STATE OF A P Vs. KOTIYADA NAGARAJU

JUDGEMENT

(1.) Though the matter is listed under the caption "interlocutory", with consent of both parties, the main appeal itself is heard and being disposed of by this judgment.

(2.) Heard the learned Pubic Prosecutor, appearing for the appellant-State as well as the learned counsel appearing for the respondents-accused.

(3.) The respondent Nos. 1 and 2 are accused Nos. 1 and 2, respectively, in Sessions Case No. 89 of 2006.