(1.) Criminal Appeal No.373 of 1997 is filed by Accused Nos.1, 3, 4, 7, 9, 10, 11, 13, 14, 16 to 20, 22 to 24, 32, 36 and 39 in Sessions Case No.69 of 1992, which was pending on the file of the Additional District & Sessions Judge at Srikakulam.
(2.) Criminal Appeal No.523 of 1997 is filed by Accused No.2 in the aforesaid Sessions Case.
(3.) Originally 41 accused were tried in Sessions Case No. 69 of 1992 by the Additional District & Sessions Judge, Srikakulam. During the pendency of the case, A8 and A15 died and therefore the case against them stands abated. The remaining accused were facing the following charges: