ALTAF AHMED Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri C. Padmanabha Reddy, learned Senior Counsel, representing, the learned counsel appearing for the appellant, as well as learned Public Prosecutor, appearing for the respondent-State.

(2.) Appellant is accused No. 8 in the Sessions Case.

(3.) This Criminal Appeal is preferred by the Appellant aggrieved by the charges framed against him under Sections 3(3), 20, 21 and 22 of the Prevention of Terrorism Act, 2002 (Act 15 of 2002) (for short 'the POTA') by the Additional Metropolitan Sessions Judge for the trial of Jubilee Hills Car Bomb Blast Case-cum-Additional Family Court, Hyderabad, in Sessions Case No. 74 of 2004.