ENUBARALA MOSES Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is directed against the decision of the II Additional Sessions Judge, Guntur in SC No.925 of 1994 dated 3-2-1998.

(2.) Originally, 5 accused were tried by the learned Sessions Judge and on a full length trial, A2 was acquitted from all the charges and A1, A3 to A5 were found guilty of various charges and were sentenced by the Sessions Judge for the said charges. Hence this appeal by Al, A3 to A5.

(3.) All the accused were charged on the following seven counts.