered the sentences to run concurrently. A-1 has filed C. A. No. 96 of 1958 against his convictions and sentences. A-2 has filed C. A. No. 86 of 1958 against his convictions and sentences. Both the appeals were heard together by common consent, being against the same judgment, passed in the same trial.
(2.) The prosecution case, supported by nineteen witnesses, is briefly to the following effect : (After narrating the facts, His Lordship proceeded)
(3.) The learned Special Judge, after a careful and elaborate discussion of the evidence, held that all the charges were proved after rejecting the evidence of D.Ws. 1 to 4 as not believable. Accordingly, he convicted and sentenced the accused.
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