LAWS(TLNG)-2024-5-15

VASANTHA SALIYANA Vs. STATE OF TELANGANA

Decided On May 03, 2024
Vasantha Saliyana Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard Mr. Garlapati Jithendar Reddy, learned counsel for the appellants - accused Nos.1 and 2 and Mr. T.V. Ramana Rao, learned Additional Public Prosecutor appearing on behalf of the respondent.

(2.) Both the appeals are filed by accused Nos.1 and 2 separately challenging the judgment dtd. 9/3/2015 in S.C. No.533 of 2010 passed by learned Special Judge for Economic Offences - cum - VIII Additional Metropolitan Sessions Judge at Hyderabad.

(3.) The appellants herein are arraigned as accused Nos.1 and 2 in the aforesaid S.C. No.533 of 2010. For the sake of convenience, the parties will be hereinafter referred to as they were arrayed in S.C. No.533 of 2010.