NEELAPU RAVI BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Crl.A.No.510 of 2015 is filed by the appellants/A2, A3 and A5 and Crl.A.No.430 of 2015 is filed by the appellant/A7 aggrieved by the conviction and sentence passed in S.C.No.112 of 2013, dtd. 10/4/2015 on the file of VI Additional District and Sessions Judge at Godavarikhani.

(2.) Crl.A.No.338 of 2018 is filed by the appellant/A6 aggrieved by the conviction and sentence passed in S.C.No.449 of 2014, dtd. 3/7/217. Against A6, case was split up from other accused vide S.C.No.112/2013 and tried as S.C.No.449 of 2014.

(3.) Heard learned Additional Public Prosecutor appearing for respondent State and learned Senior Counsel Sri C.Damodar Reddy, appearing for Sri C.Ruthwik Reddy, and Sri P.Prabhakar Reddy for appellants in all the three appeals.