(1.) Heard Mr. A. Prabhakar Rao, learned counsel for appellants - accused Nos.1 and 2, and Mr. Muthyala Muralidhar, learned Additional Public Prosecutor appearing on behalf of the respondent.
(2.) This appeal is filed challenging the judgment dtd. 28/3/2014 in Special S.C. No.3 of 2013 passed by learned Special Judge for Trial of Cases under Protection of Children from Sexual Offences Act - cum - I Additional Sessions Judge, Warangal (for short 'trial Court').
(3.) The appellants herein are arraigned accused Nos.1 and 2 in the aforesaid Special S.C. No.3 of 2013, respectively. Therefore, for the sake of convenience, the parties will be hereinafter referred to as they were arraigned in Special S.C. No.3 of 2013.
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